BHAGWATI DEVI Vs. GOVT PF NCT DELHI

JUDGEMENT

(1.) Rule. With the consent of the parties, the writ petition is taken up for disposal. The petitionors have filed the present writ petition assailing the order dated 6/4/1999, passed by Delhi Cooperative Tribunal, Delhi, dismissing the appeal No.24 of 1999, titled Smt.Bhagwati Devi and others vs. Geva Sampada Cooperative Group Housing Society Limited and others.

(2.) The appeal had been preferred by the petitioners against the arbitrator's award dated 11/12/1998, made under Section 61 of the Delhi Cooperative Societies Act, by which the order of the Administration dated 22/3/1999, holding the allolment of flat No.M/12/C to the petitioner's late husband as illegal and directing its allotment to respondent No.5 Shri Kewal Krishan Arora.

(3.) Before Nothing with the submissions made by learned counsel for the petitioners, Mr.R.G.Srivastva, it would be appropriate to briefly recapitulate the factual matrix of the case to the extent relevant for disposal of the writ petition.