- (1.) Membership of the petitioner of Lehragaga Cooperative Land Owning Society Ltd. Lehragaga (hereinafter called the "Society") is terminated/set-aside on the ground that he had become member in place of Shri Munshi Ram by tampering the record. The same was accordingly found wrong and illegal and so the impugned order was passed by Assistant Registrar Cooperative Societies, Sunam in his capacity as Arbitrator. Through the same order, the Arbitrator had held that Smt. Beero (respondent No. 5) was the valid member of the Society. The appeal and revision filed by the petitioner against this order were dismissed by Deputy Registrar and Additional Registrar respectively. The petitioner has accordingly impugned these orders through the present writ petition.
(2.) The facts leading to controversy are that respondent No. 4-Cooperative Society was formed in the year 1960 with initial strength of 17 members. One Munshi Ram was one of the members of the Society. He appointed one Nek Singh as his nominee. As per the petitioner, owing to his financial crisis, Munshi Ram agreed to put Jethu Ram, father of the petitioner, as member of the Society. A resolution in this regard was passed on 9.1.1960. All the records of the Society would show Jethu Ram as member of the Society in place of Munshi Ram. The share of Munshi Ram was statedly transferred to the name of Jethu Ram.
(3.) On 15.7.1963, Jethu Ram was allotted about 1 acre of land, which, he cultivated throughout his life. It is alleged that Munshi Ram never raised any dispute in this regard during his life time.;