Allahabad High Court
Chotte Lal Saini vs State Of U.P. And Others on 22 July, 2010
Author: Arun Tandon
Bench: Arun Tandon
Court No. - 18 Case :- WRIT - A No. - 42240 of 2010 Petitioner :- Chotte Lal Saini Respondent :- State Of U.P. And Others Petitioner Counsel :- R. K. Gupta Respondent Counsel :- C. S. C. Hon'ble Arun Tandon,J.
Heard learned counsel for the petitioner and learned Standing Counsel for the State-respondents.
Against the order impugned, petitioner has the remedy to approach the Registrar, Cooperative Societies, U.P. at Lucknow at the first instance.
Accordingly the present writ petition is dispsoed of by providing that the petitioner may make an application/appeal, ventilating his grievances, before the Registrar, Cooperative Societies, U.P. at Lucknow, within two weeks from today, along with a certified copy of this order. On such application/appeal being filed, the Registrar shall consider and decide the same, in accordance with law, by means of a reasoned speaking order, preferably within four weeks from the date the application/appeal is filed after affording opportunity of hearing to the Committee of Management of the society.
(Arun Tandon, J.) Order Date :- 22.7.2010 Sushil/-