- (1.) Leave granted in S.L.P. (C) No. 1096 of 2004. 1-A. These appeals are directed against a judgment and order dated 24-10-2002 passed by a Division Bench of the High Court of the Judicature at Madras whereby and whereunder several writ appeals filed by the Appellants herein and writ petitions filed by the Private Respondents were disposed of.
(2.) The basic fact of the matter is not in dispute.
(3.) Co-operative Societies and Land Development Banks constituted and registered in the State of Tamil Nadu used to be governed under Tamil Nadu Co-operative Societies Act, 1961 (for short "the 1961 Act") and the Tamil Nadu Land Development Banks Act, 1934. The State framed rules under the 1961 Act known as Madras Co-operative Societies Rules, 1963.;