RATAN LAL Vs. ASSISTANT REGISTRAR

JUDGEMENT

(1.) THIS order shall also dispose of the revision Nos. 129/06 to 136/06 as they arise from the common order dated 20.4.2006 passed by Asstt. Registrar, Cooperative Societies, Neemuch.

(2.) APPLICANT has preferred this revision u/s 77 (14) of M.P. Cooperative Societies Act, 1960 (for short the Act), challenging the order dated 20.4.2006 passed by Assistant Registrar, Cooperative Societies, Neemuch u/s 19-AA (ii) (now section 48-AA) of the Act.

(3.) SMT . Prakash Bai Vice-Chairman of Board of Directors of Samiti (who is not applicant in these revisions) invoked the jurisdiction of civil Court by filing the civil suit in the Court of Civil Judge Class I, Manasa, challenging the aforesaid letter dated 26.7.2004 of Asstt. Registrar, Neemuch. Injunction application filed on behalf of Smt. Prakash Bai was dismissed by Civil Judge Class I, Neemuch on 21.5.2005 in Civil Suit No. 85-A/05. The Court of Addl. Distt. Judge, Manasa in Miscellaneous Appeal No. 29/05 confirmed the order of Civil Judge Class I and dismissed the appeal vide order dated 6.1.2006. Smt. Prakash Bai approached High Court of M.P. Jabalpur Bench at Indore in W.P. No. 346/06. Vide order dated 15.2.2006 High Court disposed of the petition with following direction :--