INDRAPURI GRAH NIRMAN SAHAKARI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE petitioner is Housing Co -operative Society registered under the Rajasthan Co -operative Societies Act, 1965 in the year 1970 bearing registration No. 2490L. The aims and objects of the petitioner society are to provide housing accommodation to its member on 'no profit no loss' basis.

(2.) THE petitioner society purchased the land bearing Khasra No. 2 measuring 16 bigha 17 biswas situated in village Mahapura/Kukarkheda, Tehsil Jaipur from the Khatedar Shri Ram Singh son of Shri Ishardan Singh Charan through a registered sale deed which was executed on 3.8.1970.

(3.) THEREAFTER , the petitioner society applied for sanction of sub -division of the aforesaid land and deposited an amount of Rs. 2100/ - on 28.2.1983 along with the application to the Erstwhile Urban Improvement Trust, Jaipur. On account of registered sale deed executed in favour of the petitioner society on 3.8.1970, the mutation in the name of the society had also been recorded in the revenue record of the Tehsil Jaipur by the order dated 30.1.1988 of the Naib Tehsildar, Jaipur.