MD. AHSANUL HAQUE Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) IN the instant writ application the petitioner has prayed for quashing of the order vide Memo Mo. 992 dated 27.6.2008 (Annexure -3) passed by the Registrar, Co -operative Societies, State of Jharkhand, Ranchi (respondent No. 2} whereby he has dissolved the Mahgama Swawlambhi Matasyagivi Co -operative Societies and has appointed the respondent No. 5 as the Liquidator, in purported exercise of powers under the provisions of Section 45 of the Self Supporting Societies Act, 1996.

(2.) THE challenge to the impugned order is based primarily on the ground that the respondent No. 2 had acted beyond his authority since he had no power to dissolve the Self Supporting Societies as because such power is vested only with the Tribunal and none else.

(3.) I .A. No. 2337 of 2008 has been filed by Mahagama Matasya Jiwi Sahyog Samittee Limited together with one Gopal Mahaldar with a prayer that they be allowed to be impleaded as intervenors in this writ application.