SUBHASH BEHARILAL Vs. REGISTRAR CO OPERATIVE SOCIETIES

JUDGEMENT

(1.) Rule. with the consent of the parties writ petition is taken up for disposal.

(2.) Petitioners, three in number, have filed the present writ petition seeking a writ of mandamus, directing respondent No.1 to treat the petitioners as members of the Society and to forward their names to respondent No.3 for draw of lots. Another prayer made is for a direction to respondent No.2, the then Administrator, for enrolling the petitioners, as members of the Society. Learned senior counsel for the petitioner does not press this prayer, as since then the Administrator has demitted office, elections have been held and the new Managing Committee has taken charge.

(3.) I have heard learned counsel for the parties. The short controversy, which arises in this case is with regard to the non-forwarding of names of the petitioners in the list of approved members by the Registrar of Co-operative Societies to DDA for purposes of draw of lots.