TAHIR RAZA KHAN Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) THIS writ petition has been filed by the petitioner challenging the resolution dated 21.4.2001 contained in annexure 1 to .the writ petition passed by the General Body of Cooperative Cane Society Limited Kichha district Udham Singh Nagar in its annual meeting as well as order dated 12.11.2001 of the Cane Commissioner and Registrar Cooperative Cane Society Lucknow.

(2.) HEARD learned counsel for the parties.

(3.) THE petitioner is a member of Cooperative Cane Society Limited Kichha district Udham Singh Nagar and by this writ petition he has challenged the resolution passed by the alleged General Body of the Cooperative Society. Thus, it is a dispute between a member and a Cooperative Society, which may be referred to the Registrar for its decision under section 74 of the Act and which may be settled by the Registrar under section 76 of the Act. The petitioner could not challenge the resolution passed by the Society of which he is a member in a petition under Article 226 of the Constitution in view of the fact that he is member of the same society.