LAWS(DLH)-2024-1-205

SARLA SHARMA Vs. DELHI NIWAS CGHS LTD.

Decided On January 18, 2024
SARLA SHARMA Appellant
V/S
Delhi Niwas Cghs Ltd. Respondents

JUDGEMENT

(1.) The present Writ Petition filed under Article 226 of the Constitution of India, impugns the order dtd. 12/10/2023 passed by the Financial Commissioner in Case No. 106/2021 i.e., the Revision Petition filed under the Sec. 116 of the Delhi Cooperative Societies Act, 2003 ( 'DCS Act'), by the Petitioner herein.

(2.) The learned senior counsel for the Petitioner states that Financial Commissioner failed to appreciate that the Petitioner was admitted as a member of the Society i.e., Respondent No.1 vide certificate no. 5466 dtd. 3/8/2007 in her own right with respect to the Subject Flat on the basis of the registered sale documents in her favour.

(3.) This Court has considered the submissions of the counsel for the Petitioner and perused the record.