Madhya Pradesh High Court
Sohan Singh Rajput (Lodhi) vs Union Of India on 8 November, 2024
Author: Milind Ramesh Phadke
Bench: Milind Ramesh Phadke
NEUTRAL CITATION NO. 2024:MPHC-GWL:19387
1 WP-33369-2024
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
ON THE 8 th OF NOVEMBER, 2024
WRIT PETITION No. 33369 of 2024
SOHAN SINGH RAJPUT (LODHI) AND OTHERS
Versus
UNION OF INDIA AND OTHERS
Appearance:
Shri Shashank Upadhyay, Advocate for petitioner appearing through video
conferencing.
Shri Praveen Niwaskar - Deputy Solicitor General for respondents No.1 and
2/UOI.
Shri Deepak Khot - Government Advocate for respondents No.3 to 6/State.
ORDER
Petitioners, who are 4 in number, have filed this petition under Article 226 of the Constitution praying for following reliefs :-
"(i) To direct the Respondent no.1 to take action upon the representations of the petitioners with in a limited time frame and to initiate inquiry against the Respondent no. 7 & 8 as prescribed under the Multi-State Co-operative Society Act, 2002 and to ensure that all payment which is due shall be paid as soon as possible to the investors/creditors.
(ii) To direct the Respondent no. 2 to initiate investigation under| he provisions of Companies Act 2013 and to ensure that all payment which is due shall be paid as soon as possible to the investors/creditors.
(iii) To direct the Respondents No. 1 to Respondents No.6, to act upon the representations of the petitioners with in a limited time frame and to initiate an investigation into the whole matter and finish it in a time bound manner and also to attach all properties, both movable and immovable, of the private respondents within their jurisdictional authority so as to make the money of investors/creditors more secure.Signature Not Verified Signed by: YOGENDRA OJHA Signing time: 12-11-2024 05:57:51 PM
NEUTRAL CITATION NO. 2024:MPHC-GWL:19387 2 WP-33369-2024
(iv) To direct the Respondent No. 1 to 6 to ensure the return of money and private respondents to return the amount of the investors/creditors which has already reached its maturity datealong with the interest on delayed payment.
(v) To direct private respondents to return the amount payable to the creditors who have invested the money through the petitioners as agent of Sahara.
(vi) To pass such other orders as it may dem fit under the circumstances of the case including orders as to the cost of this writ petition."
Petitoners claiming themselves to be field
workers/agents/investors/creditors of Central Co-operative Societies i.e.
respondent Nos.7 and 8 registered under the Multi-State Co-operative Societies Act, 2002 ("the Act of 2002" for brevity) before this Court raising grievance that in the capacity as depositors, they tendered certain deposits with the respondent-
societies No.7 and 8 with the assurance that they will get back maturity amount in multiplied form, but to no avail.
Various complaints have been made by the petitioners to the Central Registrar, but these have not invoked any response.
The Act of 2002 provides for an inquiry to be conducted by the Central Registrar under Section 78 on the request made by the mother cooperative society or creditor or not less than one-third of the members or not less than one-fifth of the total number of members of the Multi-State Cooperative Societies into any dispute which relates to the constitution, working and financial condition of the society.
Another avenue in the shape of Section 84 is created by the Act of 2002 for settlement of disputes which pertains to all disputes except service dispute touching the subject of constitution, management or business of the Multi-State Signature Not Verified Signed by: YOGENDRA OJHA Signing time: 12-11-2024 05:57:51 PM NEUTRAL CITATION NO. 2024:MPHC-GWL:19387 3 WP-33369-2024 Cooperative Societies. The only difference between Section 78 and 84 appears to be that Section 84 is adjudicatory in nature while Section 78 is predominantly administrative.
After hearing learned counsel for rival parties and perusing the documents on record, it is obvious that the dispute raised by the petitioners relates to the subject matter of the management and business of the society, therefore, needs to be looked into by the Central Registrar.
Accordingly, this Court declines to interfere on merits and disposes of this petition with following directions:-
(i) If petitioners prefer fresh representation along with all relevant documents and copy of this order to the respondents/competent authority within a period of 30 days from the date of passing of this order, then the said Authority shall consider and decide the same in accordance with law by passing a speaking order within a further period of 60 days and communicate the outcome to petitioner as expeditiously as possible.
(ii) It is needless to emphasize that in case the petitioners' grievance is found to be genuine, then the relief due in accordance with law be afforded to them without compelling them to revisit the Court.
(MILIND RAMESH PHADKE) JUDGE ojha Signature Not Verified Signed by: YOGENDRA OJHA Signing time: 12-11-2024 05:57:51 PM