Prabir Kumar Poddar vs R.C.S Haryana And Ors on 5 September, 2014

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Punjab-Haryana High Court

Prabir Kumar Poddar vs R.C.S Haryana And Ors on 5 September, 2014

Bench: Rajan Gupta

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH.

                                C.W.P.No 17264 of 2014
                                Date of Decision: September 05, 2014.

Prabir Kumar Poddar
                                                       ....Petitioner
                         Versus

Registrar, Coop.Societies, Haryana and others
                                                       .....Respondents

CORAM: HON'BLE MR.JUSTICE RAJAN GUPTA

Present:    Mr.Sunil Kumar, Advocate
            for the petitioner.

Rajan Gupta, J (Oral)

Notice of motion.

Mr.G.S.Bajwa, Additional Advocate General and Mr.Saurabh Mohunta, Deputy Advocate General accept notice on behalf of State.

Learned counsel for the petitioner submits that he may be allowed to withdraw this petition with liberty to pursue alternative remedy in light of orders passed by a coordinate bench of this court in Rahul Aggarwal Vs. Registrar, Cooperative Societies, Haryana and others (C.W.P.No.24583 of 2012). Operative part thereof reads as under:-

"All these writ petitions are disposed of with a further direction that in future if any one is aggrieved against the action of the Society in not executing conveyance deed, he at the first instance would approach the Registrar, Cooperative Societies, Haryana with his application or the Assistant Registrar detailed for this purpose who will consider the claim of such members and ensure that the action is taken in accordance with law."

Learned State counsel do not dispute the ratio of judgment in Rahul Aggarwal's case (supra).

Under the circumstances, writ petition is dismissed as withdrawn with aforesaid liberty.

(Rajan Gupta) Judge September 05, 2014.

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