SWARANDIP SINGH RATRA Vs. REGISTRAR CO OPERATIVE SOCIETIES

JUDGEMENT

(1.) This writ petition is on behalf of Shri Swarandip Singh Ratra, a member of the Friends Central Government Employees Cooperative House Building Society Ltd. (to be hereinafter reffered to as "the Society".)

(2.) The main relief claimed by the petitioner is that a notice dated March 6, 1974 issued in respect of elections to the managing committee of the Society should be quashed. He also wants directions to be issued to the Register of the co-operative Societies (respondent No. 1) to call an annual general meeting of the Society under section 29 of the Delhi Co-operative Societies Act, 1972 and to perform his functions under section 32 of the said Act for supersession of the present managing committee of the society.

(3.) It may be stated that the Society was registered on March 27, 1976 under the Bombay Co-operative Societies Act, 1925, as it then applied to the Union territory of Delhi. On the coming into force of the Delhi Co-operative Societies Act, 1972 (hereinafter called "the Act") the co-operative societies registered under the Bombay Co-operative Societies Act were deemed to be registered under the corresponding provisions of the Act. It is, therefore, undisputed that the Society has to be regarded to be registered under the Act and the provisions of the Act and the Delhi Co-operative Societies Rules, 1973 (to be hereinafter referred to for facility of reference as "the Rules") are applicable to it.