Gujarat HC Gives Registrar 8 Weeks To Decide Six Applicants’ Co-Op Society Membership Plea

The petitioners sought membership in respondent No. 4 co-operative society.

They stated that certain existing members had died and that they had made representations to the District Registrar and the society.

After earlier proceedings, the Additional Registrar (Appeals), by order dated 1 July 2026, remanded the matter after setting aside an order dated 27 April 2026.

The petitioners then represented to the District Registrar on 8 July 2026, but that representation remained undecided.

They filed this petition seeking a direction to decide it and to comply with the appellate order.

The State’s counsel submitted that the representation would be decided within eight weeks.

The petition was brought under Article 226 of the Constitution of India.

The Court applied no specific statutory provision, precedent, or substantive rule concerning eligibility for membership in a co-operative society.

It disposed of the petition on the State’s undertaking that the pending representation would be decided within a specified period and in accordance with law.

The immediate grievance before the Court was that the representation of 8 July 2026 remained undecided after the Additional Registrar (Appeals) had remanded the matter.

The District Registrar, through the learned AGP, undertook to decide the representation within eight weeks.

In light of that undertaking, the Court considered it appropriate to dispose of the petition without deciding the petitioners’ substantive membership claims.

The petitioners were directed to cooperate in securing a decision within that period.

The Court did not order their induction as members.