MAZDA CONSTRUCTION COMPANY Vs. SULTANABAD DARSHAN CHS LTD

JUDGEMENT

(1.) Heard. Rule. The Respondents waive service. By consent, Rule is made returnable forthwith.

(2.) By this Writ Petition under Articles 226 and 227 of the Constitution of India, the Petitioners are challenging the order dated 11.04.2012, copy of which is at Annexure-A to the Writ Petition, by which the District Deputy Registrar, Cooperative Societies, Mumbai City-3 & Competent Authority under Section 5A of the Maharashtra Ownership of Flats (Regulation of the Promotion of Construction, Sale, Management & Transfer) Act, 1963 (for short "MOFA"), on an application bearing No. 55/2011 has directed as under:-

(3.) The applicants are directed to submit the certified copy of Deemed Conveyance deed after the same is registered as required under 9(2) of the Rules.