ASHOK KUMAR Vs. H.P. STATE COOPERATIVE HOUSING

JUDGEMENT

(1.) THIS case presents a saga of events which demonstrate as to how the public interest came to be totally jeopardized and the manner in which the functionaries of the State Government have been consistently failing to discharge their statutory obligations.

(2.) THE petitioner suffered an award passed against him under Section 72 read with Section 73 of the H.P, Cooperative Societies Act, 1968 (1968 Act, for short). This award was passed against the petitioner in the year 1995. In 1996 the petitioner challenged this award by filing a statutory appeal under Section 93(1)(h) of the 1968 Act. Since the impugned award in this case was passed by the Registrar, the appeal in terms of Sub section (2) (a) of Section 93 (supra) was filed before the Government.

(3.) REPLIES have been filed by both the respondents separately.