Rajasekhar Mantha, J. - (1.) The instant writ application has been filed against an order dated 15th June, 2018 passed by the Deputy Registrar of Co-operative Societies, KMAH, who is also in charge of the duties of the Joint Registrar.
(2.) Before the said Deputy Registrar the Society had urged a two fold points- (a) that the review application was barred by limitation in view of the provisions of the 2006 Act and (b) that a direction of the Court dated 11th May, 2018 in W. P. No. 30007(W) of 2015 was on the Joint Registrar to consider the application for review.
(3.) On the aforesaid two questions the Deputy Registrar accepting the submissions of the Society held that since the direction was upon the Joint Registrar he was not willing to hear out the review application.;