HIMANSHU DEWEDI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) SINCE the controversy involved in these writ petitions is similar and the Petitioners have assailed the order dated 12 -4 -2007 (correct date being 12 -2 -2007/22 -2 -2007) passed by the Respondent No. 2, therefore, for the sake of convenience, they are being decided by this common order.

(2.) BY means of writ petitions, bearing WPMS No. 1348 of 2008 and P.M.S. No. 188 of 2009, the Petitioners have sought the following relief:

(3.) BY the order dated 12 -2 -2007/22 -2 -2007 the Respondent No. 2 - Registrar, Cooperative Societies has revised his earlier order dated 3 -10 -2005 (Annexure -17 to the writ petition) in exercise of revisional jurisdiction, on the ground that the requirement of Proviso appended to Sub -section (ii) of Section 126 of the Uttaranchal Co -operative Societies Act, 2003 (for short the Act) has not been complied with.