ANSAL WELFARE Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD . Order dated 21.9.2006 passed by the State of Madhya Pradesh in an appeal under Section 40 of the Madhya Pradesh Society Registrikaran Adhiniyan, (sic:Adhiniyam) 1973 (for short '1973 Adhiniyan'(sic:Adhiniyam) is being assailed vide these two writ petitions. Accordingly, these petitions are analogously heard and a common order is being passed.

(2.) RESPECTIVE petitioners (i.e. petitioner in W.P. No. 14667/2006 and W.P. No.7599/2007) are the Societies registered under 1973 Adhiniyam and are Owners Association for Lake View Ansal Apartment, under Madhya Pradesh Prakoshtha Swamitva Adhiniyam 1976, presently, the Madhya Pradesh Prakoshtha Swamitva Adhiniyam, 2000.

(3.) BRIEF facts leading to controversy are that M/s Ansal Housing Construction Limited (hereafter referred to as promoter) had developed multi -storeyed group housing project named Ansal Enclave at Shymla Hills, Bhopal, consisting of blocks of multistoreyed residential apartments and some duplex row houses. The project lay on land of survey Nos.67, 68, 69 and 72/1/1. There are 180 apartments in Ansal Enclave of which 45 are on ground floor, 135 on the first, second and third floor.