JASPAL SINGH Vs. DEPUTY REGISTRAR CO OERATIVE SOCIETY

JUDGEMENT

(1.) This judgment will dispose of Civil Writ Petition Nos. 2136, 2160 and 2201 of 2001 as common questions of fact and law are involved in the same. For the disposal of these petitions, facts have, however, been extracted from Civil Writ Petition No. 2136 of 2001.

(2.) The petitioner has prayed for issuance of a writ in the nature of Certiorari for quashing the order dated October 30, 2000 (Annexure P-l) passed by the Deputy Registrar, Co-operative Societies, Ropar and order dated January 10,2001 (Annexure P-2) passe by the Registrar Co-operative Societies, Punjab.

(3.) In so far as Civil Writ Petition No. 2160 of 2001 is concerned, the petitioner has prayed for quashing of the order dated November 24, 2000 (Annexure P-2) passed by the Deputy Registrar, Co-operative Societies Ropar and order dated January 10, 2001 (Annexure P-3) passed by the Registrar, Co-operative Societies. Punjab.