KENDRIYA VIHAR APARTMENT OWNERS ASSOCIATION PHASE II Vs. IGR CUM REGISTRAR OF SOCIETIES, BOARD OF REVENUE

JUDGEMENT

(1.) Mr. G. Mishra, learned senior advocate appears on behalf of petitioners and submits, his clients are apartment owners in Phase-II of Kendriya Vihar Apartments constructed by Central Government Employees Welfare Housing Organization.

(2.) He submits, impugned is order dtd. 9/2/2023 by which the Registrar of Societies cancelled registration of his client's society known as "Kendriya Vihar Apartment Owners Association Phase-II (KV AOA-II)". He submits, the cancellation was illegal.

(3.) The project for constructing apartment buildings was to be undertaken in two phases. His clients are apartment owners in Phase-II, construction of which was completed after coming into force of Real Estate (Regulation and Development) Act, 2016. He draws attention to the explanation under sec. 3, reproduced below.