EX COMMITTEE OF BAGHAL LAND LOOSER TRANSPORT CO-OPERATIVE SOCIETY Vs. REGISTRAR CO-OPERATIVE SOCIETIES AND OTHERS

JUDGEMENT

(1.) By way of instant petition filed under Art. 227 of the Constitution of India, petitioner has prayed for the following relief:

(2.) Today, during the proceedings of the case before this Court, Mr. Dinesh Thakur, learned Additional Advocate General, on instructions, stated that the inquiry/proceedings stand entrusted to the Joint Registrar (Credit) Cooperative Societies, Himachal Pradesh, as such, present petition has become infructuous. However, at this stage, Mr. J.L. Bhardwaj, Advocate, representing respondent No.3 states that in case respondent No.3 is aggrieved by aforesaid appointment, he be given liberty to lay challenge to the appointment of aforesaid authority. Liberty granted.

(3.) Consequently, in view of aforesaid, present petition is disposed of as having become infructuous alongwith pending applications, if any. However, it is made clear that the aforesaid authority shall conclude the proceedings within a period of four months from today.