RAM KISHAN BHALLA Vs. REGISTRAR CO OPERATIVE SOCIETIES

JUDGEMENT

(1.) In this writ petition the petitioners who were members of the Delhi School Teachers Co-operative House Building Society, Delhi (hereinafter referred to as 'the Society') had challenged the action of the Society excluding their names from the list of the members of the Society and had also prayed for appointment of an administrator to run the affairs of the Society till a new managing committee was elected by all the members of the Society including the petitioners.

(2.) The writ petition came up tor hearing before a Bench of this Court on 15th September, 1977 and Rule D.B. was issued. The election meeting proposed to be held on 18th September, 1976 was also stayed.

(3.) On 16th May, 1980 all the subsisting disputes between the parties were settled and pursuant to the settlement arrived at between the parties, a Bench of this Court gave various directions. One of these directions was that 692 teachers and 259 non-teachers who formed the body of the members of the Society would comply with the requirements mentioned in the directions and, if any, teacher or non-teacher failed to comply with any of the said requirements by 30th September, 1980 he/she would, ipso facto be deemed to have forfeited his right, if any. to be a member of.the Society. In this order there was further a direction that draw of lots for allotment of plots would be held in accordance with the directions mentioned in the order and thereafter a meeting of the General Body of the Society would be called for the purpose of electing the new managing committee. Only those persons to whom the plots had been allotted were to be called for the meeting and allowed to participate therein.