AMIT BAJAJ Vs. REGISTRAR COOP SOCIETIES

JUDGEMENT

(1.) THE Petitioner's grandmother Smt. Rukmani Devi was a member of respondent No. 2-Society. She was desirous of transferring the membership in favour of the Petitioner. The transfer was approved by the Managing committee of Respondent No. 2-Society. However, the Registrar of co-operative Societies did not accept the transfer in view of a directive issued under Rule 77 of the Delhi Co-operative Societies Rules, 1973.

(2.) THE directive has been placed on record by the Petitioner on pages 45 to 48b of the paper book. The sum and substance of the directive and other connected directives is that transfer of membership will be allowed only in the case of first degree blood relations. A first degree blood relation is defined as father, mother, brother, sister, son, daughter and spouse.

(3.) ON the basis of these directives, the name of the Petitioner was not sent for the draw of lots for allotment of a flat.