Sambalpur District vs Jagadananda Patel &
2022 Latest Caselaw 2154 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                            W.A. No.904 of 2021

            Sambalpur District
            Cooperative Central Bank       ....      Appellants
            Ltd. & Another
                                   Mr. Baidhar Sahoo, Advocate
                                 -versus-
            Jagadananda Patel &
            Others                         ....     Respondents
                   Mr. B.K. Dash, Advocate for Respondent No.2

                        CORAM:
                        JUSTICE JASWANT SINGH
                        JUSTICE M.S. RAMAN

                                       ORDER (Oral)

Order No. 07.04.2022

05. 1. This matter is taken up through virtual/physical mode.

2. It is contended that without serving notice on the appellants-Cooperative Society, the impugned directions have been passed by assuming incorrect finding of the appellants-Society receiving grant-in-aid from the Government. It is contended that merely holding the equity shares does not constitute getting grant-in-aid for invoking the provisions of the R.T.I. Act. In support, reliance has been placed upon the authoritative judgment passed by the Hon'ble Supreme Court in Thalappalam Ser. Co-op. Bank Ltd. v. State of Kerala, reported in 2013 AIR SCW 5683.

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3. Issue notice to the Respondent Nos.1 and 3 by speed post/registered post with A.D., making it returnable by 07.07.2022, requisites for which shall be filed within three working days.

4. List on 07.07.2022.

5. Till the next date, the operation of the impugned directions shall remain stayed.

(Jaswant Singh) Judge

(M.S. Raman) Judge April, 7th, 2022 Cuttack AKK