VEERPAL SINGH SHRI YOGRAJ SINGH Vs. REGISTRAR CO OPERATIVE SOCIETIES U P:THE REGISTRAR CO OPERATIVE SOCIETIES U P

JUDGEMENT

(1.) The petitioner in this writ petition impeaches the order dated 14 July, 1971 passed by the Deputy Registrar, Co-operative Societies, Meerut. By that order the Deputy Registrar, Co-operative Societies suspended the President and the committee of management of Jahangirabad Co-operative Marketing Society Ltd. Jahangirabad. The petitioner Veerpal Singh was the President of the Jahangirabad Co-operative Marketing Society. By that order the Deputy Registrar further appointed Ghanshyam Murari Sharma, Additional District Co-operative Officer, Bulandshahr as Administrator to carry on the functions of the society.

(2.) The appeal is from the order dated 29 November, 1971 of the Allahabad High Court dismissing in limine the petition under Article 226 of the Constitution. In that petition the appellants Yograj Singh and others challenged the aforesaid order dated 14 July, 1971 suspending the President and the committee of management of Jahangirabad Co-operative Marketing Society.

(3.) Two questions fall for determination in the writ petition and the appeal. First, whether the Deputy Registrar under the Co-operative Societies Act, 1965 referred to as the Act could suspend the President and the committee of management of Jahangirabad Co-operative Marketing Society. Secondly, whether the Deputy Registrar could temporarily appoint an administrator.