DAVINDER KUMAR Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) Davinder Kumar, the petitioner is the chairman of the Chandigarh State Federation of Cooperative House Building Societies Ltd. and a duly elected member of the Board of Directors, National Cooperative Housing Federation of India, the respondent No.3 in the present writ petition.

(2.) The case setup by the petitioner is that the Union of India had from time to time given financial grants amounting to Rs.20,25,000/ - and in lieu thereof issued 2025 shares of Rs.1000/ - each in the National Cooperative Housing Federation of India. This issue of members' share is challenged by the petitioner on the ground of violation of Section 25 of the Multi State Cooperative Societies Act, 2002 as the Union of India had not made any application as required by sub section (4) thereof and no resolution was passed by the Board of Directors of the third respondent admitting the Central Government as a member.

(3.) Section 25 of the Multi State Cooperative Societies Act, 2002 reads as under: