RAJEEV SHEOPURI Vs. REGISTRAR COOPERATIVE SOCIETIES

JUDGEMENT

(1.) This writ petition is directed against the report dated 26.10.2006 submitted by Justice P.K. Bahri (Retd) to the extent it relates to the petitioner's case for eligibility for allotment of a plot in the respondent No. 2 society (Jagriti Nagar Cooperative I -louse Building Society Ltd).

(2.) The report came to be submitted because of an order passed by a learned Single Judge of this Court in Cont. Cas. (c) No. 378/2005. The said contempt petition was filed in connection with the order dated 11.10.2000 passed by another learned Single Judge of this Court while disposing of the writ petition bearing No. C.W. No. 4808/1997. It is indicated in the order dated 01.05.2006 that at the stage the said writ petition (C.W. No. 4808/1997) was filed, 102 plots had to be allotted to 102 members. It was also observed that as per the procedure prescribed by the Registrar of Cooperative Societies, at the stage of allotment of plots, continued eligibility and entitlement of the member of the society had to be verified and approval had to be granted by the Registrar of Cooperative Societies.

(3.) Forty -eight members out of the 102, had been cleared and a draw -of -lots had been held by the DDA on 24.08.2005. Thereafter, the said 48 members were allotted specific plots. Out of the remaining 54 members, we are told that 3 have resigned which meant that 51 members were yet to be allotted plots inasmuch as their names had not been officially cleared by the Registrar of Cooperative Societies for allotment of plots. The petitioner was one of the said 51 members.