S BLOCK WELFARE SOCIETY Vs. VIDYUT ARORA

JUDGEMENT

(1.) These three petitions relate to the Residents Welfare Association of S-Block, GK-1, known as the S-Block Welfare Society. The elections to the said society were held on 30th April, 2017 and the same came to be challenged in a suit filed by some of the residents, being Suit No. CS SCJ 646/2017 titled Vidyut Arora and Anr. v. S-Block Welfare Society and Ors. In the said suit, judgment/decree was passed on 31st August, 2018. The operative portion of the judgment reads as under: -

(2.) A perusal of the judgment/decree passed by the ld. Trial Court shows that the elections which were held on 30th April, 2017, were declared null and void. Defendant Nos. 3 to 10 were also restrained from acting/representing themselves as the office bearers of the society. The Committee, as it existed prior to the election on 30th April, 2017, was to control the affairs of the society as an ad-hoc arrangement. Fresh elections were directed, in accordance with the bye-laws and rules governing the society.

(3.) In order to give effect to this decree, Execution Petition No. 229/2018 came to be filed before the Executing Court. In the said proceedings, various orders have been passed, which are impugned in these three petitions.