BALVINDER SINGH RAJPUT Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is a litigant in a dispute which has arisen under the provisions of Chhattisgarh Co-operative Societies Act, 1960 (for short 'the Act'). Subsection (2) of Section 67 of the Act mandates that no party shall be represented at the hearing of a dispute by any legal practitioner, except with the permission of the Registrar or his nominee or board of nominees, as the case may be. Since, it is not permissible for a party to be represented by a legal practitioner in view of sub-section (2) of Section 67 of the Act without the prior permission of the Registrar, it appears that the petitioner herein made an application to the Deputy Registrar, Co-operative Societies, Raipur, who is in terms of the definition of the term 'Registrar' is the Registrar, seeking permission to be represented by a counsel. That request of the petitioner was turned- down by the Deputy Registrar by order dated 5-12-2005. The petitioner being aggrieved by the said order preferred a revision bearing Revision Case No. 78(1) 56/2005 to the Registrar of Co-operative Societies, Raipur. The Registrar of Co-operative Societies also by his order dated 22-2-2006 dismissed the revision thereby affirming the order of the Deputy Registrar, Co-operative Societies, Raipur.

(2.) The petitioner, therefore, has preferred this writ petition not only to set aside the orders made by the Deputy Registrar and the Registrar of the Co-operative Societies, Raipur, but also for certain other reliefs. In para 7 of the writ petition, the following reliefs are sought :-

(3.) We have heard Shri B. P. Sharma, learned counsel for the petitioner, Shri S. K. Beriwal, learned Central Government Standing Counsel for respondent No. 1/Union of india and Shri Bhishma Kinger, learned counsel for respondent No. 6.