TUKARAM LAXMAN REKHATE Vs. DIVISIONAL JOINT REGISTRAR

JUDGEMENT

(1.) RULE. Rule made returnable forthwith. The petition is heard finally at the stage of admission as the notice for final hearing was issued to the respondents by an order dated 22/9/2010 and the respondents are duly served with the notice.

(2.) BY this petition, the petitioner impugns the order passed by the Assistant Registrar, Co-operative Societies on 13/01/2005 refusing to confirm the sale in favour of the petitioner and also the order passed by the Additional Joint Registrar dated 02/01/2007 dismissing the revision application filed by the Bank as being barred by limitation.

(3.) AFTER the orders dated 13/01/2005 and 02/01/2007 are passed, the respondent No.3 and his wife Smt. Sarla had applied before the Assistant Registrar, Co-operative Societies, Buldhana for securing possession of the property. The said application was also allowed by the Assistant Registrar by the impugned order dated 30/12/2009. The petitioner has also challenged this order by the instant petition. It is necessary to note that the petitioner was not a party to the said application filed by respondent No.3 and his wife Smt. Sarla and the order of delivery of possession to the respondent No.3 was passed behind the back of the petitioner.