- (1.) COUNTER affidavit and supplementary affidavit filed by respondent no. 6 be taken on record.
(2.) ON an application moved by respondent no. 6 Sri Krishna Dev Mishra, levelling allegations against the petitioners society that it has wrongly shown the land belonging to respondent no. 6 as the land of the society and got the society registered fraudulently, a show cause notice dated 9.7.2014 was issued to the petitioner. The said notice is under challenge in the present writ petition.
(3.) A Writ C No. 46511 of 2014 was filed by respondent no. 6 which has been disposed off on 2.9.2014 with a direction to the Assistant Registrar to conclude the proceedings at the earliest preferably within one month from the date of production of a certified copy of the order after affording opportunity of hearing to the parties concerned. In the show cause notice dated 9.7.2014 the date fixed was 15.7.2014. Another show cause notice dated 17.7.2014 was issued by the Assistant Registrar calling upon the petitioner to submit the relevant documents/evidences establishing ownership and title to the land in question, failing which the registration certificate would be cancelled. No reply was submitted by the petitioner and on 6.8.2014, the matter was heard. However, as the documentary evidences were not filed by the petitioner, opportunity was granted vide order dated 27.8.2014 and 11.9.2014 was fixed for final disposal. It has been stated in the supplementary affidavit filed by respondent no. 6 that the petitioner has filed objection on 11.9.2014, however, no documentary evidence was filed by it, and hence the Assistant Registrar has reserved the judgment/order with a view to conclude the proceedings as per direction of this Court.;