DEVINDER GUPTA Vs. REGISTRAR OF COOPERATIVE SOCIETIES

JUDGEMENT

(1.) . Both petitions are similar in nature and raise identical issue and are being disposed of by this common order. Petitioners are the purchasers of flats from original members of R-2 society. They claim that they had purchased these flats as bonafide purchasers on payment of consideration amount and on execution of relevant documents/conveyance deeds. Thereafter they had informed the President/Secretary of the Society who had demanded gate money/entry fee from them before letting them in. The amount paid by them was later deposited in the society's account which is also reflected in its balance sheets under the heading 'Residents Welfare Fund'.

(2.) Petitioner's case is that since the original members of the society (vendors) had transferred all rights in these flats to them, the society's committee had no authority under law to charge any gate money/ entry fee from them. The action was violative of Registrar's directives dated 14.12.1999 and 10.10.2001 besides being illegal and without any authority of law. It is prayed by them that R2-4 be directed to refund the amounts deposited by them on this count with 18% interest.

(3.) The society first filed an affidavit dated 16.3.2001 in response to some courts orders in both petitions admitting that it had collected the money in question from petitioners (3.80 lacs) by way of Residents Welfare fund but not as any entry fee. But later society filed a counter affidavit denying that it had received any money from petitioners or had issued any receipt to them. It explained that the society's committee had passed a resolution dated 18.8.1996 for receiving donations from members of different categories and it was pursuant thereto that the amount was received from and on behalf of its original members. The rationale behind this was to take donation from the transferor of the flat for society's welfare fund who was earning a huge profit on the otherwise cost of the flat paid by him to the society. It is submitted that society's action of receiving donations for welfare fund is not bared by any provision of the Act or Rule and on the contrary is in consonance with the spirit of Rule 34-A- of the Rules because the transferee was bound to pay transfer fee to the society which was to be credited to the 'common good fund' and since R-1 (Registrar) had not prescribed any transfer fee, the society was justified in charging the amount in question.