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Judgment
The petitioner, in this Writ Petition, has prayed for the following reliefs:-
“10.1That, this Hon'ble Court may kindly be pleased to call for the entire records/documents in relation to the case of the petitioner from the possession of the respondents for its kind perusal.
10.2That, this Hon'ble Court may kindly be pleased to direct the respondent no. 2/Registrar & 3/Assistant Registrar to consider and decide the pending complaint filed by the petitioner under section 32 of the Chhattisgarh Co-Operative Societies Act, 1960, within the prescribed time.
10.3That, this Hon'ble Court may kindly be pleased to direct the respondent no. 2/Registrar & 3/Assistant Registrar to initiate an enquiry and action into the complaint and allegation made by the petitioner as per section 32 of the Chhattisgarh Co-Operative Societies Act, 1960.
10.4That, any other relief/order which may be deemed fit and just in the facts and circumstances of the case.”
Facts of the case in brief are that the petitioner is a member of Naya Maal Godown Truck Malik Sangh, a registered society at Bilaspur and has alleged irregularities in its management by respondents No.5 and 6, the President and Secretary of the society. The petitioner submitted a complaint under Section 32 of the Chhattisgarh Co-operative Societies Act, 1960, before respondents No.2 and 3, but despite submission of replies and the petitioner's response thereto, no action or decision has been taken for about four months. Hence, this petition.
Learned counsel for the petitioner submits that the petitioner has made a complaint before the concerned Registrar, Firms and Cooperative Societies, Chhattisgarh, Raipur, under Section 32 of the Chhattisgarh Co-operative Societies Act, 1960, alleging irregularities in the functioning of the President of Naya Maal Godown Truck Malik Sangh, including illegal imposition of penalties, misbehaviour and other acts against the interest of the society. He further submits that the complaint was filed on 15.04.2026, but no action has been taken thereon till date. He, therefore, prays that respondents No.2 and 3 be directed to consider and decide the complaint within a stipulated period.
Learned State counsel submits that pursuant to the complaint made by the petitioner, notices have already been issued and replies have also been filed. He further submits that the complaint has thus been duly entertained, the proceedings are underway and there is likelihood of the complaint being decided within a reasonable time.
Having heard the submissions made by learned counsel for the parties and having perused the documents available on record, respondent No.2-Registrar, Firms and Societies and respondent No.3- Assistant Registrar, Firms and Societies are directed to consider and decide the petitioner’s complaint in accordance with law, preferably within a period of 60 days from the date of receipt of a copy of this order.
It is made clear that this Court has not expressed any opinion on the merits of the case.
With the aforesaid observations and directions, the present petition stands disposed of.