The Secretary vs The District Co-Operative ...
2022 Latest Caselaw 11713 Mad

                                                                                    W.P.No.26823 of 2010

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 01.07.2022

                                                         CORAM

                                  THE HONOURABLE Mr. JUSTICE S.SOUNTHAR

                                                 W.P.No.26823 of 2010

                    1.The Secretary,
                      Palacode Taluk Co-operative Housing Society,
                       Limited (NAHSG 54), Palacode Town.

                    2.The Co-operative Sub Registrar (Housing),
                      Dharmapuri.

                    3.The Deputy Registrar of Co-operative Societies,
                      (Housing) Vellore Region, Vellore.                        .. Petitioners

                                                             Vs.

                    1.The District Co-operative Tribunal,
                      (Principal District Court), Dharmapuri.

                    2.R.Syed Anver Basha                                       ...Respondents

                    Prayer: Writ Petition filed under Article 226 of the Constitution of India,

                    praying to writ of certiorari to call for the records pertaining to the judgment

                    in Civil Miscellaneous Appeal (Co-operative Society) No.20/2008 dated 11th

                    day of March 2010, on the file of the first respondent herein, quash the same.

                                   For Petitioners           : M/s.S.Sridevi




https://www.mhc.tn.gov.in/judis
                                                                                     W.P.No.26823 of 2010

                                                                                  S.SOUNTHAR, J.

                                                                                                     jai



                                    For R1                    : M/s.P.Sanjai Gandhi
                                                                 Government Advocate.

                                    For R2                    : No Appearance

                                                        ORDER

The learned counsel for the petitioner filed a Memo stating that the

prayer in the writ petition has become infructuous.. Recording the same, this

writ petition is dismissed as infructuous. No costs.

01.07.2022

Index :Yes/No Internet:Yes/No Speaking/Non speaking order

jai

To

1.The District Co-operative Tribunal, (Princiapal District Court), Dharmapuri.

W.P.No.26823 of 2010

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