P ANANDHI Vs. JOINT REGISTRAR OF COOPERATIVE SOCIETIES

JUDGEMENT

(1.) The Writ Petitioner is aggrieved by the impugned order which brings his property to sale in auction for default in repayment of the loan.

(2.) The second respondent initiated the proceedings under the Tamil Nadu Cooperative Societies Act, in Dispute No.588 of 2001 dated 27.5.2002. The petitioner was found liable to pay a sum of Rs.6,41,392.50/-. The impugned order has been passed since the said amount has not been repaid.

(3.) The petitioner has the appellate remedy before the Tribunal which is the District Court at Srivilliputhur, Virudhunagar District. The petitioner cannot by pass the appellate remedy and invoke the Writ jurisdiction under Article 226 of the Constitution of India.