BINDYA AGARWAL Vs. REGISTRAR OF CO OPERATIVE SOCIETIES

JUDGEMENT

(1.) This is a case where the Petitioner has been seeking to get allotment of a flat, now, for nearly quarter of a century. Petitioner became a member of the Respondent No. 2 Society on 03.04.1984 and deposited the share money. The society was allotted land at Patparganj, which is now known as Jagriti Enclave. There were, however, disputes about the enrolment of members, which gave rise to various legal proceedings.

(2.) It is a case of the Petitioner that due to disputes amongst the members of the society a petition was filed under Section 60 of the Delhi Co-operative Societies Act, 1972 by some members, against the other 102 members of the Society, where the Petitioner was one of the Respondents. The dispute related to the unauthorized enrolment of waitlisted members which included the Petitioner. The arbitrator, however, dismissed the claim on 01.08.1991 on the ground that it was not maintainable. A Revision Petition filed against this order also met the same fate by virtue of its dismissal on 15.10.1991. These orders were then challenged in WP(C) No. 2170/1992. The writ petition was also dismissed on 07.05.1993. Thus, the list of members containing 102 names including that of the Petitioner stood confirmed.

(3.) Civil Writ Petition No. 4808/1997 was filed before this Court on account of failure to make allotment in favour of waitlisted members including the Petitioner. This writ petition was disposed of on 11.10.2000 where the aspect of three list of 102 members were considered where the name of the Petitioner was at Sr. No. 94 and a direction was issued for allotment of land to 102 members as per the vacant plots available.