NARINDER SINGH Vs. REGISTRAR, COOPERATIVE SOCIETIES

JUDGEMENT

(1.) Prayer in this appeal is for setting aside order dtd. 23/1/2025, passed by learned Single Bench whereby CWP-1786-2025, filed by present appellants-writ petitioners has been dismissed.

(2.) Brief facts necessary for adjudication of the matter are that above said writ petition was filed by present appellants-writ petitioners, stated to be elected Committee Members of Dr. Ambedkar Cooperative House Building Society Ltd. (hereinafter referred to as 'Society') against order dtd. 29/11/2022 passed by Registrar, Cooperative Societies, Punjab, whereby special audit of Society was directed to be conducted by Chief Auditor Cooperative Societies, Punjab from last audit of Society till date, under Chapter VII Ss. 48(6) and (8) of Punjab Cooperative Societies Act, 1961 (hereinafter referred to as '1961 Act'). Appellants-writ petitioners also challenged order dtd. 10/10/2024 (Annexure P-16), passed by Special Chief Secretary-cum-Financial Commissioner, Cooperation, Punjab, Chandigarh.

(3.) Learned Single Bench, on considering the material on record, facts and circumstances besides the arguments addressed, concluded that writ petition filed by present appellants was a frivolous one with writ petitioners only seeking to scuttle the process of investigation. Writ petition was accordingly dismissed. Aggrieved therefrom, present appeal has been filed.