Sujit Narayan Prasad, J. - (1.) The writ petition has been filed for the following reliefs: (A) For direction upon the respondents to cancel registration certificate no.2 Hbz/2018 dated 10.04.2018 issued by the Assistant Registrar, Cooperative Societies, Hazaribag Circle, Hazaribag (respondent no.3) whereby the Harli Matasyajeevi Sahyog Samiti Limited, Harli, District Hazaribag (respondent no.5) has been granted the said certificate under Section 11 of the Societies Registration Act for the area of operation Barkagaon Act for the area of operation Barkagaon Block in violation of Section 14 of the Jharkhand State Cooperative Societies (Amended) Act, 2015, (as contained in Annexure-2 to this writ application). (B) For holding and declaring that the action of the respondents granting the aforesaid certificate of registration in favor of the respondent no.5 is in violation of Section 14 of the Jharkhand State Cooperative Societies (Amended) Act, 2015, in as much as not a single lady has been included among the total numbers of 105 in the said society whereas there is provision of 50% post reserved for ladies member in managing committee as per the amendment made vide Sub-section (2) of Section 14 of Jharkhand Co-operative Societies Act, 2015.
(2.) Learned counsel for the petitioner has submitted that he may be allowed to withdraw the writ petition with liberty to approach before the State Government as per the provision made under Section 44(ka) (da) of Bihar Co-operative Societies Act, 1930.
(3.) Learned counsel for the State-respondent has no objection to such submission made on behalf of the petitioner.;