SUNIL SACHDEVA Vs. REGISTRAR OF COOPERATIVE SOCIETIES

JUDGEMENT

(1.) Present writ petition has been filed challenging the order dtd. 15/3/2022 passed by the Financial Commissioner (F.C), Delhi in the Revision Petition No.144/2017.

(2.) Petitioners also seek a direction restraining Respondent No.1 and Administrator of Respondent No.2 from holding elections till such time the long pending inquiry under Sec. 62 of the Delhi Cooperative Societies Act, 2003 (hereinafter referred to as the 'DCS Act') is completed and also to take further action under Sec. 66 of the DCS Act expeditiously and in a time bound manner as mentioned in the F.C order dtd. 15/6/2017.

(3.) The Petitioners who appear in person state that the impugned order dtd. 18/5/2023 directing the Administrator of Respondent No.2 Society to conduct elections before completing the long pending inquiry amounts to overlooking his own lapse in initiating the inquiry under Sec. 62 of the DCS Act whereas Inspection Report has since long been submitted to his office on 6/12/2019. He states that the inquiry has not even commenced till date, despite lapse of three and half years and therefore, the impugned order dtd. 18/5/2023 is liable to be set-aside on this ground alone.