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Judgment
Madan B. Lokur, J.—In this writ petition, the relief prayed for by the Petitioners is that the order dated 15th June, 1994 passed by the Registrar of Cooperative Societies should be implemented by the Respondent society.
It may be noted that the aforesaid order has since been upheld by the Financial Commissioner by an order dated 20th September, 1994.
The order dated 20th September, 1994 passed by the Financial Commissioner was the subject matter of challenge in Writ Petition (Civil) No. 2890/1995 (Maitri Nagar Cooperative Group Housing Society Ltd. v. Mehar Chand Jain and Ors.).
We heard both the writ petitions [this writ petition as well as Writ Petition (Civil) No. 2890/1995] and it was agreed by learned Counsel appearing for the parties before us that the decision in this writ petition would be dependent upon the decision in Writ Petition (Civil) No. 2890/1995.
We have today dismissed Writ Petition (Civil) No. 2890/1995. We have already held in Writ Petition (Civil) No. 2890/1995 that the cessation of membership of the respondents therein (some of whom are Petitioners in this writ petition) was contrary to law. Consequently, it is directed that they should be treated as the members of the Maitri Nagar Cooperative Group Housing Society Ltd. at all relevant times.
With these observations, the writ petition is disposed of.