K.G. Sekharanunni vs State Of Kerala & Ors.

Viju Abraham, J.

Aggrieved by Ext.P1 order passed by the 2^nd respondent Joint Registrar of Co-operative Societies, petitioner has preferred Ext.P2 appeal and Ext.P3 stay petition before the 1^st respondent Government. Petitioner seeks expeditious disposal of the same.

Heard the learned Government Pleader also.

After hearing both sides, I am inclined to dispose of the writ petition with the following directions:

The 1^st respondent Government shall take up Ext.P3 stay petition and pass appropriate orders thereon within a period of two weeks from the date of receipt of a copy of the judgment. Thereafter, the 1^st respondent shall consider and pass orders on Ext.P2 appeal, with notice to the petitioner and 3^rd respondent, without any delay, at any rate within an outer limit of three months.