A.V.C.MOHAN Vs. G.B.FRANCIS

JUDGEMENT

(1.) The Writ Petition is filed to call for the records in CTA No. 124 of 2002 dated 07.02.2005 on the file of the 4th respondent - Chairman, A.P. Co-operative Tribunal, Hyderabad, to quash the said order and to direct the 2nd respondent - President / Secretary, Indian Airlines Employees Co-op. Housing Society to forthwith cancel registration of plot No. 30 in Survey Nos. 23, 35,30 and 58 (part) admeasuring 300 sure yards at Pavan Vihar, Thokatta Village, Secunderabad Cantonment in favour of Respondents 1 and 3 and to register the same in favour of the petitioner.

(2.) The brief facts, as averred in the Writ Petition, are that, the petitioner as well as the 1st respondent are the employees of the Indian Airlines and they were members of the Indian Airlines Employees' Cooperative Housing Society with Registered No. TA 484 under the provisions of the A.P. Cooperative Societies Act, 1964. The 1st respondent was allotted plot No. 30 in IV venture which was registered in her favour on 30.04.1988. Challenging the said allotment, the petitioner filed ARC No. 3 of 1989 before the Cooperative Sub-Registrar, invoking the arbitration clause, against as many as 20 respondents, for the following two reliefs:-

(3.) The said ARC was allowed vide order dated 05.04.1990 as under: