CHAIRMAN Vs. REGISTRAR OF CO-OPERATIVE SOCIETIES STATUE

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking the following reliefs:-

(2.) Material facts for the disposal of the writ petition are as follows:-

(3.) It is further submitted that, after filing of the writ petition, second respondent has issued orders under Section 33 of Act, 1969, according to the petitioner with a prior date of 16.3.2017, evident from Ext.P3. It is also contended that, the copy of the order was not served to the petitioner till date. Any how, the writ petition was amended at that point of time. It is further contended that, no explanation was sought from the petitioner in respect of any irregularities in the functioning of the society before passing the said order. The copy of the report upon which the impugned order was passed was not given to the petitioner till date. The order was received from the court, evident from Ext.P3. It is the contention of the petitioner that, findings and observations contained in Ext.P3 order is false. It is further contended that, the Managing committee meeting of the society has taken place on various dates i.e., 5.1.2016, 4.7.2016, 26.12.2016 and 9.1.2017. That apart, it is submitted that, the general body meeting of the society has taken place on 7.7.2013, 27.7.2015 and lastly on 8.8.2016. Other contentions are also raised with respect to the attendance of the members for the general body meeting etc., etc. The letter given by the President of the society to the Assistant Registrar of Co-operative Societies and minutes of the meeting of the Managing Committee held on various dates are produced as Exts.P4 and P5. With the factual circumstances stated so, the sole ground raised in the writ petition is as follows:-