L K BEHL Vs. LT GOVERNOR OF DELHI

JUDGEMENT

(1.) Rule D.B.

(2.) The challenge in this writ petition is inter alia to the order dated 14th October, 1987, whereby the petitioner's revision petition under section 80 of the Delhi Cooperative Societies Act was dismissed. The Lt. Governor held that the said revision petition was not maintainable as it was directed against an administrative order,

(3.) We find that vide order dated 1st April, 1987 of the Deputy Registrar, Cooperative Societies, the petitioner was informed that this membership of the respondent Society stood ceased. Thereafter a revision petition was filed and the impugned order was passed. In our opinion, the Lt. Governor was wrong in holding that the revision was not maintainable.