VEENA KUMARI TANDON Vs. NEELAM BHALLA

JUDGEMENT

(1.) Leave granted.

(2.) Interpretation of Section 27 of the Maharashtra Cooperative Housing Societies Act, 1960 (1960 Act) vis-a-vis Bye Laws of the Merry Niketan Co-operative Housing Society Ltd. is in question in this appeal which arises out of a judgment and order dated 30th April, 2004 passed by a Division Bench of the Bombay High Court whereby the writ petition filed by the respondents herein declaring that each member of the society will have a separate vote was allowed.

(3.) Respondent No.17 is a Group Housing Cooperative Society. Contesting parties hereto are its members. Some of the members of the said Group Housing Cooperative Society are members of the same family. They were, however, admitted to the membership of the Society without any reservation whatsoever.