FRIENDS CENTRAL GOVERNMENT EMPLOYEES CO OPERATIVE HOUSE BUILDING SOCIETY LIMITED Vs. EGISTRAR CO OPERATIVE SOCIETIES

JUDGEMENT

(1.) Soon after the filing of Writ petition a question arose as to the list of members of the Society. The matter was discussed at several hearings and ultimately a list of members Annexure P-23 to the affidavit filed by the petitioner, was sent to the Registar of Co-operative Societies for verification of the membership. The Registrar was directed in the Court's order dated November 26, 1980 to hear all the parties in respect of this list and to submit his report. The report on the verification of the list of members filed by the petitioner, Annexure P-23, was made on January 20, 1981 and filed in this Court on January 21, 1981.

(2.) A final list of the members, verified by the Registrar, was filed and copies of the same were given to the counsel appearing. Ultimately, this Court issued Rule D.B. in this Court's order dated March 29, 1981. A number of applications were pending for the grant of interim relief and the case was discussed regarding settlement of the matter on a number of hearings. The Court in the order dated 1st of April, 1981 directed the Counsel for the Society to file a list of members containing certain information, which had been orally indicated. In pursuance of the order of the Court an affidavit alongwith the various lists were filed. Annexure P-30 has the following particulars - <FRM>JUDGEMENT_467_DLT38_1989Html1.htm</FRM>

(3.) It also contains a list of 137 members who had yet to be allotted posts in the serial order. Counsel indicated entitlement of category of size of plot as well as the amount paid.