JARNAIL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this writ petition, the petitioner has challenged the order dated 5.6.1998 (Copy Annexure P/8) passed by respondent No. 2, vide which the order passed by Deputy Registrar, Co-operative Societies, Jalandhar, respondent No. 3, was set-aside.

(2.) Case of the petitioner is that he was a member of Kang Khurd Co-operative Agriculture Service Society Limited and is also owner of land in the village Mirajwala and Kang Khurd, i.e. he is the ration card holder in the village Mirajwala. Kang Khurd Co-operative Agriculture Service Society (hereinafter referred to as "the Society") consists of II villages including Kang Khurd and Mirajwala. Respondent No. 4 i.e. the Assistant Registrar, issued a letter under Section 27 (1) of the Punjab Co-operative Societies Act, 1961 (hereinafter referred to as "the Act") vide which the petitioner was placed under suspension and was asked to submit reply within 15 days, otherwise it would be deemed to be admitted that he was removed from the Committee membership. The petitioner filed an appeal before the Deputy Registrar (Co-operative Societies) challenging the order contending that he was very much resident of village Mirajwala and is land also falls in the village Kang Khurd. Respondent No. 3 accepted the appeal vide order dated 16.12.1997 (copy Annexure P/6). Against the said order, Jagra j Singh, respondent No. 5, President of Kang Khurd Co-operative Agriculture Society filed a Revision. The revision was accepted by respondent No. 2 by the impugned order, dated 5.6.98 (Annexure P/8). It has been held in the impugned order by respondent No. 2 as under :

(3.) Having given this finding, the Revision petition was accepted by respondent No. 2.