DISTRICT COLLECTOR, VILLUPURAM DISTRICT, VILLUPURAM Vs. B. ARUMUGAM

JUDGEMENT

(1.) The relief sought for in the present suit is in effect, challenging the Co-operative Society election proceedings under Sec. 156 of the Tamil Nadu Cooperative Societies Act. Since, the suit does not disclose the cause of action and also it is barred under the provisions of the Tamil Nadu Cooperative Societies Act, the present Civil Revision Petition has been filed by invoking Art. 227 of the Constitution of India, to strike off the plaint.

(2.) Heard Mr.L.P. Shanmugasundaram, learned counsel for the petitioners and Mr.P.Pandiyaraj learned counsel for the respondent.

(3.) Sec. 156 of the Tamil Nadu Co-operative Societies Act reads as follows:-