GAJRAJ SINGH Vs. JOINT REGISTRAR

JUDGEMENT

(1.) THIS appeal has been filed by the appellant against the order dt.7.11.2006 passed by the learned Single Judge in W.P.No.149/2001.

(2.) THE order of liquidation was passed by the respondent Cooperative Society. It was set aside vide order dt. 14.3.1983. Again liquidation proceedings were initiated against the society by the Assistant Registrar. The aforesaid order was again set aside by the Joint Registrar vide order dt. 1.12.1989. Thereafter, again liquidation proceedings were initiated and a order was passed on 25.6.1991. This order was challenged and it was again set aside on 29.12.1997 and thereafter the liquidation proceedings were initiated. Society was revived vide order dt. 11.6.1998. Again a notice (Annexure P/11) was issued to the society for liquidation under Section 69 (2) of the Cooperative Societies Act 1960. The order of liquidation was confirmed upto Second Appeal. Thereafter, a writ petition was filed.

(3.) LEARNED Single in the order under challenge has observed as under about the merits of the order :