RAJESHWAR KUMAR GUPTA Vs. LT GOVERNOR

JUDGEMENT

(1.) The petitioner, who appears in person, claims to be a member of Maharshi Dayanad Co-operative Group Housing Society Ltd. He has filed this petition primarily challenging the agenda notice dated 16.11.2006 issued by the Returning Officer appointed in respect of the Delhi Co-operative Housing Finance Corporation Ltd (for short `the DCHFC"), by claiming that the entire election programme for the three seats on the Board of Directors of the DCHFC i.e. respondent no.5 stands vitiated. He also seeks a direction that a fresh election programme should be chalked out in accordance with the Delhi Co- operative Societies Act, 2003, Delhi Co-operative Societies Rules, 1973 and the Registered Byelaws of the DCHFC to elect three Directors on the Board of Directors of DCHFC.

(2.) DCHFC is an apex body constituted for the purpose of granting finance to housing co-operative societies in Delhi. Various housing co-operative societies in Delhi are members of the DCHFC. According to the petitioner there are 1289 members in DCHFC. The petitioner states that the byelaws of DCHFC were amended whereby byelaw no.42(a)(i) was added to the existing byelaws. The result of this amendment was that three seats on the Board of Directors of DCHFC were reserved for the following categories:-

(3.) Petitioner states that for the purpose of filling up these three posts by election, a Returning Officer was appointed on 2.6.2006.