THE BOARD OF DIRECTORS. VIDYUT SHRAMIK GRIH NIRMAN SAHAKARI SAMITI LTD. Vs. THE DY. REGISTRAR / DY. COMMISSIONER COOPERATIVE SOCIETIES

JUDGEMENT

(1.) Heard learned counsel for the parties on IA.No.1862/2015 filed by the respondent No.2 and 3 for dismissal of the petition. The grievance of the petitioner is that the respondent No.3 has obtained the order dtd. 17/07/12 in Writ Petition No.2988/2012 by suppressing material fact that the whole body was already defunct and the Board had resigned before the order of supersession. In the circumstances a prayer has been made to direct the Deputy Registrar to appoint the Officer-in-charge to takeover the charge of books and property of society from respondent Nos. 2 and 3 and to allow the petitioner and other members who have been elected and entered in the Office on 11/05/2011.

(2.) Briefly stated the third respondent had filed WP.No.2988/2012 challenging the order dtd. 14/02/2012 passed by Madhya Pradesh State Co-operative Tribunal, Bhopal. The said writ petition was duly contested by the petitioner herein. A Division Bench of this Court after hearing the parties on 17/07/12 allowed the petition by passing the following order:-

(3.) Feeling aggrieved by the said order the petitioner herein filed a Review Petition stating the entire facts which are stated in this petition in detail including facts referred to in Para-10 and grounds referred to in para 14 and 15 of the Review Petition, which are reproduced hereinunder :-