SUDHATAI Vs. JOINT REGISTRAR OF CO OPERATIVE SOCIETIES

JUDGEMENT

(1.) LEARNED Government Advocate is directed to take notice for first respondent. As no notice was ordered before passing the impugned order to defendants-2 and 3, notice to them is dispensed with.

(2.) AS the question involved is purely a question of law, the matter is taken up for final disposal and disposed of by this order.

(3.) IN Sri Prakash K. Srivastava's case, this Court has obseived as under: