NIRVACHIT SANCHALAK MANDAL VIPDAM SAHAKARI SANSTHA MYDT VIDISHA Vs. DY REGISTRAR COOPERATIVE SOCIETIES VIDISHA

JUDGEMENT

(1.) Heard counsel.

(2.) This writ petition is filed by the petitioner society under Article 227 of the Constitution of India challenging the order dated 30/7/2009 passed by Madhya Pradesh State Co-operative Tribunal, Bhopal in Second Appeal No. 122/09 whereby the appeal filed by the petitioner society challenging the order dated 18/5/2009 passed by Joint Registrar, Co-operative Societies, Bhopal in case No. 78-87/08 was dismissed.

(3.) Facts of the case, briefly stated are that elections of the petitioner society were held on 15/12/2001. Action was taken against the said society under section 53 (2) of the M.P. Co-operative Societies Act (herein after, referrred to as the "Act") for supersession of the society on 10/1/2003. Final order was challenged before the Tribunal in First Appeal No. 2005/04. The Tribunal set aside the said matter and the matter camp up before the High Court in Writ Petition No. 4494/06. The High Court vide order dated 9.10.2006 directed to restore the Board.