NARAYANSINGH MANSINGH Vs. SEWA SAHAKARI SAMITI MARYADIT SUMTHA

JUDGEMENT

(1.) This petition under Articles 226 and 227 of the Constitution of India is for quashing the order dated 28-11-1981 passed by the Board of Revenue M. P. Gwalior rejecting the appeal preferred by the petitioner. The impugned order also decides two other appeals by persons other than the petitioner.

(2.) Facts giving rise to this petitioner are these. In certain recovery proceedings against the petitioner, his property was put to auction on 23-7-1979. The auction was confirmed on 11-9-1979 by the Recovery Officer, Co-operative Societies Indore.

(3.) Failure dogged the petitioner In the first appeal preferred by him under Section 77(1) of the M. P. Co-operative Societies Act (for short 'the Act') before the Joint Registrar Co-operative Societies Indore. Undaunted, the petitioner preferred second appeal under Section 77(2) of the Act to the Board of Revenue, Gwalior on several grounds.