Bikkar Singh And Ors vs Rcs Haryana And Ors on 12 December, 2014

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Punjab-Haryana High Court

Bikkar Singh And Ors vs Rcs Haryana And Ors on 12 December, 2014

Bench: Rameshwar Singh Malik

                                                                       MUKESH KUMAR SALUJA
  HIGH COURT FOR THE STATES OF PUNJAB & HARYANA        AT
                                             2014.12.15 17:10
                                             I attest to the accuracy and
                                             authenticity of this document
                    CHANDIGARH

                                              CWP No.15122 of 2011
                                             Date of decision:12.12.2014
Bikkar Singh and others
                                                           ...Petitioners

                                    Versus

Registrar Cooperative Societies, Haryana and others
                                                             ...Respondents

CORAM:       HON'BLE MR. JUSTICE RAMESHWAR SINGH MALIK

      1.     To be referred to the Reporters or not ?
      2.     Whether the judgment should be reported in the Digest ?


Present:     Mr.Sherry K. Singla, Advocate for the petitioners.

             Mr.A.S.Chaudhary, Addl.A.G., Haryana

             Mr.D.R.Singla, Advocate for
             Mr.G.S.Sidhu, Advocate for respondent No.6.


RAMESHWAR SINGH MALIK, J. (Oral)

Feeling aggrieved against the alleged inaction on the part of respondent authorities, petitioners have approached this Court by way of instant writ petition under Articles 226/227 of the Constitution of India, seeking a writ in the nature of mandamus.

Learned counsel for the petitioners submits that when the grievance of the petitioners was not being redressed, they finally approached the respondent authorities, by way of legal notice dated 22.7.2011 (Annexure P-6), but the same is also pending decision. He further submits that the petitioners will be satisfied in case respondent No.5 or the President of Municipal Committee, is directed to consider and decide the legal notice of the petitioners, within a reasonable time.

Having heard the learned counsel for the petitioners and without expressing any opinion on the merits of case, including the issue of MUKESH KUMAR SALUJA CWP No.15122 of 2011 -2- 2014.12.15 17:10 I attest to the accuracy and authenticity of this document limitation, if any, lest it should prejudice the rights of either of the parties, Administrator, Primary Agricultural Cooperative Society, Dabwali- respondent No.5 or the President of Municipal Committee, is directed to look into the matter, consider the grievance of the petitioners raised vide their legal notice dated 22.7.2011 (Annexure P-6) and decide the same keeping in view the order 20.7.1998 passed by this Court in CWP No.6206 of 1998 (Ram Charan and others v. The Registrar Cooperative Societies, Haryana and another) at an early date, by passing an appropriate order thereon, strictly in accordance with law, but in any case within a period of three months from the date of receipt of a certified copy of this order.

With the abovesaid observations made, the present writ petition stands disposed of.




12.12.2014                       (RAMESHWAR SINGH MALIK)
mks                                     JUDGE

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