MADARSING B RAJPUT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THESE petitions though involve different facts, central issue is with respect to the registration of a cooperative society in the same area/village where another cooperative society in the same filed of operation is in existence. They have, therefore, been heard together and would be disposed of by this common judgement.

(2.) WE may notice facts at the outset :

(3.) THIS petition is filed by a milk cooperative society situated at village Nandotra, District Banaskantha. The petitioner has challenged an order dated 15.9.2004 passed by the Deputy Secretary (Appeals). Respondent no.4, the proposed milk cooperative society, also wanted to establish its operations and was situated on the same village. An application for registration was therefore, made to District Registrar. The District Registrar by his order dated 24.4.2002 refused to grant such registration. Respondent no.4 thereupon preferred appeal before the Additional Registrar. Such appeal was dismissed on 23.7.2003. Against such order, respondent no.4 preferred revision petition before the State Government. The Deputy Secretary by his impugned order dated 15.9.2004 allowed the revision petition. In the present case, objections of the petitioner were taken into account at all stages.