VEERTA DEVI Vs. STATE OF H. P.

JUDGEMENT

(1.) The moot question in this appeal is - whether a revision petition under Section 94 of the Himachal Pradesh Co-operative Societies Act, 1968 (for short 'Act') is maintainable even in case where an appeal has been preferred by the aggrieved party under Section 93 of the Act?

(2.) The writ petition filed by the appellants came to be dismissed by the learned writ Court on the ground of availability of an alternative remedy under Section 94 of the Act, constraining them to file the instant appeal.

(3.) In order to appreciate the controversy, it would be relevant to reproduce Sections 93 and 94 of the Act, which read as under: