S.J.MUKHOPADHAYA, J. - (1.) THE only point for consideration in this case is whether the Registrar, Cooperative Society, Jharkhand has Jurisdiction to interfere with the rights and interests of petitioner or not.
(2.) THE petitioner has challenged those parts or portions of the impugned orders, whereby its interests have been prejudicially or adversely affected or tend to affect. The 5th Respondent. Ispat Nagri Cooperative Housing Society Ltd. Mango, Jamshedpur (Society for short) purchased about 16 -17 acres of land at a hilly place in the outskirts of Jamshedpur. Initially, it had 20 members. Subsequently, 27 more members were inducted, totaling 47 members altogether.
(3.) ACCORDING to the petitioner, all members were allotted plots of their choice i.e., site and area. There being no habitation within the vicinity of 3 K.M., lands being hilly and uneven, the 5th Respondent could not attract more members nor could generate funds to develop the lands. After several informal meetings between the members, the Managing Committee in its meeting held on 16th December, 1998 decided to sell part of the lands for development, there being provision to sell under bye -laws.;