B,J. Shethna. - (1.) The petitioner Society and its Chairman and Secretary have filed this writ petition and challenged the impugned order dated 4. 9. 1996 passed by the Dy. Registrar, Co- operative Societies, Jodhpur and the order dated 8. 9. 1998 passed by the Addl. Registrar, Co-operative Societies, Jodhpur.
(2.) The Dy. Registrar by his order dated 4.9.1996 allowed the appeal filed by the private' respondent No. 3 and declared that the respondent No. 3 was the member of the Society with effect from 7. 11. 1990 and ordered the Society to give all benefits to the respondent No. 3 as the member of the Society. The said order has been challenged by the petitioner society before the Addl. Registrar by way of revision which was dismissed on two counts; (1) on the ground of limitation; and (2) on the ground of merits. These are the orders challenged in this writ petition, by the petitioner Society through its Chairman and Secretary.
(3.) The learned counsel Shri Joshi appearing for the petitioners vehemently submitted that the Dy. Registrar was in clear error in allowing the appeal which was time barred for almost a period of six years for which there was no application for condonation of delay. On merits also, the Dy. Registrar committed an error as he has wrongly taken into consideration the provisions of Rule 18 of the Rajasthan Co-operative Societies Rules, 1966 (for short 'the 20 Rules').;