PERUMBAVOOR URBAN SERVICE Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, which is a Society registered under the provisions of the Kerala Co-operative Societies Act, 1969, has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the 3rd respondent Assistant Registrar of Co- operative Societies to dispose of Exts.P1 to P15 arbitration cases filed under Section 69 of the Act, as early as possible. It is alleged in the writ petition that the said arbitration cases are now pending before the 3rd respondent even without issuing notice to respondents 4 and 5, who are the defendants in those cases.

(2.) On 19.06.2018, when this writ petition came up for admission, the learned Government Pleader sought time to get instructions and accordingly, the matter is listed today for further consideration.

(3.) Heard the learned counsel for the petitioner and also the learned Senior Government Pleader appearing for respondents 1 to 3. Considering the nature of relief proposed to be granted, service of notice on respondents 4 and 5 is dispensed with.