ROHIT GUPTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) By way of filing the present writ petition, the petitioner has sought for following reliefs:-

(2.) From the prayer and the submission made during the course of argument, I find that there is an inter-se dispute between the members of the society and the society concerned.

(3.) There is a provision in the Jharkhand Co-operative Societies Act, 1935 (hereinafter referred to as 'the Act of 1935) for redressal of these types of grievances. Sec. 48 of the Act of 1935 provides for a mechanism so that the dispute can be resolved by the authority who is empowered to resolve the dispute. As per the aforesaid Sec. , the dispute has to be referred to be the Registrar, Co-operative Societies.