Allahabad High Court
Ashok Kumar Mishra vs Assistant Commissioner / Asst. ... on 13 December, 2019
Author: Ashwani Kumar Mishra
Bench: Ashwani Kumar Mishra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 39 Case :- WRIT - A No. - 20333 of 2019 Petitioner :- Ashok Kumar Mishra Respondent :- Assistant Commissioner / Asst. Registrar Cooperative Societies, Kaushambi And 3 Others Counsel for Petitioner :- Lal Chandra Srivastava,Neeraj Srivastava Counsel for Respondent :- C.S.C. Hon'ble Ashwani Kumar Mishra,J.
Against the order impugned dated 24th October, 2019, passed by the Assistant Commissioner and Assistant Registrar, Co-operative, Kaushambi for surcharge under Section 68 of the Uttar Pradesh Cooperative Society Act, 1965 an appeal lies under Section 98(1)(g) of the U.P. Co-operative Societies Act, 1965. Since such alternative remedy has not been availed, this Court is not inclined to interfere with the order impugned.
This writ petition, accordingly, is consigned to records. It is, however, provided that in case petitioner prefers an appeal alongwith certified copy of this order within two weeks from today, the same would be entertained on merits and shall be dealt with, expeditiously.
Order Date :- 13.12.2019 Ranjeet Sahu