RAMAN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Challenge in the present Letters Patent Appeal is to the judgment dated 06.03.2018 passed by learned writ court in CWJC No. 2597/2009. By the impugned judgment, the learned writ court has refused to quash and cancel the order dated 02.09.2008 passed by the Registrar, Cooperative Societies, Bihar, Patna (Respondent no. 3), by which he has dismissed the petitioner's application registered vide Dispute Case No. 103/2005 and Dispute Case No. 13/2006.

(2.) Learned writ court has also refused to quash the letter dated 29.10.2007 issued by the Secretary of the Society by which the petitioner's membership of the said society has been terminated. Having refused to grant the aforesaid reliefs to the petitioner, the learned writ court could not be persuaded to issue a writ of mandamus commanding the respondents to ensure that a plot of land of the category and area which the petitioner is entitled to in the Society by virtue of the membership of the Society is allotted to him and the possession of the same is given to him by completing all formalities such as registration etc. and to pay a fine and suitable compensation.

(3.) While dismissing the writ application, the learned writ court came to a conclusion as under: -