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Judgment
Antony Dominic, J.—Petitioner is a Co-operative Society. Proceedings initiated against them resulted in an order of the 1st Respondent blacklisting the society and denying disbursement of handling charges. Petitioner filed representation objecting to the said proceedings. Thereafter, they filed writ petition before this Court and in Ext.P1 judgment, this Court directed consideration of the claims. Accordingly, 1st Respondent considered the representation and issued Ext.P2 order dated 4/11/2008 ordering disbursement of the monetary claims, but however, retaining the order of blacklisting. That order was not challenged by the Petitioner. On the other hand, Petitioner has now filed Ext.P3 representation, requesting the 1st Respondent to lift the order of blacklisting. It is seeking consideration of Ext.P3, the writ petition is filed.
In my view, the prayer cannot be allowed. This is for the reason that Ext.P2 order, by which the request of the Petitioner for lifting the blacklisting was rejected, was not challenged by the Petitioner, and therefore, has attained finality. If so, Ext.P3 representation made at this point of time requesting for lifting of the blacklisting cannot be entertained.
Writ petition therefore fails and is dismissed.