- (1.) These two connected writ petitions were heard together at length.
(2.) Petitioner in W.P.(C) No. 1738 of 2010 and respondent in W.P.(C) No. 5405 of 2008, Kanke Prakhand Matsyajeevi Sahyog Samiti Limited, Ranchi is a Society registered under the Jharkhand Co-operative Societies Act, 1935 (the 1935 Act for short) hereinafter referred to as the 1935 Act Society'. Respondent No. 4 in W.P.(C) No. 1738 of 2010 and petitioner in W.P.(C) No. 5405 of 2008, Sukurhutu Matsyajevi Swablambhi Sahyog Samitee Limited, Sukurhutu, Ranchi is a Society registered under the Jharkhand Self Supporting Co-operative Societies Act, 1996 (the 1996 Act for short) hereinafter referred to 1996 Act Society'.
(3.) The '1935 Act Society' has filed W.P.(C) No. 1738 of 2010 against the letter dated 1.7.2009 issued by the Registrar Cooperative Societies, dividing the area of operation between the two societies. According to the 1935 Act Society, the area of its operation is sought to be curtailed by the said letter, which is against the interest of the Society and thus against the provisions of Section 26 of the 1935 Act. It is further contended on behalf of 1935 Act Society' that no notice/ opportunity of hearing was given to it before issuing said letter and moreover, the said letter is against the decision of the Cooperative department contained in letter dated 25.4.2000.;