DEEPAK TYAGI Vs. SUPREME COURT BAR ASSOCIATION MULTI-STATE COOPERATIVE GROUP HOUSING SOCIETY LTD (REGD) & ORS

JUDGEMENT

(1.) Petitioner seeks a mandamus to first respondent to delete his name from the Email of 26th March, 2018 sent by first respondent to second respondent. The deletion sought is regarding the name of petitioner being shown as "Transferee". According to petitioner, he is "original allotee" of a flat by second respondent-Society and so, he is not liable to pay the transferring fee of Rs. 1,63,000/-, as demanded by second respondent.

(2.) This writ petition was entertained with a rider that without prejudice to his rights, petitioner shall deposit the transferring fee of Rs. 1,63,000/-, with the Registrar General of this Court. Learned counsel for petitioner submits that the transferring fee of Rs. 1,63,000/- has been deposited Vide Diary No.24652 of 22nd September, 2018.

(3.) It is the case of petitioner that he is not liable to pay the transferring fee of Rs. 1,63,000/-, as he is the "original allottee" of flat by second respondent-Society. According to petitioner, he had received intimation about Email of 26th March, 2018 only in the first week of September, 2018 and he had made a Representation to respondents, which has not been responded to.