TARA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the espondents.

(2.) The District Cooperative Officer, Gopalganj, in exercise of power under Sec. 41 (iv) of the Bihar Cooperative Societies Act (hereinafter referred to as the Act), 1935, has dissolved Rampur Tengrahi Primary Agriculture Credit Society (for brevity, PACS) under Gopalganj Sadar Block in the district of Gopalganj by order dtd. 16/8/2021 issued under Memo No 932 on the ground of there being stalemate in the constitution/functioning of the Board of the said PACS. After having dissolved the Executive Committee of the said PACS, an Administrator has been appointed in exercise of power under Sec. 14 (10) of the Act by an order of the same date, i e, 16/8/2021, issued under Memo No 933.

(3.) The said orders are under challenge in the present writ application, filed under Article 226 of the Constitution of India.