- (1.) This application under Article 227 of the Constitution of India has been filed by the petitioner challenging inter alia the propriety of the order dated 20th February, 2003 passed by the learned Co-operative Tribunal, West Bengal in Appeal No. 11 of 2003.
(2.) By the order impugned the petitioner's application for issuance of direction upon the respondents to show cause as to why the nominee of the appellant, viz., Smt. Babuli Ghosh should not be admitted as a member of the society and further as to why a deed of conveyance should not be executed forthwith so as to facilitate enjoyment of the exemption from payment of the enhanced stampduty was rejected by the Appellate Tribunal by holding, inter alia, that the said application is a misconceived one. The Appellate Tribunal held that if such a prayer is allowed at an interim stage, nothing will be left in the appeal to be adjudicated upon therein.
(3.) The instant revisional application has been filed against such an order passed by the learned Appellate Tribunal.;