VIJAY KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE delay in filing the appeal is condoned.

(2.) THE petitioner -appellant is aggrieved that the learned Judge did not interfere on the writ petition (CWJC. No. 11505 of 2002 : Vijay Kumar V/s. The State of Bihar and Ors.)

(3.) RULE 21 -X relegates the parties who may be aggrieved on the declaration of a result to take recourse to Section 48 of the Bihar Co -operative Societies Act, 1935. Section 48 sub -clause (8) provides a remedy, to the effect, that where it appears to the Registrar either on an application or on his motion, to make a statement of a case and refer it to the District Judge for a decision and the decision of the District Judge would be final. A remedy has been provided within Section 48 itself.