EHSAN AHMED MAKHDOOMI Vs. REGISTRAR COOP SOCIETIES

JUDGEMENT

(1.) Rule DB. With the consent of the learned counsel for the parties, the writ petition is taken up for final hearing.

(2.) The petitioner is a member of Maulana Azad Cooperative Housing Society formed in 1959-60 and the petitioner was enrolled as member in 1967 with enrollment number 125 and the writ petition is based on the averment that the petitioner has already completed all formalities viz. clearance of all dues and furnishing of all requisite documents including those required by respondent No. 1 - Registrar, Cooperative Society (in short 'RCS') for clearance of membership.

(3.) The grievance raised by the petitioner is that inspite of furnishing all documents required in law, the membership of the petitioner has not been cleared by the RCS/respondent No. 1. In paragraph 3 of the writ petition, it has been averred that the society has developed 95 plots out of the land allotted in Pitampura by the DDA for allotment by the society and out of the said 95 plots of land, 91 plots have already been allotted, leaving four vacant plots with the society. The society has recommended the name of the petitioner along with two others and the society is averred to have completed all the formalities.