NARESH KUMAR SAHU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) AS both the petitions emanates from the order dated 25.01.2011 passed by the Madhya Pradesh Co operative Tribunal in Second Appeal No.112/2008 and as per order dated 31.01.2013 passed in writ petition No.10203/2012 for analogous hearing with writ petition No.17583/2012 with consent of learned counsel for the parties, both the petitions are heard analogously and decided by this common order.

(2.) WHEREAS , in writ petition No.10203/2012 the relief sought is direction to respondent No.1 Collector to allow the petitioner to deposit the money in its office and to call upon the respondent Zila Sahkari Krishi Aur Gramin Vikas Bank Maryadit, Mandla to settle the dues. In writ petition No.17583/2012, the petitioner calls in question the order dated 25.01.2011. Thus the former petition is by the beneficiary of the order passed by the Tribunal and the later by the person who suffers an order.

(3.) THE petitioner in writ petition No.10203/2012 preferred an Appeal before the Joint Registrar, Co operative Societies, Jabalpur against the order of confirmation of sale vide Appeal case No.77 27/95. The final order passed therein on 24.03.1998 led the aggrieved party to approach the Board of Revenue which remitted the matter to the Joint Registrar.