RAJESH SINGH Vs. DY REGISTRAR CO OPERATIVE SOCIETIES

JUDGEMENT

(1.) WITH consent heard finally.

(2.) BY filing this petition under Article 227 of the Constitution of India, the petitioner is challenging the order dated 12.2.2013 passed by MP State Co-operative Tribunal, Bhopal (in short, the Tribunal) in Revision No. 25/2013 and 29/2013 by which the Tribunal has granted stay of the order dated 11.1.2013 passed by Joint Registrar, Ujjain.

(3.) IN view of the aforesaid legal position, we are of the considered view that the Tribunal has committed an error in staying the order passed by the Joint Registrar as once the order of supersession was passed and the officer in-charge is appointed it is deemed that he has assumed charge.