REGENT COMPUTRONICS PVT. LTD.

R.THAMILARASAN, J.RAJESEKARAN, C.KARAMANI, Appellant

V/S

DIRECTOR OF HANDLOOMS AND TEXTILES, MADRAS Respondents

Referred Judgements :-

MADHYA PRADESH HIGH COURT IN DUKHOORAM V. CO-OPER.AGRL.ASSON.KAWARDHA [REFERRED TO]
BHASKARAN V. STATE BANK OF INDIA [REFERRED TO]
HARENDER NARAIN BANKER V. STATE OF BIHAR [REFERRED TO]
VARADARAJAN V. THE SPECIAL OFFICER,T.U.C.S. LTD. [REFERRED TO]
CO OPERATIVE CENTRAL BANK LIMITED VS. ADDITIONAL INDUSTRIAL TRIBUNAL ANDHRA PRADESH [REFERRED TO]
SUKHDEV SINGH THE OIL AND NATURAL GAS COMMISSION THE L 1 C LIMITED THE INDUSTRIAL FINANCE CORPN EMPLOYEES ASSOCIATION VS. BHAGATRAM SARDAR SINGH RAGHUVANSHI:THE ASSOCIATION OF CLASS II OFFICERS 0 N G C:SHYAM LAL SHARMA:THE INDUSTRIAL FINANCE CORPN [REFERRED TO]
SABHAJIT TEWARY VS. UNION OF INDIA [REFERRED TO]
KULCHHINDER SINGH VS. HARDAYAL SINGH BRAR [REFERRED TO]
RAMANA DAYARAM SHETTY VS. INTERNATIONAL AIRPORT AUTHORITY OF INDIA [REFERRED TO]
AJAY HASIA VS. KHAUID MUJIB SEHRAVARDI [REFERRED TO]
S S DHANOA VS. MUNICIPAL CORPORATION DELHI [REFERRED TO]
P K RAMACHANDRA IYER DR Y P GUPTA DR T S RAMAN OM PRAKASH KHAUDHURI VS. UNION OF INDIA [REFERRED TO]
TEKRAJ VASANDI ALIAS K L BASANDHI VS. UNION OF INDIA [REFERRED TO]
J GANAPATBY VS. MANAGING DIRECTOR THE NELLORE CO OPERATIVE SPINNING MILLS LTD [REFERRED TO]
P VIJAYA RAJAN VS. STATE OF TAMIL NADU [REFERRED TO]
P BHASKARAN VS. ADDITIONAL SECRETARY AGRICULTURAL CO OPERATION DEPARTMENT TRIVANDRUM [REFERRED TO]
SATISH KUMAR VS. PUNJAB STATE CO OP BANK LTD [REFERRED TO]

JUDGEMENT

(1.) THE question that has been referred to the Full Bench by one of us (Mohan, J, as His Lordship then was) is "whether a writ would lie against a Co-operative Society under Article 226 of the Constitution of India ?"

(2.) THIS question seems to loom large for quite some time not only in this Court but in the other High Courts as well, as could be seen from the cases cited by the counsel on both sides.

(3.) MR. M. Ravindran, learned counsel appearing for the petitioner in W. P. Nos. 4124, 4154 and 4167 of 1986 and Mr. Somayaji, learned counsel appearing for the appellant in W. A. Nos. 607 and 608 of 1984, have advanced main arguments inviting this Court to answer the question in the affirmative.

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R THAMILARASAN J RAJESEKARAN C KARAMANI D Vs. DIRECTOR OF HANDLOOMS AND TEXTILES MADRAS

Referred Judgements :-

JUDGEMENT

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