GARVESH Vs. STATE OF M P

JUDGEMENT

(1.) SHRI A.K. Sethi, Senior Advocate with Shri S.S. Sharma, Advocate for the petitioner heard on admission.

(2.) BY this petition, pro bono publico, the petitioner seeks enforcement of the provisions of section 77 of the M.P. Co-operative Societies Act, 1960 on an interpretation of the said provision to the effect that apart from the appointment of the Chairman of the Co-operative Tribunal, it is imperative for the State Government to appoint one or two Members along with the Chairman. The extract of section 77 with which we are concerned reads as under :

(3.) Accordingly, we do not find any substance in the petition. The petition is dismissed. Consequently, it is not necessary to pass any order on IA 9137/ 2006 seeking exemption from deposit of the security amount.