Ritula Seth vs Registrar Co Operative Societies ...
2017 Latest Caselaw 2607 Del

$~1 & 2.
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     W.P.(C) 4153/2017 & W.P.(C) 4164/2017
      RITULA SETH                               ..... Petitioner
      ROHIT BHARGAVA                            ..... Petitioner
                  Through : Mr. C.A. Sinha, Advocate

                          versus

      REGISTRAR CO OPERATIVE SOCIETIES AND ORS
                                                     ..... Respondents
                   Through : Mr. Vikas Shokeen, Advocate
                   for R-1/RCS.
                   Ms. Monika Tripathy Pandey, Adv. for R-2/DDA.
                   Mr. Apar Gupta, Advocate for R-3/Society.

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
      HON'BLE MS. JUSTICE SANGITA DHINGRA SEHGAL

                          ORDER

% 23.05.2017

1. The petitioners have filed the present petitions for issuing a writ of mandamus to the respondent No.1/Registrar, Cooperative Societies directing him to forward their names in the list of verified members for conducting a draw of lots for allotment of flats in the respondent No.3/Society, after the concurrence of the respondent No.2/DDA.

2. On the last date of hearing, counsel for the respondent No.1/RCS was directed to obtain instructions from the department. Today, he states that he has obtained instructions from the department to the effect that the names of both the petitioners shall be considered in the next meeting to be held by the respondent No.1/RCS at the end of June, 2017, for being made a part of the list of verified members for the respondent No.2/DDA to conduct a draw of lots for allotment of flats in the respondent No.3/Society.

3. In view of the submission made herein above, the present petitions are disposed of with directions to the respondent No.1/RCS to ensure that a meeting takes place by the end of June, 2017 and the names of both the petitioners are duly considered for being included in the list of verified members. The decision taken in the said meeting shall be communicated to the petitioners and the respondent No.3/Society within two weeks. In the event the grievance of the petitioners still survives, they shall be entitled to seek their remedies, in accordance with law.

4. The petitions are disposed of.

HIMA KOHLI, J

SANGITA DHINGRA SEHGAL, J MAY 23, 2017 sk/ap