- (1.) Whether any sum payable to a Co-operative Society in accordance with an award passed under Section 96 of the West Bengal Co-operative Societies Act, 1983 can be recovered by the Certificate Officer as a public demand under the Bengal Public Demand Recovery Act, 1913 upon requisition by the cooperative society?
(2.) The said question has cropped up in the following background :- The respondent No. 4, a Co-operative Society, supplied 200 pieces silk sarees worth Rs. 93, 280/- to the petitioner herein by two packages through the Indian Airlines from Calcutta to Lucknow by air consignment note being A. P. No. 6883767 on 21 st July 1993.
(3.) The petitioner did not pay the value of the said articles to the respondent No. 4 on the ground that the said consignment was not delivered to the petitioner.;