ROOPESHA Vs. ASST. REGISTRAR OF CO-OPRATIVE SOCIETIES

JUDGEMENT

(1.) In this petition, the petitioner has sought for the following reliefs:

(2.) Heard learned counsel for the petitioner and learned AGA for respondent No.1 and perused the material on record.

(3.) A perusal of the material on record will indicate that in the aforesaid proceedings pending before respondent No.1- the Assistant Registrar of Co-operative Societies (ARCS) in which respondent No.3-Rathnamma is the petitioner/applicant, the petitioner herein is arrayed as respondent No.1 and he is contesting the proceedings and the matter was listed before respondent No.1 on 6/8/2022, on which date, the request made by the petitioner herein for time to file Statement of Objections was rejected by respondent No.1 and the matter stood adjourned to 20/8/2022. On that date, the petitioner herein filed an application under Sec. 151 CPC seeking permission to file Statement of Objections which was enclosed along with the said application as can be seen from Annexures-E and E1 produced by the petitioner in the present petition. It is the grievance of the petitioner that despite the petitioner showing bonafide reasons, unavoidable circumstances and sufficient cause for permission to file Statement of Objections, respondent No.1 has proceeded to pass the impugned order dtd. 20/8/2022 rejecting the request of the petitioner and by not taking into consideration the application and Statement of Objections filed by the petitioner, who is before this Court by way of the present petition.