KUWAR MANOHAR SINGH Vs. JOINT REGISTRAR

JUDGEMENT

(1.) THE applicant who is former President of the Board of Director of Zila Sahakari Kendriya Bank Maryadit, Shajapur (for short, 'the Bank') has assailed ; the order 2.9.2006 and 5.9.2006 passed by Joint Registrar Cooperative Societies Ujjain u/s 77 (14) of MP Cooperative Societies Act, 1960 (for short, 'the Act') whereby the Committee of persons has been reconstituted to manage the affairs of the Bank.

(2.) BRIEF facts are that Board of Directors of the Bank was superseded u/s 53 (13) of the Act on 26.12.2005 by Joint Registrar, Ujjain. Committee of persons was appointed to manage the affairs of the Bank. Joint Registrar vide impugned order dated 2.9.2006 reconstituted the Committee of persons. The Committee of the Bank was further reconstituted vide impugned order dated 5.9.2006.

(3.) THE pivotal question for consideration in this revision is whether the Joint Registrar was competent to reconstitute the committee of persons on two occasions, namely, 2.9.2006 and on 5.9.2006?