OM PAIWAL Vs. DELHI ADMINISTRATION

JUDGEMENT

(1.) Rule D.R.

(2.) The challenge in this writ petion is to the decision of the respondents in not registering the petitioners.

(3.) The petitioners had applied for its registration as a Cooperative Group Housing Society. The registration was sought under the provisions of the Delhi Cooperative Societies Act, 1972. The application of the petitioner dated 26th June, 1989 was declined by the respondents vide their letter dated 11th September, 1989. The reason stated in this letter was that no Coperative Group Housing Societies were being registered as there was an administrative ban on new registration of Group Housing Societies.