ACME ENTERPRISES Vs. DEPUTY REGISTRAR, CO-OPERATIVE SOCIETIES

JUDGEMENT

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

(2.) The petitioners take exception to an order dated 26 th November, 2019, passed by the District Deputy Registrar, Cooperative Societies and the Competent Authority, granting an unilateral deemed conveyance under Sec. 11 of the Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 ("the MOFA, 1963") in respect of the premises Nilam Nagar, Building Nos.11A to 11J situated at City Survey No. 43 + 44 + 45/4A village Mulund (East), Taluka Kurla, Mumbai Suburban District, admearsuring 18,602.20 sq. mtrs. (including Layout RG area) ("the subject premises").

(3.) Shorn of unnecessary details, the background facts can be stated as under: