Madras High Court
The Director Of vs T. Anbalagan on 26 April, 2006
Bench: P. Sathasivam, J.A.K. Sampathkumar
In the High Court of Judicature at Madras
Dated: 26/04/2006
Coram
The Hon'ble Mr. Justice P. SATHASIVAM
and
The Hon'ble Mr. Justice J.A.K. SAMPATHKUMAR
Review Application No.141 of 2004
Review Application No.142 of 2004
and WAMP.No.5652 of 2004
1. The Director of
Handlooms and
Textiles, Kuralagam
Chennai 108.
2. The Assistant Director of
Handlooms and Textiles
Kacnheepuram. .. Applicants
-Vs-
T. Anbalagan
President of Kancheepuram
Sri Varadarajaswamy Silk
Handloom Weavers Co.operative
Society, Kancheepuram. .. Respondents
Review Applications filed under Order 47 Rule I r/w 114 of
C.P.C. against the order made in W.A.Nos.221 and 222 of 1999 dated
22.04.2004.
!For applicant : Mr. D. Krishnakumar
Spl. Govt., Pleader
^For Respondent .....
:COMMON ORDER
(Order of the Court was made by P. SATHASIVAM,J.) The above review applications have been filed against the order dated 22.04.2004 made in W.A.Nos.221 and 222 of 1999 in and by which the Division Bench confirmed the order of the learned single Judge, quashing the show cause notice on the gr he same is hit by second proviso to subsection (1) of Section 87 of Tamil Nadu Co.operative Societies Act, 1983. Now, learned Special Government Pleader seeks permission / liberty to proceed against the respondent under Section 90 of the Tamil Nadu Co. operative Societies Act or to seek any remedy as per law.
2. On this ground, we are not inclined to entertain the above review applications. However, it is made clear that if any of the provisions of the Co.operative Societies Act enables the Department to proceed against the respondent, and if th ermissible they are free to proceed in accordance with law.
With the above observation, these review applications are dismissed. Consequently, connected WAMP., is also dismissed.