KR.SUBBAIAH Vs. R.RAMASUBBU

JUDGEMENT

(1.) Since the issues involved in both the Writ Appeals are one and the same, they are heard together and disposed of by this common judgment.

(2.) For the sake of convenience, the parties are referred to as per their description in the Writ Petition.

(3.) R.Ramasubbu, the appellant in W.A.(MD)No.598 of 2011 was forced to approach this Court by way of W.P.(MD)No.5417 of 2008 being aggrieved by the order of the first respondent/Registrar of Co-operative Societies [Housing], cancelling the allotment of the Plot, bearing No.B207, which was sold to him by the third respondent Society through the registered sale deed, dtd. 7/3/1986, for valuable consideration.