S K S DHANRAJAN Vs. DEPUTY REGISTRAR

JUDGEMENT

(1.) PARTIES heard. ''

(2.) DURING the argument while reiterating this ground of attack the learned petitioner counsel further contended that the Dy. Registrar has not granted him any personal hearing and has not taken into consideration the reply of the petitioner, the impugned order is, therefore, vitiated.

(3.) PETITIONER has been accepting money from the members for the flats to be constructed on the land of the society. His business was in conflict with that of society and he has brought the society into disrepute. As a result of his fraud and misappropriation of the funds of members he is also being prosecuted in crimipal Courts.