NIRMAL SINGH Vs. UNION TERRITORY

JUDGEMENT

(1.) This writ petition has been filed for issuance of a writ of mandamus directing the Estate Officer, Union Territory, Chandigarh, to recommend the name of the petitioner to the Chandigarh Housing Board for allotment of a Dwelling unit of category 'A'.

(2.) Fact shortly, stated are

(3.) A Co -operative House Building Society, known as the United Services Co -operative House Building Society, S.C.O. 23, Sector 11, Chandigarh, (hereinafter referred to as 'the society') is registered with the Registrar of Co -operative Societies, Chandigarh (Registration No. 334 dated 12.8.1981). The Society had its own bye -laws which have been approved by the Assistant Registrar, Co -operative Societies, Chandigarh. The objects of the Society are as under -