CHILIYA Vs. SAHAYAK PANJIYAK

JUDGEMENT

(1.) The respondent No. 1 organised the Samiti in terms of Section 16(3) of the Madbya Pradesh Co-operative Societies Act I960 known as 'Adim Jati Sewa Sahakari Samiti Maryadit for Kadadabad Wadi of which the petitioner was nominated as Adhyaksh in exercise of the powers conferred on him by the order of the department of the Government. After several months, the respondent No 1 issued an amendment order by which the order constituting the aforesaid samiti was cancelled and the Managing Committee in charge immediately before the aforesaid order was revived and brought back to life- Aggrieved by this order of cancellation and revival of the previous committee the petitioner had 61ed this writ petition for appropriate reliefs.

(2.) By an amendment, the samiti, brought back to life by the aforesaid order, was impleaded as respondent No. 2.

(3.) On consent of the parties, the petition was taken up for final hearing. I have heard counsel for the petitioner Government Advocate for respondent No. 1 and counsel for respondent No. 2.