ZILA SAHAKARI KENDRIYA BANK Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The challenge in the present writ petition is to the order Annexure P/2 and P/3 dated 20.03.2019 and 22.03.2019 respectively passed by the respondent No.3, Joint Registrar calling upon the petitioner for inspection of books of the Society.

(2.) At the outset, counsel for the petitioner submits that order Annexure P-4 is per se illegal for the reason that the same is contrary to the Provisions of Section 60 of the Chhattisgarh Co-operative Societies Act, 1960. According to the petitioner the Provisions of Section 60 clearly envisages a situation under which the Registrar may go in for inspection of the books of a Society. The impugned order does not meet these requirements. According to the petitioner, the present impugned orders have been issued at the behest of political leaders and has been done with political vendetta and with malafides.

(3.) Counsel for the petitioner refers to Annexures whereby the respondent No.3 Joint Registrar has on more than one occasion for issuance of order on the basis of complaints that he has received. That from the perusal of the record, it also shows that complaint has not been made by any of the Creditor of the Society nor has the order been one which has been initiated suo-motu by the Registrar, thus the same is bad in law.