AMRITA SINHA,J. - (1.) The petitioner no. 1 is a registered Cooperative Society and the petitioner no. 2 claims to be its Secretary. There are 54 members of the Society. The private respondent is one of the members of the said Society.
(2.) The petitioners are aggrieved by the issuance of memo being Nos. 2555/1(2)/1-1212/76 dated 10th June 2019 issued by the Joint Registrar of Co-operative Societies and 541/1(4) dated 30th July, 2019 issued by the Deputy Registrar of Co-operative Societies, Kolkata Metropolitan Area Housing Cell.
(3.) By the memo dated 10th June 2019 the Joint Registrar requested the Deputy Registrar to cause an enquiry into the affairs of the Society, in general, as per Section 100 of the Co-operative Societies Act, 2006 (herein after 'the Act'). By the memo dated 30th July 2019 the Deputy Registrar has invoked the provision of Section 100(1) of the Act and entrusted the Cooperative Development Officer to cause an inquiry into the affairs of the Society with special emphasis on the complaint lodged by the private respondent.;