KANWAL SINGH Vs. J&K SPECIAL TRIBUNAL

JUDGEMENT

(1.) The petitioners are aggrieved of and have called in question order dtd. 16/5/2008 passed by the J&K Special Tribunal, Jammu ["the Tribunal"] in file No. STJ/412/2005 titled 'Surinder Singh vs. Kanwal Singh and another'. Before the Tribunal, order dtd. 24/3/2001 passed by the Registrar, Cooperative Societies J&K was under challenge by one Surinder Singh respondent No.4 herein.

(2.) It may be noted that the Registrar Cooperative Societies, J&K who was approached by the petitioners by way of a petition filed under Ss. 63 and 64 of the J&K Cooperative Societies Act, 1960 ["the Act"] passed an order on 24/3/2001 directing the Sainik Cooperative House Building Society Ltd, Jammu, respondent No.3 herein not to disturb the original Master Plan and the formulated site plan.

(3.) The order of the Registrar, Cooperative Societies was assailed by the respondent Surinder Singh, inter alia, on the ground that the Registrar had passed the impugned order without conducting the proceedings in terms of Ss. 63 and 64 of the Act and also that the proceedings conducted were in violation of principles of natural justice.