KAMLAKAR CHATURVEDI Vs. STATE OF M P

JUDGEMENT

(1.) Shri Y. S. Dharmadhikari, for the petitioner, heard.

(2.) The term of the Governing Body of the Society was to expire on 3-7-1982. But the term was extended by the order of the State Government upto 31-8-1982. To that effect a notification was issued under Section 49 (7-A) of the Co-operative Societies Act

(3.) Before the expiry of the term petitioner says, all formalities were completed by the out-going Committee for elections of the new Body. But the Registrar, despite letters, failed to appoint the Returning Officer. That on 1-9-1982 the Assistant Registrar, appointed Shri R. B. Sharma to take over charge on the ground that under sub-section (8) of Section 49 the extended term of the Body had already expired and it had become necessary for the Registrar to resume charge of the management.