N K NATARAJAN Vs. REGISTRAR OF COOPERATIVE SOCIETIES

JUDGEMENT

(1.) HEARD both sides.

(2.) THE seven petitioners claim to be the members and shareholders of the third respondent Salem Cooperative Sugar Mills at Mohanur in Namakkal District. It is also claimed that they have registered their names from the date of incepection of the Mill. According to the petitioners, the third respondent, which is also a Cooperative Society had not convened its Annual General Body Meeting for the last 17 years as required under the Tamil Nadu Cooperative Societies Act and the Rules. Attention is drawn to Rule 177 of the Tamil Nadu Cooperative Societies Rules, 1988.

(3.) HOWEVER, when they came to know that an advertisement, which had appeared in the 'daily Thanthi' Tamil newspaper on 12. 8. 2009 (an extract of which is found in page 7 of the typed set of papers) calling of the General Body Meeting on 5. 7. 2009, they have come forward to file the present Writ Petition.