BIGNI DEVI Vs. U. P. COOPERATIVE TRIBUNAL LUCKNOW

JUDGEMENT

(1.) Heard Mr. Sudeep Seth learned Senior Counsel assisted by Mr. Shridhar Awasthi learned counsel for petitioner, learned State Counsel for opposite party No.1, Mr. Rakesh Kumar Chaudhary learned counsel for opposite party No.2 and Mr. Rakesh Srivastava learned counsel for opposite party No.3.

(2.) Petition has been filed challenging order dtd. 23/7/2010 passed in an arbitration case No. 128-E of 2008 upholding cancellation of plot of petitioner. Also under challenge is the judgment and order dtd. 7/5/2015 whereby appeal No.161 of 2015 preferred by petitioner has been rejected.

(3.) Learned counsel for petitioner submits that petitioner submitted an application dtd. 5/11/1985 for being admitted as a member of the opposite party No.3 Sri Saraswati Cooperative Housing Society Limited, Kanpur, which was allowed and in pursuance thereof, registered lease deed in perpetuity was executed in favour of petitioner vide deed dtd. 24/3/1986 allotting plot No. 45 situate in Daheli, Sujanpur, Kanpur whereupon petitioner constructed a residence in the year 1993 and is being duly assessed for house tax. It is submitted that petitioner is residing alongwith her younger daughter on the said plot.