MOHAMMED JAHIRUDDIN BAHAUDDIN Vs. DIVISIONAL JOINT REGISTRAR

JUDGEMENT

(1.) Rule. Rule returnable forthwith. With the consent of the parties, the petition is heard finally at the stage of admission.

(2.) This petition raises an exception to the order passed by the Divisional Joint Registrar, Cooperative Societies, Latur in Dispute No.63 of 2005, whereby Revision Petition tendered by respondent no. 6 herein came to be allowed and the permission granted by the the Assistant Registrar, Cooperative Societies, Majalgaon in respect of sale of land belonging to respondent no. 4 society has been cancelled.

(3.) The petitioner contents that the disputed property was purchased by him in an auction sale conducted by respondent no. 4 society after observing the prescribed procedure. It is contended that the sale has been confirmed and the sale deed has been got executed on 18.7.2005. The petitioner has been put in possession and accordingly on the strength of the sale deed executed by respondent no. 4 society, relevant mutation entries have also been recorded in the revenue record. It appears from the record that respondent no. 6 raised various objections in respect of auction sale. One of the objections was that the value fetched at the auction was far less than the market price and there were number of other bidders who were willing to purchase the property and offer sale price more than what has been offered by the petitioner. It is also contended that the permission granted by the Assistant Registrar permitting the sale is without jurisdiction.