PRAKASH THAKUR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Instant petition has been preferred against order dtd. 27/1/2022 (Annexure P-6) passed by the Registrar of Societies, Himachal Pradesh, in an application filed by respondent No.3 in Revision Petition No. 114 of 2021 pending adjudication before him, whereby resolution dtd. 24/1/2022 passed by respondent No. 4 Society has been quashed and set aside, but, without issuing notice to other parties i.e. respondents in Revision Petition No. 114 of 2021, after preponing the case, which was fixed for 25/2/2022 for orders in main petition.

(2.) Further prayer in the writ petition is for seeking direction to respondent No.2 Registrar to decide the main matter (Revision Petition No. 114/2021) on merits without commenting upon resolution of Society dtd. 24/1/2022 (Anneuxre P-7) claiming that the said resolution is the implementation of order dtd. 10/7/2019 passed by the Arbitrator (Anneuxre P-1) which has been affirmed by Assistant Registrar vide order dtd. 30/11/2021 which are in existence and have neither been stayed nor set aside by any competent authority including Registrar.

(3.) Learned counsel for contesting respondent No.3 submits that no reply is intended to be filed to the writ petition and he has prayed for deciding the present petition by allowing the prayer of petitioner with direction to Registrar to decide the main matter finally by passing an appropriate order on 25/2/2022 the date already fixed for passing the order on merits in Revision Petition No. 114 of 2021.