DEEPAK GOYAL vs STATE OF CHHATTISGARH

1

CGHC010340732026 2026:CGHC:39342
NAFR
Digitally
signed by
PRAKASH
KUMAR
Date:
2026.09.09
14:52:33
+0530
HIGH COURT OF CHHATTISGARH AT BILASPUR
PRAKASH
KUMAR
WPC No. 4570 of 2026
Deepak Goyal S/o Shri Shankar Lal, Aged About 45 Years, Treasurer of
District Chemist and Druggist Association, Janjgir Champa, Proprietor of
Meenakshi, Medicose, Janjgir R/o Shri Balaji, Medical Store, Vivekanand
Marg Janjgir, District Janjgir-Champa, C.G.
... Petitioner
versus
1 - State of Chhattisgarh, Through- The Secretary, Department of Firms and
Societies, Mahanadi Bhawan, New Raipur, District Raipur, C. G.,
2 - The Registrar, Firms and Societies, Chhattisgarh, Indrawati, Bhawan
Block 1 3rd Floor, Atal Nagar New Raipur, District Raipur C. G.,
3 - Avinash Sharma, President of District Chemist and Druggist Association
Janjgir Champa, Proprietor of Akash Agencies, Near Agrasen Bhawan
Station, Road Naila, District Janjgir Champa. C. G.
4 - Pawan Paliwal, Secretary of District Chemist and Druggist Association
Janjgir Champa, Proprietor of Paliwal Agencies, Maharaja, Agrasen Marg
Janjgir, District Janjgir Champa, C. G.
5 - Rakesh Kumar Sharma (Banty), President of Chhattisgarh Chemists and
Distributor Association, Registered Office C-197, Sector 6, Vallabh Nagar
Near Priyadarshni, Nagar Pachpedi, Naka, Raipur C. G. Proprietor of
Vankatesh Medical Agency Emalipara, Bilaspur District Bilaspur, C. G.
6 - Avinash Agrawal, Gen. Secretary of Chhattisgarh Chemist and Distributor
Association, Registered Office C-197, Sector 06, Vallabh Nagar Near
Priyadarshni, Nagar Pachpedi, Naka Raipur C.G. Proprietor Of Avinash
Medical Stores, Shankar Ngar Road Durg, District Durg, C. G.
... Respondents

2
For Petitioner : Mr. Paras Mani Shriwas, Advocate
For State : Mr. Soumitra Kesharwani, P.L.
Hon'ble Shri Justice Amitendra Kishore Prasad
Order On Board
08/09/2026
1. Heard.
2. By way of this writ petition, the petitioner has prayed for following
relief(s):-
“(i) That, the Hon'ble Court may kindly be pleased to call
the entire record from the respondent authorities.
(ii) That, the Hon'ble Court may kindly be pleased to
quash/set-aside the letter dated 14.06.2026 (Annexure P-
1) issued by respondent Nos. 03 & 04 on the basis of no
confidence motion conducted by them without compliance
the provisions of Constitution/bylaws prepared by said
Association as well as without calling the general body
meeting, whereas petitioner has removed from the elected
post of Treasurer of District Chemist & Druggist Association
Janjgir-Champa.
(iii) That, the Hon'ble Court may kindly be pleased to
quash/set-aside the letter dated 30.07.2026 (Annexure P-
2) issued by respondent Nos. 03 & 04 to address the
petitioner, whereas he directed to return back the entire
property/ amount as well as relevant document's within a
period of Seven days.

3
(iv) That, the Hon'ble Court may kindly be pleased to Direct
the respondent No. 02/ The Registrar, Firms and Societies,
Chhattisgarh, Indrawati Bhawan, Block-1, 3rd Floor, Atal
Nagar, New Raipur, District-Raipur (C.G.) may be take
appropriate step upon the pending
complainant/representation of the petitioner dated
27.07.2026 and same may be decide within stipulate
period of time in accordance with law.
(v) Any other relief, which may be deemed, fit by this
Hon'ble Court just and proper in the facts and
circumstances of the case may also be provided in favor of
the petitioner.”
3. Learned counsel for the petitioner submits that the petitioner is only
seeking a limited direction that he has moved a representation dated
27.07.2026 before the Registrar, Firms and Societies, Chhattisgarh
(Respondent No.2 herein). He further submits that the concerned
authorities may be directed to consider his representation and pass an
appropriate order in accordance with law and that, for this limited
purpose, he has filed the present petition.
4. Learned State Counsel submits that he has no objection if such a
direction is issued.
5. Considering the aforesaid aspects of the matter and the fact and
circumstances of the case, Respondent No.2/The Registrar, Firms and
Societies, Chhattisgarh is directed to consider the representation of the
petitioner dated 27.07.2026 and decide the same in accordance with
law within 30 days from the date of production of copy of this order. It is

4
made clear that this Court has neither entered into the merits of the
case nor has considered even single aspect of the matter on merits.
6. With the aforesaid direction, the present writ petition stands disposed
of, to the limited extent of the prayer made by the petitioner for a
direction to decide his representation in accordance with law.
Sd/-
(Amitendra Kishore Prasad)
Judge
Prakash