Sundar Raj vs The Joint Registrar Of Cooperative ...
2024 Latest Caselaw 18778 Mad

Madras High Court

Sundar Raj vs The Joint Registrar Of Cooperative ... on 24 September, 2024

Author: P.Velmurugan

Bench: P.Velmurugan, Mohammed Shaffiq

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED : 24.09.2024

                                                         CORAM:

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN
                                                    AND
                                  THE HON'BLE MR.JUSTICE MOHAMMED SHAFFIQ

                                                W.A(MD)No.163 of 2019
                                                        and
                                               C.M.P(MD)No.1362 of 2019

                 Sundar Raj                                      .. Appellant/Petitioner

                                              Vs.

                 The Joint Registrar of Cooperative Societies
                 Kanyakumari Region,
                 Kanyakumari District at Nagercoil.           .. Respondent/Respondent


                 PRAYER: Writ Appeal filed under Clause 15 of Letters Patent Act praying this

                 Court to set aside the order of this Court made in W.P(MD)No.22593 of 2018

                 dated 12.11.2018.

                                    For Appellant          : Mr.D.Shanmugaraja Sethupathi

                                    For Respondent         : Mr.D.Sachi Kumar
                                                            Additional Government Pleader




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                                                      JUDGMENT

                                  (Order of the Court was made by P.VELMURUGAN.,J)


                             This Writ Appeal is directed against the order of this Court made in

                 W.P(MD)No.22593 of 2018 dated 12.11.2018.



                           2. Heard the learned counsel appearing on either side and perused the

                 materials placed before this Court.



                           3. The appellant was originally disqualified from the respondent Society.

                 Challenging the said order, the appellant filed a writ petition in W.P(MD)No.

                 22593 of 2018. Since the writ petition was dismissed by giving certain directions,

                 subsequently, the appellant has also filed an appeal before the appropriate

                 authority and the same is pending.



                           4. In view of the above, nothing survives in this writ appeal and therefore,

                 this Writ Appeal is dismissed as infructuous by confirming the order passed by

                 the learned Single Judge. However, the competent authority is directed to dispose

                 the appeal pending with them within a period of three months from the date of

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                 receipt of a copy of this order, after giving opportunity to all the parties on merits

                 and in accordance with law. All the parties are at liberty to take all their grounds

                 and defense as the case may be, in the appeal before the competent authority. No

                 Costs. Consequently, connected miscellaneous petition is dismissed.



                                                                       [P.V.,J.] [M.S.Q.,J.]
                                                                            24.09.2024


                 NCC : Yes/No
                 Index : Yes / No
                 Internet : Yes / No

                 PJL



                 To
                 The Joint Registrar of Cooperative Societies
                 Kanyakumari Region,
                 Kanyakumari District at Nagercoil.




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                                     P.VELMURUGAN, J.

and MOHAMMED SHAFFIQ,J.

PJL

and

24.09.2024

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