INDORE DEVELOPMENT AUTHORITY Vs. YUSUF

JUDGEMENT

(1.) This order shall decide all the five revision petitions, which have been filed by Indore Development Authority (hereinafter referred as to 'the IDA') against five consumers, namely, Yousuf and others, Bhavna and another, Kantilal and another, Vikas Murli and others and Pankaj and another, who are members of Sindh Co-operative Housing Society Ltd. which has been arrayed as respondent No. 2 in all the five revision petitions .because these five petitions arise out of a single judgment.

(2.) I have taken the facts from revision petition No. 3173 of 2013-Indore Development Authority vs. Yousuf and another.

(3.) One of the functions of the IDA is to develop the land and to sell the plots to general public. Under Resolution 9, it decided to acquire the land for housing societies falling within their scheme 97 IV. 94 members were proposed to be allotted land by the Sindh Co-operative Housing Society Limited, Gorakund, Indore. 89 members were allotted the land and the land was registered in their names. As a matter of fact, 94 members were to be allotted the land. The above said 5 consumers were not allotted the land on the plea that their names were not recommended by the Society. This is also an admitted fact that these five persons had paid the entire amount i.e. Rs.3,32,000/- or so, each. The society had sent "the list of eligible members for allotment of plot. Serial numbers from 1 to 94 are verified from the membership list." It is further mentioned that "the list produced is the verification of the membership and not recommendation for allotment of plots". This was meant for all the 94/95 members.