REGENT COMPUTRONICS PVT. LTD.

Committee Of Management Doon Valley Officers Co-Operative Housing Society Ltd Appellant

V/S

STATE OF UTTARAKHAND Respondents

Referred Judgements :-

KING VS. NAT BELL LIQUORS LIMITED [REFERRED TO]
REX VS. POSTMASTER-GENERAL EX PARTE CARMICHAEL [REFERRED TO]
ASSOCIATED PROVINCIAL PICTURE HOUSES LTD. VS. WEDNESBURY CORPN. [REFERRED TO]
EDWARDS INSPECTOR OF TAXES VS. BAIRSTOW [REFERRED TO]
REG. VS. MANCHESTER LEGAL AID COMMITTEE,EX PARTE R.A. BRAND AND CO. LTD. [REFERRED TO]
REX VS. BOYCOTT EX PARTE KESSLAY [REFERRED TO]
COUNCIL OF CIVIL SERVICE UNIONS VS. MINISTER FOR THE CIVIL SERVICE [REFERRED TO]
REGINA VS. CRIMINAL INJURIES COMPENSATION BOARD EX PARTE LAIN [REFERRED TO]
T C BASAPPA VS. T NAGAPPA [REFERRED TO]
HARI VISHNU KAMATH VS. AHMAD ISHAQUE [REFERRED TO]
STATE OF UTTAR PRADESH VS. BABU RAM UPADHYA [REFERRED TO]
RAZA BULAND SUGAR CO LIMITED RAMPUR VS. MUNICINAL BOARD RAMPUR [REFERRED TO]
ANDHRA SUGARS LIMITED VS. STATE OF ANDHRA PRADESH [REFERRED TO]
PARRY AND CO LIMITED VS. P C PAL JUDGE OF THE SECOND INDUSTRIAL TRIBUNAL CALCUTTA [REFERRED TO]
CO OPERATIVE CENTRAL BANK LIMITED VS. ADDITIONAL INDUSTRIAL TRIBUNAL ANDHRA PRADESH [REFERRED TO]
A K KRAIPAK VS. UNION OF INDIA [REFERRED TO]
NARESH CHANDRA SANYAL VS. CALCUTTA STOCK EXCHANGE ASSOCIATION LIMITED [REFERRED TO]
TATA CELLULAR VS. UNION OF INDIA [REFERRED TO]
STATE OF UTTAR PRADESH VS. C O D CHHEOKI EMPLOYEES COOPERATIVE SOCIETY LIMITED [REFERRED TO]
HYDERABAD KARNATAKA EDUCATION SOCIETY VS. REGISTRAR OF SOCIETIES [REFERRED TO]
DHURANDHAR PRASAD SINGH VS. JAI PRAKASH UNIVERSITY [REFERRED TO]
BALWANT SINGH VS. ANAND KUMAR SHARMA [REFERRED TO]
DWARKA PRASAD AGARWAL VS. B D AGARWAL [REFERRED TO]
SIDDHESHWAR SAHAKARI SAKHAR KARKHANA LIMITED VS. COMMISSIONER OF INCOME TAX KOLHAPUR [REFERRED TO]
SHAIKH SALIM HAJI ABDUL KHAYUMSAB VS. KUMAR [REFERRED TO]
SIEMENS PUBLIC COMMUNICATION NETWORKS PVT LTD VS. UNION OF INDIA [REFERRED TO]
THOTA GANGA LAXMI VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
A P DAIRY DEVELOPMENT CORPORATION VS. B NARASIMHA REDDY [REFERRED TO]
SURAJ LAMP AND INDUSTRIES PVT LTD VS. STATE OF HARYANA [REFERRED TO]
RAMESH CHAND VS. SURESH CHAND [REFERRED TO]
BHAGWANBHAI KARAMANBHAI BHARVAD VS. AROGYANAGAR CO OP HOUSING SOCIETY LIMITED [REFERRED TO]
R ANJANEYULU VS. V G RAGHUNATHAN [REFERRED TO]
Paniyala Shram Sambida Sahakari Samiti Ltd.,Committee of Management, Sahkari Ganna Vikas Samiti Ltd. VS. State of Uttarakhand and others [REFERRED TO]
HARSHAD GOVARDHAN SONDAGAR VS. INTERNATIONAL ASSETS RECONSTRUCTION CO LTD [REFERRED TO]
MD. MOINUDDIN VS. COMMISSIONER FOR COOPERATION AND REGISTRAR OF COOPERATIVE SOCIETIES [REFERRED TO]
VIPULBHAI M. CHAUDHARY VS. GUJARAT COOPERATIVE MILK MARKETING FEDERATION LTD. AND ORS. [REFERRED TO]
SATYA PAL ANAND VS. STATE OF M.P. & ORS. [REFERRED TO]
GENERAL MANAGER, ELECTRICAL RENGALI HYDRO ELECTRIC PROJECT, ORISSA VS. GIRIDHARI SAHU [REFERRED TO]

JUDGEMENT

(1.) Since common question of law and facts are involved in all these three writ petitions, they are being decided by this common judgment.

(2.) This petition is preferred for quashing the order dated 18.04.2015 passed under Section 98 (2) (a) of the Uttar Pradesh Cooperative Societies Act, 1965 (for short, "the Act"), passed in Appeal No. 07 of 2013, Doon Valley Officers' Cooperative Housing Society, Dehradun Vs. Registrar, Cooperative Societies and others (for short, "the appeal"). By the impugned order the appellate authority (respondent no. 3 herein) upheld the order dated 28.11.2002 passed by the Registrar, Cooperative Societies (conveyed vide Letter No. 693/Vidhi//Ni.Sa.Sa/2002 dated 28th November, 2002). The Registrar, by his order dated 28.11.2002, had rejected the objections of Doon Valley Officers' Cooperative Housing Society Limited, Dehradun (for short, "the Society") against extension of time for raising construction by the respondent no. 4 Ram Gopal.

(3.) The facts necessary for disposal of the instant petition have a long history. It is the third round of litigation. Shortly stated, the facts are as under:

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COMMITTEE OF MANAGEMENT DOON VALLEY OFFICERS CO-OPERATIVE HOUSING SOCIETY LTD Vs. STATE OF UTTARAKHAND

Referred Judgements :-

JUDGEMENT

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