FLAGSHIP INFRASTRUCTURE LTD. Vs. COMPETENT AUTHORITY

JUDGEMENT

(1.) This petition raises a narrow, but important question of law:

(2.) The present petition has been instituted by the petitioners, who are developers, questioning the legality and validity of the judgment and order dtd. 27/11/2018 passed by the District Deputy Registrar, Co-operative Societies, Pune (Rural). By the said order, rendered in Application No. DC 16/2018-19, a certificate of deemed conveyance has also been issued in favor of respondent No.2 - the Housing Society. The certificate pertains to land admeasuring 442.25 square feet, together with the constructed area of 85,926.373 square meters, and includes an undivided share and interest in the common areas and common facilities to the extent of the said area. The land in question forms part of Survey Nos. 119 (Part) to 125 + 154 (Part) to 160/2 to 171 + 173, situate behind Cognizant, Rajiv Gandhi InfoTech Park, Hinjewadi, Pune.

(3.) The petitioners, feeling aggrieved by the said order and certificate of deemed conveyance, have approached this Court invoking its writ jurisdiction.