SAIRA KHAN Vs. JOINT REGISTRAR

JUDGEMENT

(1.) ARGUMENTS heard. Applicant has preferred this revision u/s 77 (14) of M.P. Coop. Societies Act, 1960 (for short the Act) challenging the order of confirmation of sale dated 19.10.2001 passed by Jt. Registrar Coop. Societies, Bhopal in Case No. Twenty Eight/73/2001.

(2.) BRIEF facts are that the applicant borrowed loan of Rs. 18,000/- in the year 1985-86 from Zila Sahkari Krishi Evam Gramin Vikas Bank Bhopal (for short the Bank) and mortgaged her agricultural land having Khasra No. 156/91/2/2 area 3.50 acres of Patwari Halka No. 35 village Fatehpur Dobra. Distt. Bhopal. Consequent to the non-payment, the aforesaid land was put to auction by the bank on 30.6.2001. The non- applicant No. 3 purchased the aforesaid land in auction for Rs. 50,000/- on 30.6.2001, after adopting the procedure u/s 26 and 28 of Madhya Pradesh Sahkari Krishi Aur Gramin Vikas Bank Adhiniyam, 1999 (for short Adhiniyam, 1999). The sale was confirmed by the impugned order.

(3.) THE non-applicants have contested the revision by challenging the maintainability of revision in view of section 28 (4) of Adhiniyam, 1999 which reads as under :