Punjab-Haryana High Court
Malibu Twin Towers Resident Welfare ... vs State Of Haryana And Others on 14 February, 2024
Neutral Citation No:=2024:PHHC:020622
Neutral Citation No. 2024:PHHC:020622
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
114
CWP-3257-2024
Date of decision: 14.02.2024
MALIBU TWIN TOWERS RESIDENT WELFARE ASSOCIATION
.........Petitioner
VERSUS
STATE OF HARYANA AND OTHERS ........Respondents
CORAM : HON'BLE MR. JUSTICE VINOD S. BHARDWAJ
*****
Present:- Mr. Nikhil Sabharwal, Advocate
for the petitioner.
*****
VINOD S. BHARDWAJ, J. (Oral)
Challenge in the present writ petition is to the recommendation dated 19.01.2024 made by the District Registrar, Firms and Societies whereby a recommendation has been made to initiate process of cancellation of registration of the Malibu Twin Towers Resident Welfare Association under Section 59 (i), 59 (iii) and 59 (iv) of the Haryana Registration and Regulation of Societies Act, 2012 alleging that the above said Association has been functioning in violation of Section 6 (x) of the above said Act of 2012 and the bye- laws of respondent No.4- Malibu Condominium Resident Welfare Association which prohibit registration of a parallel Resident Welfare Association.
Various allegations had been levelled with respect to violation of principles of natural justice and also the jurisdictional competence of the District Registrar to make such recommendations.
1 of 2 ::: Downloaded on - 16-02-2024 03:20:15 ::: Neutral Citation No:=2024:PHHC:020622 CWP-3257-2024 -2- It is, however fairly considered by the learned counsel that the above said pleas including other pleas can also be agitated before the Statutory Appellate Authority.
Since an efficacious alternative remedy is already prescribed for seeking redressal of the grievances under the Haryana Registration and Regulation of Societies Act, 2012, counsel for the petitioner does not wish to press the instant writ petition so as to exhaust his remedies under the said Act.
Taking into consideration the above-mentioned statement of learned counsel for the petitioner, the instant matter is disposed of as withdrawn to take recourse to efficacious alternative remedy as available to the petitioner in accordance with law.
Needless to mention that in the event of the petitioner preferring a statutory appeal against the proceedings that have been recommended/initiated by the authorities, an expeditious adjudication thereof shall be undertaken by the appellate/revisional authorities after granting of an opportunity of hearing to the respective parties.
(VINOD S. BHARDWAJ)
JUDGE
FEBRUARY 14, 2024
Vishal sharma
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
Neutral Citation No:=2024:PHHC:020622
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