SUMAN KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) THIS Judgment shall dispose of the Writ Petition filed by the petitioner under Articles 226/227 of the Constitution of India.

(2.) BRIEFLY stated, the facts of the case are that the petitioners are members of the respondent- Cooperative Society. It was alleged that the respondent No.3 in violation of the provisions of the Cooperative Societies Act, 1971, has changed the bye laws of the Society in an illegal and arbitrary manner. It was alleged that Whether the reporters of Local Papers may be allowed to see the Judgment? one Society in the name of "Behl Kashlog Parivahan Sehkari Sabha" was existing which was thereafter named as "Golden Land Looser Parivahan Sehkari Sabha". The said Society was running in losses and was ordered to be under liquidation by the respondents. It was alleged that on 12.9.2004 in a general meeting of the said Society which was shown to have been attended by 21 persons, vide Resolution No.3, the Managing Committee was elected and vide Resolution No.4, a resolution was passed reviving the society and President, Cashier and Secretary of the Society were authorized to have correspondence with the Assistant Registrar Co-operative Societies. The Society was thereafter revived by respondent No.3 and in a Meeting of the Managing Committee held on 1.11.2004 vide resolution No.2, a resolution was passed thanking respondent No.3 for reviving and the name of the society was changed and bye laws of the Society were also amended.

(3.) WE have heard the learned counsel for the parties and have gone through the record and Resolution Book also, which was produced during the course of arguments.