- (1.) The petitioner is a member of Bhotwas Cooperative Credit and Service Society Ltd. Bhotwas, District Rewari (for short "Bhotwas Society"). Aggrieved against amalgamation of this Bhotwas Society with respondent No. 4-Sahranwas Cooperative Credit and Service Society Ltd., Sahranwas, District Rewari (for short "Sahranwas Society"), the petitioner has approached this Court through the present writ petition impugning the said order of amalgamation. While issuing notice of motion, operation of the impugned orders was stayed.
(2.) Assistant Registrar issued notice on 14.8.2006 proposing to amalgamate Bhotwas Society with respondent No. 5-Khori Cooperative Credit and Service Society Ltd., Khori (for brevity "Khori Society). Order amalgamating these two Societies was passed on 20.9.2006 (Annexure P-2). The petitioner along with some other members filed a revision against this order before the Joint Secretary, Cooperation, Haryana and the order of amalgamation was quashed. The directions were given to the Assistant Registrar to decide the matter again after considering objections/suggestions and after hearing all the affected parties.
(3.) Some members of the Bhotwas Ahir filed objections that members from their village be retained in Khori Society, the distance between these two being less than 2 Kms. This time, Assistant Registrar on 30.7.2007 passed an order amalgamating Bhotwas Society with Saharanwas Society. The petitioner filed a revision against this order. The amalgamation order was stayed and finally the revision was dismissed on 27.8.2010 by passing an order, which is referred as non-speaking order. The petitioner accordingly has filed this petition to impugn orders Annexures P-4 and P-6.;