P RAJESHAN Vs. DISTRICT REGISTRAR OF COOPERATIVE SOCIETIES

JUDGEMENT

(1.) THIS writ petition is filed for a mandamus to set aside proceedings in Rc.No.978/2009-L, dated 11.08.2010, of respondent No.2, whereby he has called upon the petitioner submit his explanation as to why a sum of Rs.27,30,468/- shall not be recovered from him.

(2.) I have heard Smt.D.Padmavathi, learned counsel for the petitioner, and the learned Government Pleader for Cooperation. The petitioner is an Ex.President of TNGO Cooperative House Building Society. An inquiry under Section 51 of the

(3.) IT is not the case of the petitioner that respondent No.2 suffers from inherent lack of jurisdiction in issuing the impugned notice. The petitioner is entitled to raise all legally sustainable objections before respondent No.2 in reply to the show-cause notice issued by him. In the light of the above facts, I do not find any reason to entertain the writ petition at this stage.