Madras High Court
C.Periyasamy vs Joint Registrar Of Co-Operative on 11 August, 2021
W.A.No.1270 of 2016
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 11.08.2021
CORAM
The Honourable Mrs.Justice PUSHPA SATHYANARAYANA
and
The Honourable Mr.Justice KRISHNAN RAMASAMY
W.A.No.1270 of 2016
and C.M.P.No.16480 of 2016
C.Periyasamy ... Appellant
vs
1.Joint Registrar of Co-operative
Societies, Erode Region, Erode.
2.The Deputy Registrar of Co-operative
Societies, Erode Circle,
Erode – 638 009.
3.P.E.65 Modakurichi Circle Teachers
and Public Servants Co-operative
Thrift and Credit Society Limited
Represented bby its President
No.7, Kooturavu Poonga (Co-operative Park)
Modakurichi – 638 104.
Erode District. ...Respondents
Prayer: Writ Appeal filed under clause 15 of the Letters Patent Act against
the final order dated 01.07.2016, made in W.P. No.22811 of 2016.
****
https://www.mhc.tn.gov.in/judis/
Page No.1 of 4
W.A.No.1270 of 2016
For Appellant : Mr.Jayesh B.Dolia
for Mr.R.Jeyaram
For R1 & R2 : Mr.C.Jayaprakash
Government Advocate
For R3 : Mr.L.P.Shanmugasundaran
Special Government Pleader
****
JUDGMENT
(delivered by Pushpa Sathyaranayana,J., )
This intra-Court appeal is filed against the order passed by the
learned Single Judge in W.P. No.22811 of 2016 dated 01.07.2016.
2.The writ petitioner had filed W.P.No.22811 of 2016, challenging the
suspension order dated 30.01.2015, passed by the third respondent. The
said writ petition was disposed of, directing the writ petitioner to file an
appeal before the first respondent within a period of 10 days and on such
appeal is being filed, the same may be directed to be disposed of within a
considerable time, without insisting the question of limitation. Challenging
the said order, the above writ appeal is filed.
3.Though, it was pointed out that an appeal under Section 152 of the
Tamilnadu Co-operative Societies Act is not maintainable, it is admitted
that a revision under Section 153 of the Act is maintainable. It is also
https://www.mhc.tn.gov.in/judis/
W.A.No.1270 of 2016
stated that the writ petitioner had filed a revision before the Joint Registrar,
seeking to review the suspension order impugned in the writ petition dated
18.03.2016 and the same has not yet been disposed of.
4.In view of the fact that the Revision filed by the writ petitioner
before the Joint Registrar is pending, the writ appeal automatically becomes
infructuous.
5.Accordingly, the writ appeal is dismissed as infructuous. No costs.
Consequently, connected miscellaneous petition is closed.
[P.S.N., J.] [K.R., J.]
11.08.2021
Index : Yes/No
Internet : Yes/No
Speaking Order/Non Speaking Order
rst
To:
1.The Correspondent,
Danish Mission Higher Secondary School,
Tiruvannamalai District.
2.The Central Manager & Chairman,
Education Board,
D.M.Elementary Higher Elementary School,
Parikkal, Cuddalore District.
https://www.mhc.tn.gov.in/judis/
W.A.No.1270 of 2016
PUSHPA SATHYANARAYANA, J.
and
KRISHNAN RAMASAMY, J.
rst
W.A.No.1270 of 2016
and C.M.P.No.16480 of 2016
11.08.2021
https://www.mhc.tn.gov.in/judis/
