A.K.Ganguly, J. - (1.) With the consent of the parties, this Court heard the matter finally. This Court therefore, treats the appeal on the day's list and disposes of both the appeal and the application by the following Judgment.
(2.) The writ petition out of which the present appeal arises was filed by four persons claiming to be members of Dakshinee Co-operative Housing Society Limited (hereinafter referred to as the said Society). Their grievance in the writ petition was that the affairs of the said Society were not carried on properly and in accordance with law and that there were various irregularities. Several complaints were lodged by the members of the said Society in the office of the Registrar and thereafter the Registrar passed certain orders directing the holding of an enquiry into the affairs of the said Society. In doing so. Registrar acted on the basis of suo motu power conferred on him under section 93(1) of the West Bengal Co-operative Societies Act.
(3.) Despite such orders, as the actual enquiry was not held, this writ petition was filed by the petitioners praying for directions from this Court upon the authorities to hold such enquiry.;