G.HEMANT Vs. REGISTRAR CO-OP SOCIETIES

JUDGEMENT

(1.) Present writ petition has been filed challenging the impugned order dtd. 19/3/2012, passed by the Respondent No.1 - Registrar of Co- operative Societies ('RCS') in F. No. F46/1411/HB/WEST/422-424, holding that the Petitioner herein was not eligible to be enrolled as a member in Respondent No. 2 - Mianwali District Cooperative House Building Society Ltd. ('Society') and consequently, dismissed his claim for allotment of a plot, ad-measuring 400 sq. yds.

(2.) Brief facts necessary for deciding the present petition are as under:

(3.) Respondent No.1 in pursuance to the aforesaid directions, passed the impugned order dtd. 19/3/2012 and held that the Petitioner was disqualified from being a member of the Respondent No.2 Society under Rule 25(1)(c)(i) of the Delhi Cooperative Societies Rules, 1973 as he was financially dependent on his parents and did not have financial sources to make the payment towards membership and the cost of plot. The RCS also took note of the fact that the mother of the Petitioner, who already held a plot1 in her name in the Society was the executive member of the Managing Committee at the relevant time.