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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4996/2017
DAULAT RAM ..... Petitioner
Through: Mr. Mahendra Singh, Advocate
versus
REGISTRAR CO-OPERATIVE SOCIETIES AND ORS.
..... Respondents
Through: Mr. Devesh Singh with
Ms. Neealm Cholya, Advocates for R-1.
Mr. Pawan Mathur, Advocate for DDA.
CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MS. JUSTICE SANGITA DHINGRA SEHGAL
ORDER
% 30.05.2017
1. The present petition has been filed by the petitioner for several reliefs, including, amongst others, for issuing directions to the respondents No.1 to 3 to allot him a flat in the respondent No.2/Society upon appointing an Enquiry Officer to investigate the allegations of forgery and fabrication of documents levelled by him against certain individuals, particularly the respondents No.4 to 7.
2. At the outset, it may be noted that instead of impleading the Administrator of the respondent No.2/Society, the petitioner has proceeded to implead the Society through its "Authorized Representative", knowing very well that the respondent No.1/RCS had appointed an Administrator in respect of the Society.
3. Learned counsel for the petitioner tenders an apology and states that he shall be more careful in future.
4. As for the remaining reliefs, several of them do not lie in proceedings initiated under Article 226 of the Constitution of India. We therefore limit W.P.(C) 4996/2017 Page 1 of 2 the present petition to the grievance of the petitioner that the respondent No.1/RCS has not taken any steps on receiving the letters dated 18.2.2017 and 2.3.2017 addressed by the petitioner (Annexure-P-16 (colly).
5. Learned counsel for the respondent No.1/RCS assures the Court that the office of the Registrar of Cooperative Societies shall examine the aforesaid two representations and, if necessary, call upon the Administrator of the respondent No.2/Society to give a response and thereafter pass appropriate orders.
6. The present petition is accordingly disposed of, with directions issued to the respondent No.1/RCS to consider and decide the representations of the petitioner dated 2.3.2017 and 2.3.2017 within a period of three months from today, under written intimation to him and the respondent No.2/Society.
7. If the petitioner is aggrieved by the order that may be passed, he shall be entitled to seek his remedies before the appropriate forum, in accordance with law.
HIMA KOHLI, J SANGITA DHINGRA SEHGAL, J MAY 30, 2017 sk /rkb W.P.(C) 4996/2017 Page 2 of 2