CHANDRA SHEKHAR SINGH Vs. DISTRICT JUDGE LUCKNOW

JUDGEMENT

(1.) Heard Sri C.B.Pandey, learned counsel for the revisionist , Sri Sanjay Tripathi Advocate assisted by Sri Anil K. Tripathi learned counsel for the respondents.

(2.) Facts in brief of the present case are that the Amravati Sahakari Grih Nirman Samiti Ltd., Lucknow (hereinafter referred to as the Act) is a primary cooperative housing society registered under the Provisions of U.P. Cooperative Societies Act, 1965 and U.P. Cooperative Societies Rules, 1968. The said samiti owned certain plots and one of the plot is plot no.7 allotted to Shri Shyam Lal Kapoor/respondent no.1 vide resolution no.4 dated 27.1.1980 passed by the Committee of Management of the Samiti/respondent no.3.

(3.) On 14.10.1988, the Committee of Management/Samiti issued a notice to Shri Shyam Lal Kapoor directing him to complete the certain formalities and also to deposit the development charge amounting to Rs.61,100/- for regularization of allotment and execution of sale deed, the said notice has been issued as per resolution dated 14.10.1988 of the Administrator,but Shri Shyam Lal Kapoor did not respond to the said notice. So the then, Administrator of the Samiti (Shri B. B. Sati, Cooperative Officer (Housing) in its meeting held on 29.7.1989 and by resolution no.1, cancelled the allotment of plot no.7 in favour of Shri Shyam Lal Kapoor.