INDERJIT SINGH Vs. DELHI COOP SOCIETIES

JUDGEMENT

(1.) BY means of this Writ Petition the Petitioner, Inderjit Singh, has assailed the Order dated 30. 5. 2003 passed by the Presiding Officer : Delhi cooperative Tribunal : Delhi directing that the Sub Lease Deed of Plot No. E-3, udyog Nagar Industrial Area, Rohtak Road, Delhi be executed in favour of Shri baljeet Singh.

(2.) S/shri Hardeep Singh, Baljeet Singh, Inderjit Singh and Late Jagdish singh are the erstwhile partners of Messrs Bhagsons Paints Industries (India ). All the four partners are the sons of Shri Bhag Singh and appear to be residing at B-8, Pusa Road, New Delhi " 110 005.

(3.) SO far as the dispute before us is concerned, it commences with Shri hardeep Singh filing an application before the Registrar, Cooperative Societies, delhi for reference of dispute under Section 60 of the Delhi Cooperative societies Act, 1972. According to him, he was the person who had applied for the plot, albeit in the name of the firm, and therefore he was entitled to its individual ownership. Apart from praying for action to be taken against the office-bearers of the Manufacturers Cooperative Industrial Estate Limited (Society), Shri Hardeep Singh had prayed for the issuance of a requisite No-Objection Certificate (Noc) in his favour as also a direction to the Respondent society to execute the Sub-Lease in his favour. Significantly, only the Society and neither the firm nor any of its partners had been impleaded in those proceedings.