Anil Kumar Alagh vs Registrar Cooperative Societies ... on 11 November, 2016

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Punjab-Haryana High Court

Anil Kumar Alagh vs Registrar Cooperative Societies ... on 11 November, 2016

Bench: Rameshwar Singh Malik

      IN THE HIGH COURT OF PUNJAB AND HARYANA
               AT CHANDIGARH

                                 Civil Writ Petition No. 23414 of 2016
                                 Date of Decision: 11.11.2016

Anil Kumar Alagh

                                              .....Petitioner

                   Vs.


Registrar, Cooperative Societies, Haryana and others


                                              .....Respondents


CORAM : HON'BLE MR. JUSTICE RAMESHWAR SINGH MALIK


Present : Mr. Vikrant Rana, Advocate
          for the petitioner.

                 ****


RAMESHWAR SINGH MALIK J. (ORAL)

Feeling aggrieved against the alleged inaction on the part of respondent authorities, petitioner has approached this Court, by way of instant writ petition under Article 226/227 of the Constitution of India, seeking a writ in the nature of Mandamus.

Learned counsel for the petitioner submits that when the genuine grievance of the petitioner was not being redressed by the respondent authorities, he finally approached respondent No.1 by way of self contained representation dated 3.9.2016 (Annexure P-5), but the same is also pending decision. He further submits that the petitioner will be satisfied in case the Registrar, Cooperative Societies, Haryana-respondent No.1 is directed to consider and decide his representation, within a reasonable time.

1 of 2 ::: Downloaded on - 20-11-2016 07:45:47 ::: Civil Writ Petition No. 23414 of 2016 2 Having heard the learned counsel for the petitioner and without expressing any opinion on the merits of the case, lest it should prejudice the rights of either of the parties, the Registrar, Cooperative Societies, Haryana- respondent No.1 is directed to look into the matter, consider the grievance of the petitioner, raised vide his representation dated 3.9.2016 (Annexure P-5) and decide the same, at an early date by passing an appropriate order thereon, strictly in accordance with law and also keeping in view the order dated 5.9.2014 passed by this Court in CWP No. 17605 of 2014 (Ashok Kumar and others Vs Registrar, Coop. Societies, Haryana and others), 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 and directions issued, present petition stands disposed of.

(RAMESHWAR SINGH MALIK) JUDGE 11.11.2016 Ak Sharma Whether speaking/reasoned Yes/No Whether reportable: Yes/No 2 of 2 ::: Downloaded on - 20-11-2016 07:45:48 :::

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