DEEPAK GOYAL Vs. CHIEF SECRETARY

JUDGEMENT

(1.) Present writ petition has been filed challenging the orders dtd. 19/1/2023 and 20/9/2022 as being contrary to the Delhi Cooperative Societies Act, 2003 ('DCS Act'). Petitioners also seek a direction to Respondent No.4 to vacate the office of Respondent No.3 as well as a direction to Respondent No.2 to decide and dispose of finally the representations dtd. 6/2/2023, 7/2/2023, dtd. 15/2/2023 and 5/3/2023 by way of a speaking order in time bound manner.

(2.) In essence, petitioners seek a direction to the Respondents to discharge their statutory obligations cast under Sec. 35 read with Rule 53 of the DCS Act and Rules and hold elections to the Management Committee of Respondent No 3.

(3.) Learned counsel for the Registrar of Cooperative Societies states that a Returning Officer has issued a notice dtd. 16/7/2022, which reads as under:-