Pradeep Agrawal vs Delhi Coop. Tribunal & Ors
2015 Latest Caselaw 2397 Del

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*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
+ 	W.P.(C) No.23/2014
Date of Decision:  20th March, 2015

	PRADEEP AGRAWAL						..... Petitioner
				Through	Mr.Rajiv Vig, Adv. 

				versus

	DELHI COOP. TRIBUNAL & ORS			         ..... Respondents

Through Mr.Amiet Andlay, Adv. for R-1.

Dr.Rakesh Gosain, Adv. for R-3.

CORAM:

HON'BLE MS. JUSTICE GITA MITTAL HON'BLE MR. JUSTICE P.S.TEJI

GITA MITTAL, J (ORAL)

1. The petitioner assails the order dated 17th June, 2011 passed by the Joint Registrar (Arbitration), Registrar of Co-operative Societies, dismissing the petitioner’s claim under Section 70 of the Delhi Co-operative Societies Act, 2003 on the point of statutory limitation. The petitioner’s appeal against the same was also dismissed on 6th June, 2013 by the Delhi Co-operative Tribunal.

2 The facts giving rise to the present writ petition are within a narrow compass. The petitioner applied for membership with the respondent no.3-Shahdara Co-operative Group Housing Society Limited (hereinafter referred to as “the Society” in the year 1992 and had applied for a three bed room flat costing Rs.6,00,000/-. It is not disputed that the petitioner was validly inducted after paying the requisite expenses in respect of which the respondent no.3-Society had issued receipt nos.872 & 873 dated 23rd August, 1992. The petitioner was issued a share certificate on the same date.

3. According to the writ petitioner, against the total costs of Rs.6,00,000/- towards the three bed room flat, the respondent no.3 charged an amount of Rs.9,60,308/- paid on various dates to the respondent no.3. Despite such payments, the Society has not till date allotted any flat to the petitioner.

4. Vide a letter dated 18th February, 2002, the Society demanded further amount from the petitioner. By the same letter from the Society, the petitioner was informed that he had been allegedly expelled from the respondent-Society on 25th August, 1999 and that he should collect his refund. This expulsion was never approved by the Registrar in accordance with the then prevailing Rule 35 of Delhi Co-operative Societies Rules, 1973 and Rule 99 of new Delhi Co-operative Societies Rules, 2007. Additionally, no notice of expulsion was ever served to the petitioner. On the contrary, the respondent Society received payments from the petitioner till 31st March, 2001.

Therefore, this expulsion is of no consequences in the eyes of law and the petitioner continued to be a validly enrolled member of the Society who was entitled to allotment of a flat.

5. Our attention is drawn to the communication dated 19th May, 2003 addressed by the Society to the Assistant Registrar (S/W) in the office of the Registrar of Co-operative Societies. In this communication, the respondent has under Section no.II, purported to give details of members who have resigned. Learned counsel for the petitioner has drawn our attention to the statement made by the Society in this list wherein at serial no.7, the respondent-Society has stated that the petitioner had resigned from his membership on the 9th May, 2002; that he had paid an amount of Rs.9.45 lakhs to the Society and that an amount of Rs.0.60 lakhs had been refunded to him. The Society also stated that the amount of Rs.8.85 lakhs was pending against the petitioner.

6. This statement is vehemently contested by the writ petitioner placing reliance on the several receipts issued by the respondent-Society for the payments made by the petitioner. The petitioner also disputes that he had ever submitted a resignation letter.

7. The matters do not end here. The respondent-Society enclosed with its reply before the Deputy Registrar, Registrar of Co-operative Societies, an alleged letter dated 9th May, 2002 purporting to be a letter of resignation submitted by the petitioner stating that he could not continue with the membership of the Society on account of some personal circumstances. The letter also purports to explain the request for refund of the deposit lying with the Society on the alleged ground that it was needed by the petitioner.

8. The petitioner makes a grievance that he has received no communication from the respondent either with regard to his alleged expulsion in the meeting of 22nd August, 1999 or the alleged letter dated 25th August, 1999 relied upon by the respondent whereunder the Society claimed that the petitioner was asked to collect his refund. The petitioner also disputed having tendered any resignation vide letter dated 9th May, 2002.

9. Mr.Rajiv Vig, learned counsel for the petitioner has drawn our attention to the admitted signatures of the petitioner on the photocopy of the membership register (at page no.67 of the paper book). The signature of the petitioner appears in the register of members maintained by the Society. We have also compared the signatures on the alleged letter dated 9th May, 2002 with the original signatures of the petitioner as are available on the writ petition and affidavits. There is not a semblance of similarity between the petitioner’s signatures and those appearing on the letter dated 9th May, 2002.

It is obvious that the letter dated 9th May, 2002 has been forged and fabricated in order to create a circumstance for non-allotment of the flat to the petitioner.

10. There is also no material on record at all to support that that the communication sent by the Society was ever despatched to the petitioner let alone received by him. As such, there is no material on our record which could establish that the alleged expulsion of the petitioner was approved by the Registrar of Co-operative Societies or that the petitioner submitted his resignation or that he was aware of the alleged resignation. Therefore, it cannot be held that any cause of action to initiate legal action against the respondent had accrued in favour of the petitioner inasmuch as no one can be expected to litigate if he has no knowledge of adverse action against him.

11. On learning of the fraud being played on him, it appears that the petitioner filed a criminal complaint no.1556(c) of 2004 against the office bearers of the respondent-Society under Sections 406, 409, 420 & 120-B of the Indian Penal Code in the court of Chief Judicial Magistrate, Patna relating to the change of category illegally effected by the Society. This complaint is stated to be pending even on date.

12. Furthermore, in December, 2009, the petitioner learnt that the Society had wrongly informed the Registrar of Co-operative Societies that the petitioner ceased to be a member of the Society. We are informed that the allotment of flats also commenced in the year 2009. It is in these circumstances, the petitioner filed an Arbitration Case No.4028/JR/Arb/2010-2011 under Section 70 of the Delhi Co-operative Societies Act, 2003 against the Society claiming that he continues to be a regular and bona fide member of the Society who had paid almost entire costs of a three bed room flat.

13. On a contest by the respondent, by the impugned order dated 17th June, 2011, claim petition of the petitioner was rejected as time barred. The appeal against the same came to be rejected by the Delhi Co-operative Tribunal holding that the petitioner had failed to mention his resignation which had been duly approved in the file when the proposal for draw of lots for some members was considered in 2003. It was further held that the claim was barred by time resulting in the order dated 6th June, 2013 dismissing the petitioner’s appeal.

14. Given our observations, so far as the alleged resignation letter dated 9th May, 2002 is concerned, certainly, the findings of the Delhi Co-operative Tribunal with regard to non-disclosure thereof are untenable. We are informed that the said letter was not sent or issued by the petitioner. So far as the bar of limitation is concerned, we are unable to agree with the impugned orders that the claim of the petitioner was barred by limitation.

15. At this stage, we are informed by learned counsel for the respondent that the allotments of all flats in the Society have been completed and that there is no flat available for allotment to the petitioner. The question which, therefore, arises is what could be the appropriate relief to which the petitioner would be entitled? It cannot be denied that the petitioner has paid a sum of over Rs.9,60,000/- much before 2002. It cannot be denied that the petitioner continued to be a valid member when allocation of flats was effected in the year 2009 and when he deserved to be allotted a flat in terms of the prescribed procedure.

16. We are informed by learned counsel for the petitioner that the respondent no.3 is enjoying the fruits of the petitioner’s payment and that payments made by him have been utilized for construction of flats which have been allocated to other members. Mr.Vig, learned counsel for the petitioner also submits that grave and irreparable loss has enured to the petitioner inasmuch as it would not be possible for him to purchase any flat given the huge increase in the costs of flats in today’s time. He further submits that the respondent-Society has charged interest at the rate of 24% per annum from new members towards equalisation and that the petitioner deserves to be paid interest at the same rate.

17. As against this, learned counsel for the respondent no.3 would submit that the Society has tendered cheques for the sum of Rs.9, 18,056/- to the petitioner in the criminal proceedings in the court at Patna. He would submit that the cheque of this amount is lying deposited even on date. Inasmuch as the petitioner was bona fide pursuing his claim and entitlement to allotment of a flat, we are of the view that the petitioner was justified in not accepting the cheque tendered in the Patna Court.

18. We also find that as per the statements issued by the Society, as placed on record (at pages 33-37), the petitioner has paid Rs.9,60,198/- whereas the Society only tendered a cheque of Rs.9,18,056/- (at page 53) which is less than the total principal amount paid by the petitioner. For this reason as well, the petitioner was obviously justified in refusing to accept the cheque.

19. It is unfortunate but a hard reality that the respondent no.3-Society has made allocation of all flats and unfairly deprived the petitioner of allotment of flat. On behalf of the petitioner and under his instructions, Mr.Rajiv Vig, learned counsel submits that in case the respondent no.3-Society refunds the full amount deposited by the petitioner with reasonable rate of interest as well as costs of the present petition, he would accept the same in full and final settlement of all disputes with the respondent no.3. On receipt of the amount in terms of the submission made by learned counsel today, the petitioner is fairly agreeable not to pursue any further litigation with the respondent no.3.

20. To say the least, this is certainly a fair offer. As noted above, the respondent no.3 and its management have rendered themselves liable for appropriate legal action including criminal proceedings for the forgery and fabrication of the resignation letter.

21. In view of the above, we direct as follows:-

(i) The impugned orders dated 6th June, 2013 & 17th June, 2011 are hereby set aside and quashed.

(ii) It is held that the petitioner is entitled to repayment of his entire dues with interest at the rate of 10% per annum calculated with effect from the date on which the respective amounts were deposited till the date of repayment.

(iii) The petitioner is additionally entitled to costs which are quantified at Rs.50,000/- to be paid by the respondent no.3-Society.

(iv) Subject to the full amounts being paid to the petitioner within a period of eight weeks from today, all disputes between the parties shall stand fully and finally satisfied. In terms of the settlement made today, on receipt of the payment, the petitioner shall facilitate compounding/quashing of the criminal action which he has initiated.

(v) Towards the amounts which are payable to the petitioner, learned counsel for the respondent no.3-Society has handed over cheque no.002955 dated 15th March, 2015 drawn on Axis Bank Limited for the sum of Rs.9,18,056/- to the learned counsel for the petitioner. It shall be open for the petitioner to encash this cheque above without prejudice to his respective rights and contentions as to the correctness of the amount and subject to the parties settling the accounts.

(vi) The respondent-Society shall furnish a tabulation of the petitioner’s account and calculation of amount in terms of this order to the petitioner within four weeks. In case of dispute, it shall be open for the petitioner to meet the office bearers of the Managing Committee to show receipts of payments made by him for the purposes of settlement of accounts with the respondent no.3-Society. This exercise shall be completed within a period of six weeks from today. Deficiency, if any, shall be made good within two weeks thereafter.

This writ petition is disposed of in the above terms.

Dasti.

(GITA MITTAL) JUDGE

(P.S. TEJI) JUDGE MARCH 20, 2015 aa ?

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