KAMLESH GROVER Vs. JHEEL KHRANJA EXTN COOPERATIVE

JUDGEMENT

(1.) All these petitions are identical in nature and raise similar issues and are being disposed of by this common order.

(2.) Petitioners claim to have purchased flats from original members (Private Respondents in all cases) of R-1 society way back in 1992 through power of attorney. Meanwhile a demand was raised by the society against the original members which they failed to satisfy. Subsequently, expulsion proceedings were taken against them which were later approved by Registrar vide his order dated 1.6.1999. Petitioners filed a revision against this order but Financial Commissioner dismissed their petitions by order dated 16.9.1999 on the ground that they had no locus to challenge expulsion of original members.

(3.) Petitioners challenge this order praying that respondent society be directed to transfer membership rights to them. Their case is that they had deposited the requisite fee for transfer of membership which was accepted by R-1 and yet they were being harassed and money extorted from them from time to time. They also invoke Rule 24 of the relevant Rulas to claim their entitlement to transfer/substitution of membership. they also meekly indicate that they were prepared to clear any outstanding dues.