RIDDHI SIDDHI SKYLINE (LLP) Vs. CHAIRMAN/SECRETARY

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and with the consent of the learned Counsel for the parties heard finally.

(2.) This Petition takes exception to an order dated 25 th April, 2022, passed by the Deputy Registrar Co-operative Societies and the Competent Authority on an application, being application No.42 of 2020, thereby declaring that the respondent No. 1- Society is entitled to have unilateral deemed conveyance executed and registered in its favour under Sec. 11(3) of the Maharashtra Ownership Flats (Regulation of the promotion of construction, sale, management and transfer) Act, 1963 ("MOFA 1963").

(3.) Background facts can be stated in brief: