Delhi High Court - Orders
Appt. Ro To Be Quashed Ag. Complaints Of ... vs Registrar Coop. Coop. Societies Govt. ... on 16 March, 2022
Author: Mukta Gupta
Bench: Mukta Gupta, Neena Bansal Krishna
$~29
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11482/2021
CM APPL. 35351/2021 (to quash illegal manipulated agenda +
appt. RO to be quashed ag. complaints of illegal construction _
dir. inq. of penal action ag. MK Gupta o/b Appl.)
CM APPL. 44351/2021 (to quash manipulated actions by
Admst. + restrain Admst. from misusing society funds + dir.
EDMC to place on rec. entire illegal construction + dir. inq. ag.
MK Gupta & other officers o/b Appl.)
RK SHARMA ..... Petitioner
Represented by: Mr.V.P. Sharma, Advocate.
Versus
REGISTRAR COOP. COOP. SOCIETIES GOVT. OF GNCT
OF DELHI AND ORS. ..... Respondents
Represented by: Ms.Hetu Arora Sethi, ASC (GNCTD)
with Mr.Siddharth Agarwal, Advocate
for R-1 and 2.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 16.03.2022
1. By this petition, the petitioner seeks a writ of mandamus to the respondents and to restrain the Administrator/ Returning Officer from indulging and encouraging unlawful illegal activities in the Oriental Group Housing Society, Patparganj, Delhi.
2. It is stated that there are serious complaints against the Returning Officer and hence, the appointment of the Election Officer Signature Not Verified Signed By:JUSTICE MUKTA GUPTA W.P.(C) 11482/2021 Page 1 of 2 Signing Date:22.03.2022 15:08:53 be re-called.
3. Learned counsel for the respondents states that elections have already been conducted on 10th October, 2021 and thus, the remedy, if any, now available with the petitioner is under Section 70 of the Delhi Co-operative Society Act.
4. Learned counsel for the petitioner refutes that the election has been conducted and he states that the same are under challenge before this Court.
5. Reply affidavit be filed by the respondent indicating whether the election has been conducted on 10th October, 2021, within two weeks. Rejoinder affidavit, if any, be filed within two weeks thereafter.
6. List on 17th May, 2022.
7. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
NEENA BANSAL KRISHNA, J.
MARCH 16, 2022 PB Signature Not Verified Signed By:JUSTICE MUKTA GUPTA W.P.(C) 11482/2021 Page 2 of 2 Signing Date:22.03.2022 15:08:53