M. Dhanasekar vs The Deputy Registrar Of Co-Op Societies ...
2025 Latest Caselaw 8651 Mad

Madras High Court

M. Dhanasekar vs The Deputy Registrar Of Co-Op Societies ... on 17 November, 2025

Author: R.Suresh Kumar

Bench: R. Suresh Kumar

WA No. 3253 of 2025

IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 17-11-2025 CORAM THE HON'BLE MR JUSTICE R. SURESH KUMAR AND THE HON'BLE MR.JUSTICE HEMANT CHANDANGOUDAR WA No. 3253 of 2025 M. Dhanasekar S/o. Munusamy, 98, V.1, Anna Nagar, Dharmapuri District.

..Appellant Vs

1. The Deputy Registrar Of Co-op Societies (Housing) Cuddalore District.

2. Virudhachalam Taluk Co-op Housing Society Ltd, SAHSG 56 5/12, Gandhi Street, Thiru.Vi.Ka Nagar, Kathukudalur Road, Viruthachalam -001 Rep. by its Administrator.

..Respondents

Prayer : Writ Appeal under Clause XV of the Letters Patent to set aside the order dated 17.04.2025 in WP No.29397 of 2024.

For Appellant : Mr.Balan Haridoss for Mr.J.Muthukumaran

For Respondents : Mr.S.Ravikumar Special Government Pleader – for R1

Judgment (Judgment of the Court was delivered by R.Suresh Kumar J.)

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The impugned order in this writ appeal is dated 17.04.2025 made in

W.P.No.29397 of 2024. By the said impugned order, the Writ Court directed the

Registry to tag the said writ petition along with W.P.No.17605 of 2020.

2. In this context, it is the grievance of the present appellant, who was the

writ petitioner in the said writ petition as stated by the learned counsel for the

appellant that, there is no connection with the said writ petition, with which the

learned Judge through the impugned order has directed to tag the present writ

petition for a combined hearing.

3. If that is the only grievance of the appellant / writ petitioner, we deem it

appropriate to set aside the order impugned and give a direction to the Registry to

list the present writ petition ie., W.P.No.29397 of 2024 before the appropriate Bench

/ Writ Court for separate hearing and orders.

4. Accordingly, this writ appeal is disposed of by setting aside the impugned

order insofar as the tagging of the writ petition in W.P.No.29397 of 2024 along with

W.P.No.17605 of 2020 and as a sequel, there shall be a direction to the Registry to

separate the said writ petition viz., W.P.No.29397 of 2024 and post it for hearing

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before the appropriate Bench / Writ Court. With the above direction, this writ

appeal is disposed of. No costs.

(R.S.K.,J.) (H.C.,J.) 17-11-2025 Index: Yes/No Speaking/Non-speaking order Neutral Citation: Yes/No

KST

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To

1. The Deputy Registrar Of Co-op Societies (housing) Cuddalore District.

2. The Administrator Virudhachalam Taluk Co-op Housing Society Ltd, SAHSG 56 5/12, Gandhi Street, Thiru.Vi.Ka Nagar, Kathukudalur Road, Viruthachalam -001.

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R.SURESH KUMAR J.

AND HEMANT CHANDANGOUDAR J.

KST

17-11-2025

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