S.Sen, J. - (1.) In this application the petitioner has challenged an order passed by the Registrar of Co-operative Societies dated 30th of March, 2005, whereby some of the respondents herein have been added as a party in the dispute Case No. 63/RCS of 2003-2004 (Smi. Minati Seal v. Metropolitan Co-operative Housing Society Ltd.)
(2.) This matter has a chequered history. It appears from the records that the parties are litigating almost for nearly 20 years. The Metropolitan Co-operative Housing Society Ltd. (hereinafter referred to as the said Society) was registered in the year 1966. The election of the Board of Directors was for the first time held in the year 1982.
(3.) Some of the members filed a writ petitioner challenging the said election whereupon an order was passed on 30th of January, 1985 dissolving the Board of Directors with a direction upon the respondent No. 1 that is the Registrar of the Co-operative Societies to appoint an Administrator not only to manage the affairs of the Society but also to hold in the election of the Board of Directors of the Society. An appeal was preferred against the said order and by an order dated 30th of September, 1985, the Hon'ble Division Bench affirmed the order passed by the learned single Judge.;