SHRI PAL JAIN Vs. FINANCIAL COMMISSIONER, DELHI

JUDGEMENT

(1.) Rule DB. With the consent of the learned counsel for the parties, the writ petition is taken up for final hearing.

(2.) This writ petition challenges the order dated 2nd December, 2003 passed by the Registrar Cooperative Societies, respondent No. 2 and its affirmation by the Financial Commissioner, respondent No. 1 by its order dated 16th March, 2004

(3.) The facts of case stated briefly are that