SANCHALAK MANDI ZILA SAHAKARI SANGH Vs. DY REGISTRAR

JUDGEMENT

(1.) APPLICANTS have preferred this Revision u/s 77 (14) of M.P. Co-op. Societies Act, 1960 (for short 'the Act'); challenging the order dated 27.9.2004 passed by Dy. Registrar Coop. Societies, Bhopal, u/s 53(13) of the Act.

(2.) BRIEF facts are that the applicant No. 1 is a registered Society. All Central and Primary Societies of the District are members of it. As per the Bye-laws of the applicant society the Board of Directors consists of 13 Directors. Election of the applicant Society was held on 10.5.2002. One of 13 elected Directors 8 Directors earned disqualification. Thus, there arises short fall of the quorum. Thus vide impugned order dated 27.9.2004 Shri H.S. Baghela has been appointed as O.I.C. of the applicant Society. Being aggrieved with this order Shri Santosh Meena has preferred this revision being President of the Society one of the Director of the Society and also in individual capacity.

(3.) THE counsel appearing for the applicant has submitted as under :