PARMA NAND SHARMA Vs. LT. GOVERNOR, DELHI

JUDGEMENT

(1.) THE petitioner has filed the present writ petition for setting aside the Resolution and order dated 14th January 1978 passed by the respondent No.4 Ishwar Nagar Cooperative House Building Society Ltd., (hereinafter referred to as the "Society") whereby the name of the petitioner had been removed from the list of members of the respondent no.4 society as well as the confirmation of such an order through the Registrar, Cooperative Societies on 17th May, 1978 and the order of the Deputy Registrar dated 5th November, 1981 on a reference made by the petitioner by the nominee of the Registrar.

(2.) THE facts of the case briefly stated are as follows:

(3.) THE learned counsel for the respondent no.4/society, Sh. Arun Kathpalia, in reply submitted that the petition is not maintainable because :