SATISH CHAND SAXENA Vs. DELHI ADMINISTRATION

JUDGEMENT

(1.) Petitioner by this writ petition challenges the order dated 29.6.1987, passed by the Registrar of Co-operative Societies, who rejected the petitioner's claim tor being accepted as a member o( respondent No .4/Society. The said order had been challenged in revision be I ore the Lt.Governor, who vide order dated 14.10.1987, dismissed the revision petition, holding the same to be not maintainable, since it challenged an administrative order.

(2.) Rule in this case was issued on 18.11.1988, and earlier vide order dated 22.4.1988, a plot measuring 300 Sq.yards, had been directed to be kept unallotted. Petitioner, Sh.Satish Chander Saxena is the son of Sh.P.C.Saxena, who was a member of respondent No-4/Society. The case of the petitioner is that his father Sh.P.C.Saxena, in the year 1972, had requested the Society lor transfer of membership in favour of his son/petitioner. Such transfer was permissible under the rules since the petitioner was a blood relation.

(3.) Petitioner's case is that the Delhi Administration vide its order dated 29.10.1972, conveyed the approval of the administrator to the Society for the said transfer. A perusal of letter dated 29.10.1974, of the Delhi Administration, appearing at page 30 of the paper book, shows that the transfer had been approved, subject to furnishing of indemnity bond by the tranter or/transferee and fulfilment of the requirements as given in the remarks column against the persons mentioned in the said letter. As far as petitioner is concerned, the remarks given were to the following effeet: -