Usha Rani Jain vs State Of Haryana And Others
2024 Latest Caselaw 20637 P&H

Punjab-Haryana High Court

Usha Rani Jain vs State Of Haryana And Others on 20 November, 2024

Author: Suvir Sehgal

Bench: Suvir Sehgal

                        CWP-20769-2023                               -1-

                                      IN THE HIGH COURT OF PUNJAB & HARYANA AT
                                                    CHANDIGARH

                        (238)
                                                                                      CWP-20769-2023
                                                                           Date of decision:- 20.11.2024

                        Usha Rani Jain @ Usha Jain                                 ... Petitioner
                                                               Versus
                        State of Haryana and others                                ... Respondents

                        CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL


                        Present:- Mr. Raghuvinder Singh, Advocate
                                  for the petitioner.

                                       Mr. Sharad Aggarwal, DAG, Haryana
                                       for respondents No.1 to 3.

                                       Mr. R.D.Gupta, Advocate and
                                       Mr. K.K.Vinayak, Advocate
                                       for respondents No.4 and 5.
                                                 ****
                        SUVIR SEHGAL, J. (ORAL)

1. By way of instant petition, petitioner has approached this Court

under Article 226/227 of the Constitution of India inter-alia for issuance of

a writ in the nature of mandamus directing the official respondents to

permit registration of sale deed of plot situated in the colony developed by

Society-respondent No.5.

2. Counsel for the petitioner submits that the petitioner is a became

a member of the Society-respondent No.5 and was allotted a plot. He

submits that the petitioner has paid the entire consideration and a

conveyance deed has been executed in her favour. By making a reference to

the report of Sh. S.P.Sharma, IAS (Retd.), he submits that the petitioner has

authenticity of this order/judgment

been found to be a genuine member, but despite this development,

petitioner is not being granted the necessary permission. He submits that

the petitioner has sent a representation dated 29.01.2023, Annexure P-10, to

the official respondents seeking permission to execute and register the sale

deed pertaining to the said plot in favour of a third party. He submits that

the petitioner would be satisfied, in case, a direction is issued to the official

respondents to decide the representation.

3. Counsel for the respondent(s) do not have any objection, in case,

such a course is adopted.

4. Accordingly, writ petition is disposed of with a direction to

respondent No.2-Deputy Registrar, Cooperative Societies, Gurugram to

decide the representation, Annexure P-10, within a period of six months

from the date of receipt of a copy of this order.

                        20.11.2024                                            (SUVIR SEHGAL)
                        Kamal                                                     JUDGE

                                      Whether Speaking/Reasoned              Yes/No
                                      Whether Reportable                     Yes/No







authenticity of this order/judgment