ASHOK PRATAP SINGH Vs. DEPUTY CANE COMMISSIONER BAREILLY

JUDGEMENT

(1.) HEARD learned Counsel for the parties.

(2.) BEING aggrieved by the order dated 18th August, 2001 passed by respondent No. 2, Annexure -7 to the writ petition, directing the recovery of a sum of Rs. 13,337 petitioner, an employee of the Co -operative Society registered under the U.P. Co -operative Societies Act, 1965, has filed this writ petition. The contention of the learned Counsel for the petitioner is that the petitioner has been regularly paying house rent for the accommodation since his appointment in the Society as the accommodation has been allotted to him by the Society, in these circumstances, he cannot be subjected to the payment of Rs. 13,337. This Court in exercise of powers under Article 226 of the Constitution of India cannot enter into the disputed questions of fact. The petitioner has an alternative remedy of filing a petition/representation to the Registrar under Section 128 of the U.P. Co -operative Societies Act and an appeal further lies under Section 98 of the aforesaid Act against the order passed by the Registrar under Section 128 of the Act. In this view of the matter, this writ petition is dismissed on the ground of alternative remedy. Petition dismissed.