PUNJAB STATE HIGH COURT LAWYERS CO-OPERATIVE HOUSE BUILDING SOCIETY LTD. Vs. GREATER MOHALI AREA DEVELOPMENT AUTHORITY AND OTHERS

JUDGEMENT

(1.) This order shall dispose of CWP Nos. 2324 & 23521 of 2010; 30, 71, 69, 240, 245, 430 & 2097 of 2011 as issues involved in these petitions are common in nature. However, order is being passed in CWP No. 23242 of 2010.

(2.) These writ petitions have been filed by the Punjab State High Court Lawyers' Co-operative House Building Society Ltd. and various other Cooperative House Building Societies which are registered with the Registrar, Cooperative Societies, Punjab. They are aggrieved at somewhat similar worded orders like dated 14.12.2010 (Annexure P18) whereby the respondent-GMADA has laid down a new policy for the allotment of land to the petitioner-Societies and to the extent permits the 'change of membership' only within the family and has refused to recognize the change of membership even if permitted by the Registrar, Cooperative Societies. The petitioner-Societies are also aggrieved by the fact that the impugned policy does not permit them to increase the total 'dwelling units'.

(3.) The respondents have filed their replies today in Court which are taken on record.