Punjab-Haryana High Court
The Gurdaspur Central Cooperative Bank ... vs Dwarka Dass And Others on 23 October, 2024
Author: Suvir Sehgal
Bench: Suvir Sehgal
Neutral Citation No:=2024:PHHC:138948
CWP-6905-2024 and others connected cases 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
114 CWP-6905-2024
Date of Decision: 23.10.2024
THE GURDASPUR CENTRAL
COOPERATIVE BANK LTD
.... Petitioner
V/S
DWARKA DASS AND OTHERS
.... Respondents
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
114-2 CWP-6907-2024
THE GURDASPUR CENTRAL
COOPERATIVE BANK LTD
.... Petitioner
V/S
DWARKA DASS AND OTHERS
.... Respondents
114-3 CWP-6909-2024
THE GURDASPUR CENTRAL
COOPERATIVE BANK LTD
.... Petitioner
V/S
DWARKA DASS AND OTHERS
.... Respondents
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Neutral Citation No:=2024:PHHC:138948
CWP-6905-2024 and others connected cases 2
114-4 CWP-6915-2024
THE GURDASPUR CENTRAL
COOPERATIVE BANK LTD
.... Petitioner
V/S
DWARKA DASS AND OTHERS
.... Respondents
114-5 CWP-6921-2024
THE GURDASPUR CENTRAL
COOPERATIVE BANK LTD
.... Petitioner
V/S
DWARKA DASS AND OTHERS
.... Respondents
114-6 CWP-6923-2024
THE GURDASPUR CENTRAL
COOPERATIVE BANK LTD
.... Petitioner
V/S
DWARKA DASS AND OTHERS
.... Respondents
2 of 13
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Neutral Citation No:=2024:PHHC:138948
CWP-6905-2024 and others connected cases 3
114-7 CWP-6925-2024
THE GURDASPUR CENTRAL
COOPERATIVE BANK LTD
.... Petitioner
V/S
DWARKA DASS AND OTHERS
.... Respondents
114-8 CWP-6932-2024
THE GURDASPUR CENTRAL
COOPERATIVE BANK LTD
.... Petitioner
V/S
DWARKA DASS AND OTHERS
.... Respondents
114-9 CWP-6937-2024
THE GURDASPUR CENTRAL
COOPERATIVE BANK LTD
.... Petitioner
V/S
DWARKA DASS AND OTHERS
.... Respondents
3 of 13
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Neutral Citation No:=2024:PHHC:138948
CWP-6905-2024 and others connected cases 4
114-10 CWP-6942-2024
THE GURDASPUR CENTRAL
COOPERATIVE BANK LTD
.... Petitioner
V/S
DWARKA DASS AND OTHERS
.... Respondents
114-11 CWP-6943-2024
THE GURDASPUR CENTRAL
COOPERATIVE BANK LTD
.... Petitioner
V/S
DWARKA DASS AND OTHERS
.... Respondents
114-12 CWP-6944-2024
THE GURDASPUR CENTRAL
COOPERATIVE BANK LTD
.... Petitioner
V/S
DWARKA DASS AND OTHERS
.... Respondents
4 of 13
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Neutral Citation No:=2024:PHHC:138948
CWP-6905-2024 and others connected cases 5
114-13 CWP-6950-2024
THE GURDASPUR CENTRAL
COOPERATIVE BANK LTD
.... Petitioner
V/S
DWARKA DASS AND OTHERS
.... Respondents
114-14 CWP-6951-2024
THE GURDASPUR CENTRAL
COOPERATIVE BANK LTD
.... Petitioner
V/S
DWARKA DASS AND OTHERS
.... Respondents
114-15 CWP-6952-2024
THE GURDASPUR CENTRAL
COOPERATIVE BANK LTD
.... Petitioner
V/S
DWARKA DASS AND OTHERS
.... Respondents
5 of 13
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Neutral Citation No:=2024:PHHC:138948
CWP-6905-2024 and others connected cases 6
114-16 CWP-6956-2024
THE GURDASPUR CENTRAL
COOPERATIVE BANK LTD
.... Petitioner
V/S
DWARKA DASS AND OTHERS
.... Respondents
114-17 CWP-7339-2024
THE GURDASPUR CENTRAL
COOPERATIVE BANK LTD
.... Petitioner
V/S
DWARKA DASS AND OTHERS
.... Respondents
114-18 CWP-7343-2024
THE GURDASPUR CENTRAL
COOPERATIVE BANK LTD
.... Petitioner
V/S
DWARKA DASS AND OTHERS
.... Respondents
6 of 13
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Neutral Citation No:=2024:PHHC:138948
CWP-6905-2024 and others connected cases 7
114-19 CWP-7344-2024
THE GURDASPUR CENTRAL
COOPERATIVE BANK LTD
.... Petitioner
V/S
DWARKA DASS AND OTHERS
.... Respondents
114-20 CWP-7346-2024
THE GURDASPUR CENTRAL
COOPERATIVE BANK LTD
.... Petitioner
V/S
DWARKA DASS AND OTHERS
.... Respondents
114-21 CWP-7353-2024
THE GURDASPUR CENTRAL
COOPERATIVE BANK LTD
.... Petitioner
V/S
DWARKA DASS AND OTHERS
.... Respondents
7 of 13
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CWP-6905-2024 and others connected cases 8
114-22 CWP-7355-2024
THE GURDASPUR CENTRAL
COOPERATIVE BANK LTD
.... Petitioner
V/S
DWARKA DASS AND OTHERS
.... Respondents
114-23 CWP-7358-2024
THE GURDASPUR CENTRAL
COOPERATIVE BANK LTD
.... Petitioner
V/S
DWARKA DASS AND OTHERS
.... Respondents
114-24 CWP-7363-2024
THE GURDASPUR CENTRAL
COOPERATIVE BANK LTD
.... Petitioner
V/S
DWARKA DASS AND OTHERS
.... Respondents
8 of 13
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CWP-6905-2024 and others connected cases 9
114-25 CWP-7366-2024
THE GURDASPUR CENTRAL
COOPERATIVE BANK LTD
.... Petitioner
V/S
DWARKA DASS AND OTHERS
.... Respondents
114-26 CWP-7367-2024
THE GURDASPUR CENTRAL
COOPERATIVE BANK LTD
.... Petitioner
V/S
DWARKA DASS AND OTHERS
.... Respondents
114-27 CWP-7368-2024
THE GURDASPUR CENTRAL
COOPERATIVE BANK LTD
.... Petitioner
V/S
DWARKA DASS AND OTHERS
.... Respondents
9 of 13
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Neutral Citation No:=2024:PHHC:138948
CWP-6905-2024 and others connected cases 10
114-28 CWP-7376-2024
THE GURDASPUR CENTRAL
COOPERATIVE BANK LTD
.... Petitioner
V/S
DWARKA DASS AND OTHERS
.... Respondents
114-29 CWP-7379-2024
THE GURDASPUR CENTRAL
COOPERATIVE BANK LTD
.... Petitioner
V/S
DWARKA DASS AND OTHERS
.... Respondents
114-30 CWP-7380-2024
THE GURDASPUR CENTRAL
COOPERATIVE BANK LTD
.... Petitioner
V/S
DWARKA DASS AND OTHERS
.... Respondents
10 of 13
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Neutral Citation No:=2024:PHHC:138948
CWP-6905-2024 and others connected cases 11
114-31 CWP-7399-2024
THE GURDASPUR CENTRAL
COOPERATIVE BANK LTD
.... Petitioner
V/S
DWARKA DASS AND OTHERS
.... Respondents
114-32 CWP-7535-2024
THE GURDASPUR CENTRAL
COOPERATIVE BANK LTD
.... Petitioner
V/S
DWARKA DASS AND OTHERS
.... Respondents
CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL
Present: Ms. Paramjit Kaur Deol, Advocate for the petitioner.
Ms. Amrita Garg, AAG, Punjab.
Mr. A.P.S. Rehan, Advocate
for the caveator in CWP No. 7376-2024.
***
SUVIR SEHGAL, J. (ORAL)
1. This order shall dispose of all the above noted writ petitions.
2. For the sake of convenience, factual position is being taken from CWP No.6905 of 2024.
3. This writ petition has been filed under Article 226/227 of the 11 of 13 ::: Downloaded on - 16-11-2024 03:17:08 ::: Neutral Citation No:=2024:PHHC:138948 CWP-6905-2024 and others connected cases 12 Constitution of India for issuance of a writ in the nature of certiorari for quashing of impugned order dated 07.12.2023, Annexure P-14, passed by respondent No.6, whereby the appeal of the private respondents has been accepted and order dated 23.01.2017, Annexure P-5, passed by respondent No.5, has been set-aside.
4. State counsel has referred to the short reply filed in the connected petition (CWP No.10202 of 2024), wherein the State has taken a stand that the petitioner has an alternative remedy of filing a revision petition under Section 69 of the Punjab Cooperative Societies Act, 1961 (for short 'the 1961 Act'). The relevant extract of the affidavit is reproduced hereunder:-
"6. That petitioner has the statutory remedy available under the provisions of the Punjab Cooperative Societies Act, 1961 (in short, the 1961 Act) to file revision under Section 69 against the order dated 7-12-2023. This order was passed by undersigned in the capacity of Deputy Registrar following directions of Hon'ble High Court order dated 03.05.2023 to the appellate authority. The present writ petition filed by the petitioner is not maintainable and is liable to be dismissed."
5. State counsel has also invited the attention of the Court to Section 3(5) of the 1961 Act and has submitted that where any power of the Registrar is exercised by any person by virtue of an order issued by the Government under Section 3(3) of the 1961 Act, the order or 12 of 13 ::: Downloaded on - 16-11-2024 03:17:08 ::: Neutral Citation No:=2024:PHHC:138948 CWP-6905-2024 and others connected cases 13 decision made by such person for the purposes of appeal and revision shall be deemed to be the order/decision of that person and not that of the Registrar. It is her argument that the order passed by the Deputy Registrar was in his individual capacity and when read with Section 69 of the 1961 Act, it becomes evident that a revision petition is maintainable against the impugned order.
6. As the petitioner has an alternative statutory remedy, writ petition is not maintainable and is hereby dismissed. However, liberty is granted to the petitioner to take recourse to the remedy available to it under the statute.
23.10.2024 (SUVIR SEHGAL)
pooja saini JUDGE
Whether Speaking/Reasoned Yes/No
Whether Reportable Yes/No
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