PRAVEEN MAHAJAN Vs. REGISTRAR COOPERATIVE SOCIETIES

JUDGEMENT

(1.) W .P.(C)No.1454/2014 has been filed by 24 persons who are admittedly regular and bonafide members of the Neelkamal Cooperative Group Housing Society Ltd. respondent no. 2 herein who had been allotted flats which they are occupying for a considerable period.

(2.) W .P.(C)No.2363/2014 has been filed by 23 persons who are admittedly regular and bonafide members of the Neelkamal Cooperative Group Housing Society Ltd. respondent no. 2 herein who have been allotted flats on different dates which they are occupying for a considerable period.

(3.) THE facts giving rise to the instant writ petition are within a narrow compass and to the extent necessary, are noted hereafter. It appears that the respondent had 102 validly enrolled members. The respondent no.2 society had applied and was allotted land on 12th March, 1984 by the Delhi Development Authority in Vikaspuri, New Delhi.