LAL CHAND ARORA Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioners filed a writ in the nature of certiorari for quashing of decision dated 21.12.1999 (Annexure P-4) taken in the meeting of the Deputy Registrar of Co-operative Societies, Haryana and further for quashing show cause notice dated 18.5.2000 (Annexure P-5).

(2.) THE petitioners have averred that petitioner Nos. 1 and 2 are the elected President and Vice-President of Rohtak Model Cooperative House Building Society, Rohtak (hereinafter called as 'the Society'). The Managing Committee under the management of the petitioners has been performing its duties with diligence and in the interest of the Society. Respondent No. 3, exercising the powers of the Registrar, Co-operative Societies, Haryana, under Section 14(2) of the Haryana Co-operative Societies Act, 1984 (hereinafter referred to as 'the Act'), vide letter dated 11.1.1999, amalgamated the petitioners society i.e. Rohtak Model Cooperative House Building Society and the Rohtak Janta Co-operative House Society Limited, Rohtak. The petitioners have come against this amalgamation order.

(3.) WE have heard the learned Counsel for the petitioners and the respondents and gone through the petition and the annexures attached thereto.