BHAGWATI BHUVAN CO-OPERATIVE HOUSING SOCIETY LIMITED, MUMBAI Vs. STATE OF MAHARASHTRA, THROUGH ADDITIONAL CHIEF SECRETARY

JUDGEMENT

(1.) Rule. Learned counsel for the respondents waive service. The petition is heard forthwith finally.

(2.) By this petition filed under Article 226 of the Constitution of India, the petitioner has impugned the order dated 9th May, 2019 passed by the respondent no.2 and the order dated 29th August, 2019 passed by the respondent no.3.

(3.) It is the case of the petitioner that the father of the respondent nos.5 and 6 was a member of the petitioner and was occupying flat no.25 situated in the petitioner society. In the nomination form submitted by the deceased father of the respondent nos.5 and 6, the mother of the respondent nos.5 and 6 jointly with the respondent no.5 were nominated by the deceased father. The society rejected the application made by the mother of the respondent nos.5 and 6 for membership of the petitioner society.