ROOP SINGH Vs. JOINT REGISTRAR

JUDGEMENT

(1.) BEING aggrieved with the notice dated 7.11.2005 issued by Joint 76 Roopsingh v. Joint Registrar, Cooperative Societies, Indore [ 2006 Registrar Coop. Societies, Indore, u/s 53 (2) and 53 (10) of the Act, 1960, the applicant has filed this petition, being treated as revision u/s 77 (14) of the Act 1960.

(2.) THE main grievance of applicant is only in respect of notice u/s 53 (10) of the Act 1960. It is submitted that the action u/s 53 (2) and 53 (10) of the Act cannot simultaneously be taken. Separate notices u/s 53 (2) and 53(10) of the Act are required to be issued. Notice u/s 53(10) of the Act should also contain the grounds which are necessary in the opinion of the Registrar to supersede a Committee between the period of issuance of notice u/s 53 (2) and passing of the order of removing the Committee u/s 53 (1). Reliance is placed on Ram Dutt Kaushikv. State of M.P., 1992 RN 37 (HC).

(3.) THE important question for consideration are :