SANTOSH TIWARI Vs. JOINT REGISTRAR

JUDGEMENT

(1.) THIS judgment shall also govern the disposal of F.A. No. 49/06 (Gandharv Singh Gurjar v. J.R.C.S. Gwalior & others), F.A. No. 50/06 (Smt. Jagrani Dhakar v. J.R.C.S. Gwalior & others), F.A. No. 51/06 (Ramsharan Kaurav v. J.R.C.S. Gwalior & others), F.A. No. 53/06 (Budhsingh Yadav v. J.R.C.S. Gwalior & others) F.A. No. 54/06 (Bhanu Pratap Singh v. J.R.C.S. Gwalior & others) as in all the appeals common question of law is involved.

(2.) BEING aggrieved with the orders dated 1.3.2006 and 2.3.2006 passed by Joint Registrar Cooperative Societies Gwalior u/s 50-A (1) of M.P. Cooperative Societies Act, 1960 (for short the Act) read with Rule 45 (3) of M.P. Cooperative Societies Rules 1962 (for short Rules 1962), the appellants have preferred appeals u/s 78 of the Act.

(3.) THE counsel for the appellants has strainuously argued following points:-