Rajesh Kumar Barik And Others vs Govt. Of Odisha And Others

Arindam Sinha, J

Mr. Mandal, learned advocate appears on behalf of petitioners and submits, his clients made representation dated 25th February, 2023 to the Collector with prayer that newly elected office bearers be put in-charge of the Society. He submits, there be direction upon the Collector to consider the representation and take action.

Mr. Sharma, learned advocate, Additional Government Advocate appears on behalf of State and submits, it is a private civil dispute between members of the society, regarding its management. The Collector has nothing to do with the dispute.

Petitioners say that they are members of the society, which was registered under Societies Registration Act, 1860. They want to be put in management of the society but this is being resisted by persons, who are in control of it. Hence, they made representation to the Collector. Mr. Mandal submits, there should not be resistance to a direction upon the Collector to deal with the representation.

Without expressing any opinion on rival submissions made, the Collector is directed to consider and deal with said representation dated 25th February, 2023. Result of the consideration be made known to petitioners, within four weeks of communication of this order along with copy of said representation. It is made clear that the Collector will independently consider petitioners’ contention for interference in the affairs of the society and take decision in the matter. In event the Collector proceeds to decide on merits, concerned persons be noticed for hearing.

The writ petition is disposed of.

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