CHHATAR SINGH Vs. STATE OF M P

JUDGEMENT

(1.) This is a petition under Article 226/227 of the Constitution of India.

(2.) The material facts giving rise to this petition, briefly, are as follows : The petitioner is the Chairman of the Jila Sahakari Thok Upbhokta Bhandar, Dewas, (hereinafter referred to as 'the Society'), a Co-operative Society registered under the M. P. Co-operative Societies Act, 1960 (hereinafter referred to as 'the Act'). On account of certain defaults alleged to have been committed by the Committee of the Society, a notice was issued under Section 53 (1) of the Act by the Assistant Registrar, Co-operative Societies, to the Committee of the Society to show cause why it should not be superseded. Aggrieved by that notice, the petitioner as the Chairman of the Committee, and the Society filed a petition before this Court, which was registered as Misc. Petition No. 84 of 1987. It was urged in that petition that the show cause no ice was mala fide and that the same be quashed. By an order dated 11-3-1987, that petition was dismissed with the following observations ;

(3.) After the aforesaid order was passed, no reply was submitted by the petitioner to the show cause notice. The Assistant Registrar thereafter passed the order of supersession on 25-8-1987, superseding the Committee of the Society under Section 53 (1) of the Act. Aggrieved by that order, the petitioner instead of preferring an appeal from that order, has filed this petition under Article 226/227 of the Constitution.