KAMGAR SWA SADAN CO-OPERATIVE HOUSING SOCIETY LTD Vs. DIVISIONAL JOINT REGISTRAR, CO-OPERATIVE SOCIETIES

JUDGEMENT

(1.) By this petition the petitioner has impugned the order dated 14th May, 2013 passed by the learned Divisional Joint Registrar in Revision Application No.245 of 2013 allowing the revision application filed by the respondent nos. 4 to 13 and set aside the three letters dated 11th April 2011, 21st December 2012 and 17th January 2013 issued by the Assistant Registrar, Co-operative Societies, F/S Ward, Mumbai.

(2.) By an order dated 22nd October, 2013 passed by this court, this court directed that the writ petition be heard finally at the stage of admission. All the respondents are served. The writ petition is accordingly heard finally at the admission stage. Some of the relevant facts for the purpose of deciding this petition are as under :-

(3.) The petitioner society is the owner of the plot of the land bearing Cadastral Survey No.2/71 of Parel and Sewree Division, totally admeasuring about 3591 sq.mtrs., four buildings comprises of 19 shops, 222 residential tenaments, 3 society rooms, 1 godown and 1 society's office. It is the case of the petitioner that the petitioner has 236 members out of which 219 members are active members and four tenants. The construction of the building was carried out 90 years ago and the condition of the building is dilapidated and has precarious condition according to the petitioner.