CHANDAN BARDHAN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioner and for the respective respondents.

(2.) By this Writ Petition petitioners being licensees have challenged the impugned award dtd. 8/6/2022 passed by the Assistant Registrar of Co-operative Societies on the claim lodged by one Avijit Bardhan/private respondent no. 10 in respect of a Flat No. F-44, Premises No. 108/8, Manicktala Main Road in a housing complex claiming to be a nominee and a registered member of Manicktala Co-operative Housing Society.

(3.) Facts in brief in this case as appear from record are as follows: