STATE OF UTTAR PRADESH Vs. MILKIYAT SINGH

JUDGEMENT

(1.) The present appeals assail the common judgment dated 26th September, 2008, passed by the Division Bench of the High Court of Judicature at Allahabad[Hereinafter, referred to as "High Court".], in Civil Miscellaneous Writ Petition Nos. 61489 of 2007 and 18556 of 2008. By the impugned judgment, the High Court allowed the writ petitions and held that the cooperative societies in question could not be treated as State cooperative societies so as to attract the legislation enacted by the State, and that consequent to the reorganisation of the erstwhile undivided State, they had attained the character of multi-State cooperative societies.

(2.) Brief facts, relevant for the disposal of the present case, are narrated hereinbelow: -

(3.) Aggrieved by the said common judgment, the State has approached this Court.