AMBEDKAR MATSAYUDYOG Vs. JOINT REGISTRAR

JUDGEMENT

(1.) BEING aggrieved with the order dated 27.4.2005 passed by Joint Registrar Co-operative Society, Indore u/s 18-A (1) (2) of M.P. Co-operative Societies Act, 1960 (for short, 'the Act'), the appellant society has preferred appeal u/s 78 of the Act.

(2.) BRIEF facts are that the appellant society was registered on 20.7.1997. The Joint Registrar issued show cause notice to the members of the appellant society on 24.1.2005 for deregistration of the society u/s 18-A of the Act. Pursuant to the show cause notice, the President of the appellant society filed a reply to show cause notice on behalf of 30 members of the society along with certain documents, detailed at Page-2 of their reply. Joint Registrar, Indore vide his letter dated 18.3.2005 directed the Assistant Registrar to submit the report in the background of the show cause notice and the reply filed thereof. The Assistant Registrar, Khargone submitted his report on 6.4.2005. Thereafter, the Joint Registrar passed the impugned order on 27.4.2005 and ordered deregistration of the appellant society. Hence, this appeal.

(3.) REFUTING the aforesaid arguments, Government Advocate has submitted that there is ample evidence on record to show that the appellant society was got registered on misrepresentation. Audit Report and Report of the Assistant Registrar, Khargone and the Assistant Director Fisheries reveal that the society was not serving the purpose for which it was registered.