S N GUPTA Vs. REGISTRAR CO OPERATIVE SOCIETY

JUDGEMENT

(1.) . All these writ petitions involve commor questions of law and fact and are being disposed of by this common judgment.

(2.) Petitioners claim to have become members of respondent society. A share certificate was also issued to them on payment of Rs.100/- way back in 1981, but they fell in red and allegedly defaulted. The Society's General Body consequently resolved to expel them by Resolution dated 4.9.1983, intimation whereof was sent to Registrar for approval on 16.10.1983. But nothing was heard from Registrar thereafter, though petitioners claim to have approached the society and him also several times to -know their fate.

(3.) Meanwhile, respondent society was superseded on 19.9.1996 and an Administrator appointed to it which was challenged by some members in Civil Writ Petition No.166/97. While this petition was pending, petitioners filed CM 1092/89 in this for their impleadment and obtained order dated 12.4.1999 whereby liberty was granted to them to approach the newly appointed Administrator of the society for redressal of their grievance regarding their expulsion who was directed to decide their plea within two weeks.