STATIONWARD PRIMARY SAHAKARI CONSUMER STORES Vs. ASSTT REGISTRAR

JUDGEMENT

(1.) BEING aggrieved of the order dated 7.6.96 passed by the Asstt. Registrar, Cooperative Societies, Raipur, under section 12(1) of the M.P. Cooperative Societies Act, 1960, for short hereinafter referred to as Act, the petitioner has preferred this revision petition.

(2.) BRIEF facts giving rise to this revision are that the petitioner is a Primary Cooperative Consumer Store and registered as such on 17.9.81. Area of operation of the petitioner society is Stationward, Narmadapara, Ward Raipur. Petitioner is running two ration shops in its area of operation. It has 262 share holder members and its share capital is Rs. 25,725/-. Contrary to the directions of the Registrar, Cooperative Societies, Bhopal dated 30.4.93 the Non-Applicant-Asstt. Registrar - proposed to register one Mahila Primary Consumer Stores in the area of operation of the petitioner society. Petitioner submitted reply to the show cause notice dated 7.6.96 issued by the Non- applicant and has also filed this revision petition challenging the legality and validity of the said show cause notice on the ground that it is illegal and contrary to the directions of the Registrar, Cooperative Societies.

(3.) I have heard the counsel appearing for the petitioner and also perused the record of the learned Asstt. Registrar, Raipur. I am of the opinion that this revision is rather pre-mature and not tenable mainly on the ground that the petitioner still has an occasion to appear before the Asstt. Registrar and oppose the proposed registration of the Mahila Primary Cooperative Store. He can raise all the objections available to him against the proposed registration which have been agitated in this revision petition.