Madras High Court
J.Kandasamy vs The Deputy Registrar on 11 July, 2022
Author: C.Saravanan
Bench: C.Saravanan
W.P.No.17480 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 11.07.2022
CORAM
THE HON'BLE MR.JUSTICE C.SARAVANAN
W.P.No.17480 of 2022
J.Kandasamy ... Petitioner
Vs.
The Deputy Registrar,
Office of Deputy Registrar Co-operative Societies,
Sangari Zonal,
Sangari,
Salem District. ... Respondent
Prayer: Writ Petition filed under Article 226 of Constitution of India, for
issuance of a Writ of Mandamus, directing the respondent to furnish the
certified copy of Surcharge Order, dated 24.08.2012 in Na.Ka.No.303/2011
SaPa along with enclosures by considering the petitioner's representation
dated 24.03.2022 by forthwith.
For Petitioner : Mr.Ma.P.Thangavel
For Respondent : Mr.M.Shahjahan
Special Government Pleader
____________
https://www.mhc.tn.gov.in/judis
Page No. 1 of 4
W.P.No.17480 of 2022
ORDER
The petitioner has filed this writ petition by directing the respondent to furnish the certified copy of Surcharge Order, dated 24.08.2012 in Na.K.aNo.303/2011 SA Pa along with enclosures by considering the petitioner representation dated 24.03.2022.
2.This writ petition is disposed of at the time of admission without expressing any opinion on merits and after dispensing with the requirement to file counter.
3.The learned Special Government Pleader for the respondent submits that the certified copy of the surcharge order will be furnished to the petitioner, within a period of four weeks from the date of receipt of a copy of this order.
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4. This Writ Petition is disposed of recording the above undertaking of the learned Special Government Pleader for the respondent. No costs.
11.07.2022 Index : Yes/No Internet : Yes/No Speaking/Non-speaking Order jas To The Deputy Registrar, Office of Deputy Registrar Co-operative Societies, Sangari Zonal, Sangari, Salem District.
C.SARAVANAN, J.
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