GOPAL SINGH Vs. STATE OF HP

JUDGEMENT

(1.) This petition has been filed with the following prayers:-

(2.) Annexures P-14 and P-15 are appealable before the Registrar Co operative Societies. Having regard to the facts and circumstances of the case, we feel it appropriate that Registrar Co operative Societies/Appellate Authority considers the matters with notice to the petitioner and respondents No. 2 and 3, since various factual aspects are to be gone into. Therefore, this writ petition is disposed of as follows.

(3.) In the event of the petitioner filing an appeal against Annexures P-14 and P-15 within one month from today before Registrar Co operative Societies, the same shall be treated to have been filed in time. Thereafter Registrar Co operative Societies shall dispose of the appeal with notice to the petitioner and respondents No. 2 and 3 within another three months.