H D GUPTA Vs. LT GOVERNOR OF DELHI

JUDGEMENT

(1.) THESE four writ petitions arise out of a common order dated 28th August, 1991 passed by the Lt. Governor of Delhi in the four appeals preferred by the aforesaid petitioners under Section 76 of the Delhi Co -operative Societies Act, 1972 (for short the 'Act') against the comon order of expulsion dated 16th May, 1990 passed by the Registrar of Co -operative Societies in respect of each of the petitioners. Since the relevant facts and the issues arising in all these petitions are identical, and we have heard learned counsel for the petitioners and the respondents, we proceed to dispose of these petitions by a common judgment.

(2.) THE petitioners before us were enrolled as members of Sukhdham Co -operative Group Housing Society Ltd situated at plot No.1, Sector -9, Rohini. The membership numbers of these petitioners were as follows: -

(3.) THE aforesaid amounts were claimed to have been deposited, apart from the amounts released by the Delhi Co - operative Housing Finance Society Ltd. in the account of these petitioners as loan.