Madras High Court
V.Radhakrishnan vs The General Manager on 8 August, 2022
W.P.Nos.17112, 17114, 17115 and 17117 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated: 08.08.2022
CORAM:
THE HONOURABLE MR.JUSTICE D.KRISHNAKUMAR
W.P.Nos.17112, 17114, 17115 and 17117 of 2022
and
W.M.P.Nos.16413, 16414, 16416 and 16418 of 2022
V.Radhakrishnan ... Petitioner in W.P.No.17112/2022
R.Rangan ... Petitioner in W.P.No.17114/2022
R.Muthu ... Petitioner in W.P.No.17115/2022
S.Johnpeter ... Petitioner in W.P.No.17117/2022
vs.
1.The General Manager,
The Krishnagiri District Coop. Milk Producers Union Ltd.,
Kanagamuthulu Post,
Salem Main Road, Krishnagiri Dt,
Tamilnadu - 635001.
2.The Manager (Administration),
Krishnagiri District Coop. Milk Producers Union Ltd.,
Salem Main Road,
Krishnagiri - 635 001. ... Respondents (in all WPs)
Common Prayer: Writ Petitions are filed under Article 226 of the
Constitution of India, seeking to issue a Writ of Certiorari, call for the
records of the 2nd respondent pertains to the impugned order bearing
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W.P.Nos.17112, 17114, 17115 and 17117 of 2022
reference Na.Ka.No.6752/Administration-2/2018, dated 10.06.2022
and quash the same.
For Petitioner : Mr.P.R.Thiruneelakandan
(in all WPs)
For Respondents : Mr.I.John Arockiadas
Standing Counsel
(in all WPs)
COMMON ORDER
These Writ Petitions have been filed seeking to issue a Writ of
Certiorari, calling for the records of the 2nd respondent pertains to the
impugned order bearing reference Na.Ka.No.6752/Administration-
2/2018, dated 10.06.2022 and quash the same.
2. According to the petitioners, the 2nd respondent without
affording an opportunity to the petitioners passed the recovery
Proceedings in Na.Ka.No.6752/Administration-2/2018, dated
10.06.2022 as against the petitioners. Challenging the same, the
petitioner has filed the instant writ petition before this Court.
3. The learned Standing Counsel appearing for the respondents
has submitted that the present writ petitions filed against the Co-
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W.P.Nos.17112, 17114, 17115 and 17117 of 2022
operative Milk Producers Union Limited are not maintainable in the
light of the judgment of the Larger Bench of this Court in K.Marappan
Vs. Deputy Registrar of Co-operative Society, Namakkal reported in
2006 (4) CTC 689.
4. Considering the above said submissions of the parties and in
the light of the above said judgment, the writ petitions are dismissed as
not maintainable. No costs. Consequently, connected miscellaneous
petitions are closed.
08.08.2022
Index :Yes/No
Speaking Order :Yes/No
dm
To
1.The General Manager,
The Krishnagiri District Coop. Milk Producers Union Ltd.,
Kanagamuthulu Post,
Salem Main Road, Krishnagiri Dt,
Tamilnadu - 635001.
2.The Manager (Administration),
Krishnagiri District Coop. Milk Producers Union Ltd.,
Salem Main Road, Krishnagiri - 635 001.
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W.P.Nos.17112, 17114, 17115 and 17117 of 2022
D. KRISHNAKUMAR, J.
dm
W.P.Nos.17112, 17114, 17115 and 17117 of 2022
08.08.2022
https://www.mhc.tn.gov.in/judis
