MOHAN LAL KUBA Vs. S K MEHRA

JUDGEMENT

(1.) Rule D.B.

(2.) The prayer in this writ petition is that respondent No. 1 should clear the name of the petitioner for allotment of land.

(3.) The petitioner became member of respondent No. 2, which is a Co-operative House Building Society. According to the petitioner, he had paid the entire dues of the respondent Society. Nevertheless, the Managing Committee on 7th October, 1977 sought to expel the petitioner from membership. It is alleged that this expulsion was approved by the Registrar, respondent No. 1, in 1978, though the factum of the same was not communicated to the petitioner till 1990.