P.R.GOKULAKRISHNAN - (1.)This Letters Patent Appeal is against the order passed by the learned single Judge in Spl. C. A. No. 2776 of 1988 The appellant herein came forward with this application to issue an appropriate writ in order to quash and set aside the orders passed below Exhs. 9 and 10 by the Co-operative Registrars nominee in Lavad Case No. 817 of 1988 which was ultimately confirmed by the Co-operative Tribunal in Revision Application No. 60 of 1988.
(2.)The learned single Judge has dismissed the said Special Civil Application and has also refused to grant stay in order to enable the appellant herein to prefer an appeal before this Court.
(3.)In order to appreciate the contentions raised before this Court by the learned Counsel Mr. F. A. Memon for the purpose of admission of the Letters Patent Appeal we have to refer to certain facts.
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