M.Kanipaul vs The Registrar Of Co-Operative ...
2021 Latest Caselaw 11376 Mad

                                                                      W.A.(MD)No.946 of 2021

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED: 02.06.2021

                                                   CORAM:

                               THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM
                                                    AND
                                   THE HONOURABLE MRS.JUSTICE S.ANANTHI


                                           W.A.(MD)No.946 of 2021
                                                    and
                                          C.M.P.(MD)No.4286 of 2021


                M.Kanipaul                                                  : Appellant
                                                     Vs.

                1.The Registrar of Co-operative Societies,
                   170, Periyar EVR Highways,
                   Kilpauk,
                   Chennai-600 010.


                2.Deputy Registrar / Special Officer,
                   Kanyakumari District Central,
                   Co-operative Bank,
                   Alexandra Press Road,
                   Nagercoil – 629 001.
                   Kanyakumari District.                                  : Respondents



                PRAYER: Writ Appeal filed under Clause 15 of the Letters Patent,

                praying to set aside the common order dated 03.02.2021, in W.P.(MD)No.

                7280 of 2012 and allow the writ appeal.

https://www.mhc.tn.gov.in/judis/

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                                                                               W.A.(MD)No.946 of 2021




                                            For Appellant         : Mr.S.Balamurugan
                                            For Respondent No.1 : Mr.A.K.Manickam,
                                                               Standing Counsel for Government
                                            For Respondent No.2 : Mr.D.Shanmugaraja Sethupathi


                                                  JUDGMENT

*************** [Judgment of the Court was delivered by T.S.SIVAGNANAM, J.]

With the consent on either side, this Writ Appeal is taken up for

final disposal.

2.Heard Mr.S.Balamurugan, learned Counsel appearing for the

appellant, Mr.A.K.Manickam, learned Standing Counsel for Government

appearing for the first respondent and Mr.D.Shanmugaraja Sethupathi,

learned Counsel appearing for the second respondent.

3.After elaborately hearing the learned Counsel for the parties,

we are of the considered view that the learned Single Bench rightly

rejected the relief sought for in the writ petition by taking note of the

decision of the Hon'ble Supreme Court in the case of Annamalai

University represented by Registrar Vs. Sibi Madan Gabriel and

others [(2009) 4 SCC 590]. The appellant has not made out any case

to interfere with the said order.

https://www.mhc.tn.gov.in/judis/

W.A.(MD)No.946 of 2021

4.Accordingly, the Writ Appeal stands dismissed. However,

there shall be no order as to costs. Consequently, the connected

miscellaneous petition is closed.

                                                               [T.S.S., J.]   &     [S.A.I., J.]
                                                                         02.06.2021
                Index              : Yes / No
                Internet : Yes / No
                MR/RR

Note: In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

https://www.mhc.tn.gov.in/judis/

W.A.(MD)No.946 of 2021

T.S.SIVAGNANAM, J.

AND S.ANANTHI, J.

MR/RR

JUDGMENT MADE IN W.A.(MD)No.946 of 2021

02.06.2021

https://www.mhc.tn.gov.in/judis/