SAYEED AHMAD Vs. STATE OF M P

JUDGEMENT

(1.) WITH consent of learned counsel for parties matter is heard finally.

(2.) ORDER in this petition shall also govern disposal of W.P. No. 5008/ 2002.

(3.) THE petitioner claims that the powers conferred upon Registrar Co - operative Societies, under Section 66 of the Act of 1960 can only be delegated by him and not by the State Government It is the contention of the petitioner that the State Government has incursed within the powers of the Registrar. THEre is no merit in the contention of the petitioner. Circular dated 16.1.2002 which is the centre of controversy stipulates. <IMG>JUDGEMENT_2701_ILR(MP)_2011Image1.jpg</IMG> <IMG>JUDGEMENT_2701_ILR(MP)_2011Image2.jpg</IMG> Section 3 of the Act of 1960 provides for