PROMILA ANAND 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 House 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.) SINCE no progress was being made in the matter concerning the verification of the membership and entitlement for allotment of plots insofar as the 51 persons were concerned, the learned Single Judge by his order dated 01.05.2006 appointed Justice P.K. Bahri (Retd) as a court nominee to scrutinize the claims of the said 51 persons awaiting clearance for the purposes of allotment. It was indicated that the list of persons cleared by Justice P.K. Bahri (Retd) would be accepted without demur by the Registrar of Cooperative Societies and that the DDA would act in pursuance of the said list.