RAMNARAYAN Vs. NANDA NAGAR COOPERATIVE SOCIETY

JUDGEMENT

(1.) HEARD on the question of admission.

(2.) HAVING heard learned counsel for petitioner and having perused record of the case, in my opinion this petition is not maintainable under Article 226/227 of the Constitution of India in this Court for the following reasons :

(3.) IT is for all these reasons,' the petition on all grounds is held not maintainable and is, accordingly dismissed on the ground of availability of alternative statutory remedy under S. 55 (2) of the Act. In case, if any such dispute is filed by the petitioner u/s 55 (2) of the Act before the Deputy Registrar, then in such event, the same shall be disposed of by the concerned authority specified under the Act strictly in accordance with law.