Debangsu Basak, J. - (1.) The petitioner assails an order dated January 2, 2017 passed by the Assistant Registrar of the Co-operative Society in connection with proceedings with Certificate Case No. 5(M) of 2015-16.
(2.) Initially the complaint of the petitioner was nonfurnishing statement of account. The statement of account has now been furnished to the petitioner. The petitioner now seeks a copy of the agreement. This complaint of nonfurnishing of agreement was not made at any point of time in course of hearing of the writ petition. The petitioner is unable to demonstrate that in any part or portion of the impugned order is perverse or suffers from illegality.
(3.) In such circumstances, I am not minded to interfere in the writ petition. WP No.1697(W) of 2017 is dismissed without any order as to costs.;