JASJIT KAUR Vs. REGISTRAR CO OP SOCIETIES

JUDGEMENT

(1.) THIS writ petition has a chequered history. The prayer of course is for allotment of one plot to the petitioner measuring 125 sq. yards in the hindustan Cooperative House Building at Guru Harkishan Nagar, Paschim vihar, New Delhi. At present, pursuant to various orders, the petitioner has been allotted one plot measuring 125 sq. yards. The said plot bears No. 348. The petitioner has also paid the entire consideration in respect of the said plot. However, pursuant to the orders passed by the Supreme Court, further proceedings such as handing over of possession has not taken place, however the plot has been kept in reserve by respondent No. 2.

(2.) INITIALLY, this writ petition was disposed of by an order dated 16. 02. 2006. On that date, nobody had entered appearance on behalf of the respondent No. 2 Society (Hindustan Cooperative House Building Society ). The Division Bench hearing the matter on that date, after hearing the counsel for the petitioner and the counsel for the respondent No. 1 (Registrar, Cooperative Societies, New Delhi), allowed the petition and directed the respondent No. 1 to forthwith recommend the case of the petitioner for allotment of a plot in category =c' of the size of 125 sq. yards.

(3.) THE respondent No. 2 filed a review petition being RP No. 268/2006. The same was also dismissed by an order dated 19. 01. 2007.