MD TAHER ALI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) This writ application has been filed challenging the legality and validity of the order dated 27.12.1989 passed by the Commissioner-cum-Secretary, Co-operation, Government of Manipur in Co-operative Misc. Appeal Case No. 1 of 1989 Annexure-A/1 to the writ application.

(2.) The only ground on which the legality and validity of this order is challenged is that under Section 104(1) of the Manipur Co-operative Societies Act, 1976. an Appeal lies to the State Government and as such the Secretary is not competent to hear and dispose of this appeal.

(3.) In this connection one may look at Rule 102 of the Manipur Co-operative Societies Rules, 1977, Rule 102 is quoted below :