M R HARI GOVINDHAN Vs. DEPARTMENT OF HANDLOOM AND TEXTILES REPRESENTED BY COMMISSIONER OF HANDLOOMS AND TEXTILES, COMMISSIONARATE OF HANDLOOMS AND TEXTILES, KURALAGAM

JUDGEMENT

(1.) The order passed by the third respondent vide proceedings, dated 15.11.2017 under Section 87 of the Tamil Nadu Co-operative Societies Act, 1983 is under challenge in this writ petition.

(2.) Heard Mr.T.Lajapathi Roy, learned counsel appearing for the petitioners and Mr.Ayiram K.Selvakumar, learned Additional Government Pleader appearing for the respondents.

(3.) The order impugned in this writ petition, dated 15.11.2017 is enclosed in Page No.76 of the typed set of papers filed along with this writ petition. The order was issued by the Assistant Director/Surcharge Officer under Section 87 of the Tamil Nadu Co-operative Societies Act, 198