KAPIL AGARWAL Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) By means of present writ petition, the petitioner seeks following relief among others:

(2.) A reference under section 70 (1) of the Uttarakhand Cooperative Societies Act, 2003 (herein after referred to as 'Act') was made by the petitioner to respondent no. 2 on 28.7.2015, a copy of which has been enclosed as Annexure-1.

(3.) It is the submission of learned counsel for the petitioner that there is a standard format for making a reference under section 70 (1) of the Act, and the petitioner has done exactly the same on 28.7.2015. It is also the submission of learned counsel for the petitioner that many a representations were given by the petitioner to respondent no. 2, but, to no avail. Hence, present writ petition.