JAGDISH SINGH Vs. LT GOVERNOR

JUDGEMENT

(1.) This is a petition directed against an order dated 23.2.1993 passed by the Registrar Coop.Societies, Delhi declaring the membership of the petitioner ceased frorm two cooperative housing societies consequent to his having incurred disqualification under Rule 25 (l)(c) and (2) of Delhi Cooperative Societies Rules 1973, the order having been maintained by the Lt. Governor inrevision decided on 25.8.93.

(2.) The petitioner was enrolled as a member of Dronacharya Cooperative Group Housing Society Ltd. (hereinafter - Society-D, for short) on 9.8.90. Thereafter he also got himself enrolled as a member of Tribal Cooperative Group Housing Society Ltd. (hereinafter - Society-T, for short) on 29.11.83. He subsequently resigned from Society-T on 7.6.91. It is not disputed that the petitioner had continued tor remain member of the two cooperative housing societies simultaneously between 29.11.83 and 7.6.91.

(3.) The petitioner was issued a show cause notice under Rule 25 requiring him to show cause why he be not declared disqualified from membership. In his reply dated 30.10.92, the petitioner stated that he having resigned from the Membership of the Society-T, he had then remained member of Society-D only and therefore was not disqualified.