- (1.) The petitioner herein has filed this writ petition challenging the decisions of the respondents regarding non-approval of membership of the petitioner in the Sarobar-View Co-operative Housing Society Limited on the ground that the nomination made by the late father of the petitioner was not in terms of Section 79 of the West Bengal Co-operative Societies Act, 1983 and Rule 127 of the West Bengal Co-operative Societies Rules, 1987.
(2.) The parties herein have raised an important issue before the Court relating to the definition of 'family' under the West Bengal Co-operative Societies Rules, 1987 and more precisely whether the definition of 'family' shall also include married daughters under the said West Bengal Cooperative Societies Rules, 1987.
(3.) The factual aspects of this matter are briefly narrated hereinafter.;