NACHIMUTHU Vs. STATE OF KERALA

JUDGEMENT

(1.) These two cases are being disposed of by this common judgment since the issue or question involved in them is one and the same:

(2.) The question:

(3.) The Appellant, viz., Muthalamada East Ksheera Vyavasaya Co-operative Society Ltd., in Palakkad district is a registered Society engaged in the business of procurement and sale of milk. It is beyond controversy that the Appellant-Society which was established in the year 1971 has its area of operation in Ward Nos. 2 to 8 and 10 to 14 of Muthalamada Grama Panchayat. Ward No. 9, the only other remaining ward in the above Panchayat, is allotted to Muthalamada (West) Ksheerodpadaka Sahakarana Sangham, another registered Society under the Act which is engaged in the same activity.