SURINDER KUMAR JAIN Vs. DELHI DEVELOPMENT AUTHORIT

JUDGEMENT

(1.) By the present appeal, the appellant challenges the dismissal of his writ petition vide judgment dated 20.07.2012. In brief, it is the contention of the appellant that his brother-Ramesh Kumar Jain became a member of respondent No. 2-Vardhman Co-operative House Building Society in October 1966. The said brother-Sh. Ramesh Kumar Jain on 02.02.1976 resigned from the said membership. It is further stated that as per the rules, the membership could be transferred in favour of the appellant being a real brother (blood relation) of the said Sh. Ramesh Kumar Jain. In fact, Ramesh Kumar Jain had in his resignation expressed his desire and had requested respondent No. 2-Society to transfer all his rights, interest, etc. and membership of the Society in favour of the appellant.

(2.) It is further contended by the appellant that the resignation of Sh. Ramesh Kumar Jain was accepted by respondent No. 2 and simultaneously it was agreed to transfer the membership in favour of the appellant. Accordingly, the appellant paid admission fee of Rs. 10 on 02.02.1976. The decision to accept the resignation and transfer the membership in favour of the appellant was ratified by the Management Committee of respondent No. 2 on 24.02.1976.

(3.) It is further contended by the appellant that having been inducted as member of respondent No. 2, he has been paying various amounts which have fallen due and demanded by respondent No. 2. He claims that even the lease amount accrued till date with respect to the plot in question stands paid by the appellant.