ALKA GUPTA Vs. REGISTRAR COOPERATIVE SOCIETIES

JUDGEMENT

(1.) THE aforesaid three writ petitions, which are proposed to be disposed of by this common judgment, are directed against the non-allotment of flats to the petitioners by the respondent No. 3 Society and seek quashing of order dated 19. 09. 2003 passed by the respondent No. 2, the Joint Registrar of Delhi cooperative Societies.

(2.) SINCE almost similar facts with some variations in the amounts paid to the respondent No. 3 Society and the dates thereof have led to the filing of the writ petitions and the relief prayed for is also similar, it is proposed to set out the facts as narrated in W. P. (C) No. 7226/2003 Smt. Alka Gupta vs. The registrar, Cooperative Societies and Anr.

(3.) THE factual matrix leading to the filing of the aforesaid writ petition is as follows.