BASAN MAYARAMKA Vs. REGISTRAR CO OPERATIVE SOCIETIES

JUDGEMENT

(1.) . Rule. With the consent of parties, the writ petition Is taken up for disposal.

(2.) Petitioner by this writ petition seeks a direction for calling of records and quashing the impugned orders dated 19/9/1994 and 23/1/1995, passed by respondent No.2 Society.

(3.) The letter dated 19/9/1994, is referred to in the petition as order dated 19/9/1994, is, in fact, a communication by the Society to the petitioner, informing him that he had failed to deposit the amount with interest within the period of 45 days, as required by letter bearing No.F/47/338/GH/Cooperative/1576 dated 28/7/1994. As a consequence, he had been expelled from the membership of the Society and his name deleted from the register of members.