84 vs Narayanamoorthy .. 1St
2023 Latest Caselaw 15619 Mad

Madras High Court

84 vs Narayanamoorthy .. 1St on 4 December, 2023

Author: S.M.Subramaniam

Bench: S.M.Subramaniam

                                                                                   W.A.(MD).No.531 of 2020

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 04.12.2023

                                                       CORAM

                                    THE HON'BLE MR.JUSTICE S.M.SUBRAMANIAM
                                                      AND
                                  THE HON'BLE MR.JUSTICE V.LAKSHMINARAYANAN

                                             W.A.(MD).No.531 of 2020
                                                       and
                                            C.M.P.(MD).No.3699 of 2020

                     1.0.184, A.K.L Cooperative Stores Ltd.,
                       Mini Super Market,
                       Arumuganeri – 628 202,
                       Tuticorin District.
                       Represented by its President.

                     2.The President/Special Officer
                       of Co-operative Stores,
                       Arumuganeri,
                       Tuticorin District.                       .. Appellants/
                                                            4 Respondent and 1st Respondent
                                                             th



                                                          Vs.

                     1.Narayanamoorthy                            .. 1st Respondent/Writ Petitioner

                     2.The Deputy Registrar of Co-operative Societies,
                       Thiruchendur,
                       Tuticorin District.

                     3.The Joint Registrar of Co-operative Societies,
                       Tuticorin District,
                       Tuticorin.                          .. 2nd and 3rd Respondents/
                                                                          2nd and 3rd Respondents

                     Page 1 of 4


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                                                                                W.A.(MD).No.531 of 2020




                     PRAYER: Writ Appeal filed under Clause 15 of Letters Patent, praying to
                     set aside the order dated 26.02.2020 passed by this Court in W.P.(MD).No.
                     2058 of 2020 and dismiss the Writ Petition.


                                       For Appellants   : Mr.M.Jerin Mathew
                                       For R-1          : Mr.A.Prasanna Rajadurai

                                       For R-2 & R-3    : Mr.T.Amjad Khan
                                                          Government Advocate

                                                        JUDGMENT

(Judgment of the Court was delivered by S.M.SUBRAMANIAM,J.)

In view of the order passed in W.A.(MD).No.218 of 2020 dated

04.12.2023, the impugned order dated 26.02.2020 passed in W.P.(MD).

No.2058 of 2020 is set aside and the Writ Appeal stands allowed. There

shall be no order as to costs. Consequently, connected miscellaneous

petition stands closed.

(S.M.S.,J.) (V.L.N.,J.) 04.12.2023 NCC : Yes / No Index : Yes / No Internet : Yes / No Lm

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To

1.The Deputy Registrar of Co-operative Societies, Thiruchendur, Tuticorin District.

2.The Joint Registrar of Co-operative Societies, Tuticorin District, Tuticorin.

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

S.M.SUBRAMANIAM,J.

and V.LAKSHMINARAYANAN,J.

Lm

04.12.2023

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