(1.) Through the present writ petition, the petitioner seeks direction for quashing order dated 14.5.1990 (Annexure P-2) and order dated 23.4.1991 (Annexure P-3), whereby the claim of the petitioner for becoming member of respondent No. 8-Cooperative Society being the nominee of late Chandgi Ram, stands declined and the appeal against the same has also been dismissed.
(2.) Late Chandgi Ram was member of the Karela Scheduled Caste Land Owning Cooperative Society Ltd., Karela, District Jind. Stating that he is a resident of Village Karela, Tehsil and District Jind, the petitioner has filed this writ petition describing himself to be an adopted son of Chandgi Ram. The dispute arose between the petitioner and respondent Nos. 4 to 7, who concededly are the daughters of late Chandgi Ram regarding the entitlement to transfer of the share and other interests of the deceased Chandgi Ram in the Cooperative Society(respondent No. 8). When the parties could not resolve the dispute, the matter was referred for arbitration to the Assistant Registrar, Cooperative Societies, Jind (respondent No. 1). Initially, the Assistant Registrar Cooperative Societies decided the arbitration reference on 30.9.1988, in favour of the daughteRs. The petitioner pleads that this decision was taken at his back. The petitioner challenged this order on the ground that he did not get any opportunity of hearing and filed an appeal before the Deputy Registrar Cooperative Societies, who vide his order dated 31.3.1989 set aside the order dated 30.9.1988 and remanded the case to the Assistant Registrar Cooperative Societies for deciding the case afresh.
(3.) Thereafter, the Assistant Registrar afforded adequate opportunity of hearing to the parties and and also afforded opportunity to adduce evidence. The Assistant Registrar then held that the petitioner was the real legal representative of late Chandgi Ram and was entitled to the transfer of all rights and interests of late Chandgi Ram in Cooperative Society.