Rajendra Singh vs The State Of Bihar & Ors on 21 August, 2015

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Patna High Court - Orders

Rajendra Singh vs The State Of Bihar & Ors on 21 August, 2015

Bench: Jyoti Saran

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                               Civil Writ Jurisdiction Case No.15316 of 2011
                 ======================================================
                 1. Rajendra Singh S/O Maksudan Sinh R/O Dasauti, P.S.- Durgawati,
                 District- Kaimur(Bhabhua)

                                                                       .... .... Petitioner/s
                                                   Versus
                 1. The State of Bihar through Chief Secretary, Government of Bihar, Patna
                 2. Principal Secretary, Co-Operative Department, Government of Bihar,
                 Patna
                 3. Registrar, Co-Operative Society, Department of Co-Operative,
                 Government of Bihar, Patna
                 4. The Managing Director, Co-Operative Milk Federation (Comfed), Bihar,
                 Patna
                 5. Chairman, Milk Products, Co-Operative Union Shahabad, Ara
                 6. The Managing Director, Milk Producer, Co-Operative Union, Shahabad,
                 Ara
                 7. The Manager Kaimur Diary Mohania Office, Near Kaimur Hotel G.T.
                 Road. Mohania, District- Kaimur, Bhabhua
                 8. Supervisor, Milk Producer Co-Operative Society, (Route No.- 23),
                 Kaimur, Bhabhua

                                                                   .... .... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s :   Mr. Surendra Kumar Singh, Adv.
                 For the Respondent/s   : Mr. Nivedita Nirvikar, G.A.10
                                          Mr. Avinash Kumar, A.C. to G.A.10
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE JYOTI SARAN
                 ORAL ORDER

4   21-08-2015

The petitioner while seeking an enquiry into the functioning of the respondent Milk Federation also makes a prayer for holding a fresh election of the society.

Apart from the fact that no writ would lie in respect of a society,even otherwise in absence of any details as to the bungling or fraud so complained of by the petitioner, the writ petition cannot proceed. The petitioner if so advised may take recourse to such other remedy that may be available to him under the Patna High Court CWJC No.15316 of 2011 (4) dt.21-08-2015 2/2 provisions of the Cooperative Societies Act, 1935 by drawing the attention of the authority concerned in respect of the action complained of along with descriptive details and who may consider and dispose of the same in accordance with law.

The writ petition is disposed of.

(Jyoti Saran, J) Bibhash/-

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Patna High Court - Orders