MOHAMMED YUSUF Vs. STATE OF M P

JUDGEMENT

(1.) Shri Pushpendra Yadav for the petitioner.

(2.) Petitioner took a loan for installation of a pump and construction of well, and on non-payment of the loan the authorities of the Bank initiated proceedings for recovery of the amount under the M.P. Sahakari Bhoomi Vikas Bank Adhiniyam, 1966 (hereinafter referred to as the "Adhiniyam of 1966") and the Rules framed thereunder.

(3.) Challenging the proceedings initiated for auction and the action taken under the said statutory provision, a revision was filed before the Tribunal under section 77(14) of the M.P. Co-operative Societies Act, 1960 and placing reliance on a judgment of this Court in the case Munshi Lal Rathore and others v. Zila Sahakari Bhumi Vikas Bank and others, 2011 3 MPLJ 561, the revision has been dismissed on the ground that against the order passed under the Adhiniyam of 1966, revision is not maintainable.