- (1.) Prayer in this petition is, for the issuance of a writ in the nature of Certiorari for quashing orders dated 3.12.2003 and 20.7.2005 passed by the Special Secretary to Government Haryana, Cooperation Department,Chandigarh and the Joint Secretary to Government Haryana, Cooperation Department, Chandigarh, respectively, (exercising the powers of the Government under the Haryana Cooperative Societies Act, 1984.)
(2.) In an appeal filed by the private respondent, the petitioner's society was proceeded against ex-parte vide order dated 3.12.2003. On the same day, the Special Secretary allowed the appeal. The petitioner thereafter filed an application for recalling of the aforementioned order. In the meanwhile, jurisdiction to decide the appeal was apparently assigned to the Joint Secretary to Government Haryana, Cooperation Department, Chandigarh. The said officer vide order dated 20.7.2005 dismissed the aforementioned application.
(3.) The sole argument advanced by counsel for the petitioners is that the ex-parte order passed by the Special Secretary, was passed without any intimation to the petitioners about the date of hearing.;