ACHPAL SINGH Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) The petitioner is aggrieved by the order dated 25.05.2017 passed by the Committee of Management, by which a resolution has been passed to take away the rights of the petitioner from functioning as a Chairman of the society and these powers have been given to one Sri Mainpal Singh as well as the approval granted by the District Assistant Registrar, Cooperative Society, Haridwar on 01.06.2017.

(2.) A preliminary objection has been raised by the learned State Counsel as well as by Sri Rakesh Thapliyal, learned counsel for respondent no. 3 that the petitioner has a remedy to approach the Registrar of the Society against the resolution dated 25.05.2017.

(3.) In any case, under Section 126 of the Uttaranchal CoOperative Societies Act, 2003, (from hereinafter referred to as the "Act") the Registrar has got wide powers. Section 126 of the Act reads as under:-