MRS. ANBUTHILAGAM Vs. S. KAMALA AND OTHERS

JUDGEMENT

(1.) This writ appeal is directed against the order of the learned single Judge, dated 23.04.2010

(2.) The appellant is the fifth respondent in the writ petition. The first respondent herein as the writ petitioner challenged the order of the Registrar of Co-operative Societies (Housing), Adayar, Chennai, dated 29.10.2008, wherein and where by, the said authority set aside the order dated 10.09.2003 of the Joint Registrar, Virudhunagar and the order passed in the revision by the very same authority dated 22.10.2007 and remitted the matter back to the fifth respondent herein. The learned single Judge allowed the writ petition and set aside the order of the third respondent herein. Now, the present writ appeal is filed before this Court by the fifth respondent in the writ petition, by raising very many contentions on merits.

(3.) Heard the learned counsel appearing for the appellant; the learned counsel appearing for the first respondent and the learned Special Government Pleader appearing for the respondents 2 to 5.