ANITA DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) A challenge is made to order, Annexure P-5, passed by the third respondent, Assistant Registrar, Cooperative Societies, District Bilaspur. One of the main grounds taken in the writ petition, is that the petitioner was not afforded an opportunity of hearing. To that extent, there appears to be no serious dispute. Therefore, only on that ground, we set aside Annexure P-5, with a direction to the third respondent to consider the matter afresh, with notice to the petitioner, 4th respondent and the complainant referred to in Annexure P-5 (Rakesh Kumar). The orders as above, shall be passed within a period of ten days from the date of production of a certified copy of this judgment by the petitioner or the 4th respondents before the 3rd respondent. We make it clear that we have not adverted to the merits of the contentions taken by the parties and all the contentions are left open to be urged before the third respondent, Assistant Registrar, Cooperative Societies, District Bilaspur and to be considered by him. Till orders are passed as above, the arrangement as on today will continue.

(2.) THE petition stands disposed of, so also the pending application(s), if any.