LAL CHAND PRASAD Vs. REGISTRAR, CO-OP. SOCIETIES

JUDGEMENT

(1.) THIS writ petition is directed against the order of respondent No.1 rejecting the claim of the petitioner.

(2.) AT the outset, it would be pertinent to mention that earlier the petitioner had raised this claim in CWP No. 863 of 1993 before this Court which was disposed of on 7.5.1998 and the dispute was referred for decision to respondent No.1.

(3.) THE respondent No.1 has relied upon the underlined portion of FR 49(i) to reject the claim of the petitioner. This order is under challenge before me.