SHRI BHANWAR LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These petitions for writ are before us for examining constitutional validity of certain provisions of the Rajasthan Cooperative Societies Act, 2001 and to have reliefs as follows :-

(2.) In some of the writ petitions challenge is also given to the provisions of Sec. 30-B of the Act of 2001 as amended vide the notification dated 26.4.2016.

(3.) As per the policy document the objective of the National Policy is to facilitate all round development of the cooperatives in the country with necessary support, encouragement and assistance to ensure autonomy, self-reliant and democratic institutional management of the cooperative societies accountable to its members. An emphasis in the National Policy is given for significant contribution of the cooperative sector to national economy, particularly in the areas which require peoples participation and community efforts. The policy as declared by the Government of India in consultation and collaboration with all the State Governments of the country enunciates certain principles which are as follows:-