GOA POST TELEGRAPHS Vs. REGISTRAR OF CO OPERATIVE

JUDGEMENT

(1.) Heard.

(2.) By this petition, the petitioner questions the legality and validity of a Notification dated 4-1-2002 issued by the respondent No. 1 whereby the respondent No. 2-Society has been granted registration in the area of operation of the petitioner-Society.

(3.) Few facts that are necessary for adjudicating the issues raised in the petition are narrated herein below:-