SHANTANU APARTMENT CGHS LTD Vs. REGISTRAR COOPERATIVE SOCIETIES

JUDGEMENT

(1.) Present writ petition has been preferred seeking the following reliefs:

(2.) Learned counsel appearing on behalf of the Petitioner submits that suffice would it be for the disposal of this writ petition, if a suitable direction is given to Respondent No. 1 to decide the representations dtd. 11.06.2018, 19.06.2019 and 05.01.2021, preferred by the Petitioner, which are annexed as Annexure P-15 to the memo of this petition and decide the same in a time bound manner.

(3.) In view of this limited submission, we hereby direct Respondent No.1 to decide the representations preferred by the Petitioner, as aforementioned, in accordance with law, Rules, Regulations and Government Policies, applicable to the facts of the case, keeping in mind the fact of allotment of plots, in similar situations and circumstances to various other persons referred to by the Petitioner in Annexures P-12, P-13 and P-14 to the memo of this petition.