LAWS(P&H)-2016-8-265

KARANDI MULTIPURPOSE COOPERATIVE AGRICULTURE SERVICE SOCIETY LTD Vs. SPECIAL SECRETARY TO GOVERNMENT OF PUNJAB, DEPTT OF COOPERATION AND OTHERS

Decided On August 11, 2016
Karandi Multipurpose Cooperative Agriculture Service Society Ltd Appellant
V/S
Special Secretary To Government Of Punjab, Deptt Of Cooperation And Others Respondents

JUDGEMENT

(1.) These three identical writ petitions bearing CWP Nos.3500, 3503 and 3710 of 2016 are being decided together, vide this common order, as all the three petitions are arising out of similar facts and circumstances between the same parties. Identical orders passed by the respondent authorities are under challenge in all these three writ petitions. However, for the facility of reference, facts are being culled out from CWP No.3500 of 2016.

(2.) The only argument raised by learned counsel for the petitioner is that since respondent no.4 did not challenge the arbitration award dated 3.11.2009 (Annexure P-2) well in time, it became final. He further submits that the Assistant Registrar, Cooperative Societies, Sardulgarh, rightly dismissed the appeal of respondent no.4 only on account of delay, as the same was hopelessly time barred. He concluded by submitting that in such a situation, Joint Registrar, Cooperative Societies, Ferozepur Division, as well as the Special Secretary, Cooperation Department, Punjab, fell in serious error of law, while passing the impugned orders Annexures P-4 and P-5. He prays for setting aside the impugned orders, by allowing these three writ petitions.

(3.) Having heard learned counsel for the petitioner and giving thoughtful consideration to the contentions raised, this court is of the considered opinion that since the Special Secretary, Cooperation Department, Punjab, has upheld the remand order passed by Joint Registrar, Cooperative Societies, Ferozepur Division, Ferozepur, in all the three cases and the impugned orders have not been found suffering from any patent illegality or perversity, the same deserve to be upheld. All the three writ petitions having been found without any merit, are liable to be dismissed, for the following more than one reasons.