NEVILLE COLASO Vs. IRUDAYAM SAVARI MUTHU

JUDGEMENT

(1.) Heard learned Counsel for the Petitioners and learned Additional Govt. Advocate.

(2.) Rule. Taken up for hearing forthwith by consent of learned Counsel.

(3.) This Petition challenges legality of a communication issued by the Assistant Registrar of Co-operative Societies, Central Zone, Panaji on a petition for disqualification of the Members of a Board of a Cooperative Society under Sec. 61(c) of the Goa Co-operative Societies Act, 2001 (the "Act"). The Petition also seeks directions to the Registrar of Co-operative Societies, to forthwith register the disqualification petition filed by the Petitioners under Sec. 61(c), read with Sec. 83 of the Act.