GOVINDPUR AGRICULTURAL CREDIT CO-OPERATIVE SOCIETY AND Vs. ASSISTANT REGISTRAR CO-OPERATIVE SOCIETIES

JUDGEMENT

(1.) THESE are three applications under Article 226 of the Constitution on behalf of different parties seeking for writs of certiorari to quash orders made by the assistant Registrar of Co-operative Societies. Balasore Circle, amalgamating the petitioning Co-operative Societies with some other societies which have been equivalent Citation: impleaded as opposite parties in the respective cases.

(2.) ALL these applications were heard analogously at the request of parties and common arguments were advanced. The points that arise for consideration are also common. There are, however, allegations of fact in each of the applications which may briefly be noticed.

(3.) O. J. C. No. 109 of 1970 --The petitioners here are two in number. Govindpur agricultural Credit Cooperative Society is the first petitioner. It has come through its Secretary. The second petitioner is a member of the Society. It is alleged that on application being made under the Act, the Society was duly registered and assigned registration number 82 of 1951. It began with a membership of 12 and at the relevant time in 1969, it had a membership of 149. Its business assets and turnover had expanded considerably during the 18 years of activities. The assistant Registrar of Co-operative Societies Balasore Circle (Opp. party No. 1)directed by order dated 26-12-1969, that the petitioner Society should be amalgamated with the Balanga Service Co-operative Society (opp. party No. 2 ). Annexure A to the petition is the impugned order by which that direction was given. The justification for the order is found in the following portion of the impugned order: