Pankaj Singh vs State Of Uttarakhand And Others

Pankaj Purohit, J

This writ petition has been filed by the petitioner seeking a direction to the Registrar Co-operative Societies Uttarakhand to take a decision on the representation filed by the petitioner.

From perusal of the record, on the pervious date, it was found that the power to decide the representation lies only with the Registrar Co-operative Societies Uttarakhand as well as the prayer made in the writ petition was also defective.

At this learned counsel for the petitioner sought time to file a supplementary affidavit.

Today supplementary affidavit has been filed by the learned counsel for the petitioner, which is taken on record. In the supplementary affidavit a fresh representation was sent to the Registrar Co-operative Societies through postal and e-mail on 06.05.2026.

Learned counsel for the petitioner contends that petitioner is member of the respondent no.4-Society. The main grievance of the petitioner, canvassed in the writ petition, is that Secretary of the respondent no.4-Society is making such persons as members of the society who are not farmers or agriculture society. Thus, he submits that in order to materially affect the election of the co-operative society such, members are being inducted by the Secretary of respondent no.4.

Feeling aggrieved by the aforesaid action on the part of respondent no.4, the petitioner has moved a representation, annexure no.1 to the supplementary affidavit, to the respondent no.2-Registrar, Co-operative Societies on 06.05.2026. The limited relief that the petitioner want to get from this Court is a direction to respondent no.2-Registrar, Co-operative Societies to decide the said the representation within a stipulated time.

The relief so prayed for by learned counsel for the petitioner is not opposed by learned counsel for the State.

According to learned State counsel the power to decide such an application/representation lies only with the respondent no.2-Registrar, Co-operative Societies under Section 27(2)(b) of the Uttarakhand Co-operative Societies Act, 2003.

In such view of the matter, the writ petition stands disposed of and it is provided that respondent no.2- Co-operative Societies, Dehradun, shall decide the representation, annexure no.1 to the supplementary affidavit, of the petitioner posted on 06.05.2026 through post as well as e-mail within a period of ten days' from the date of production of certified copy of this order, by a speaking order, in accordance with law.