Delhi High Court
Vikas Co-Operative Group Housing ... vs The Registrar Of Co-Operative ... on 8 December, 2009
Author: Badar Durrez Ahmed
Bench: Badar Durrez Ahmed, Veena Birbal
THE HIGH COURT OF DELHI AT NEW DELHI
% Judgment delivered on: 08.12.2009
+ WP (C) 12855/2009
VIKAS CO-OPERATIVE GROUP
HOUSING SOCIETY LIMITED ... Petitioner
- Versus -
THE REGISTRAR OF CO-OPERATIVE
SOCIETIES AND ANOTHER ... Respondents
Advocates who appeared in this case:-
For the Petitioner : Mr R.K. Gupta
For the Respondent No.2 : Mr Anil Amrit with Mr Rohit Dhingra
CORAM:-
HON'BLE MR. JUSTICE BADAR DURREZ AHMED
HON'BLE MS. JUSTICE VEENA BIRBAL
1. Whether Reporters of local papers may be allowed
to see the judgment ?
2. To be referred to the Reporter or not ?
3. Whether the judgment should be reported in Digest ?
BADAR DURREZ AHMED, J (ORAL)
1. This writ petition has been filed by the Vikas Co-operative Group Housing Society Limited against the order passed by the Financial Commissioner in Case No.194/04-CA under Section 80 of the Delhi Co- operative Societies Act, 1972 dated 25.01.2007. The said order dated 25.01.2007 was, in turn, passed in a revision petition filed under Section 80 of the said Act by the respondent No.2 herein, being aggrieved by the order WP(C) 12855/09 Page No. 1 of 5 dated 31.05.2004 passed by the Respondent No.1 (Registrar of Co-operative Societies).
2. The issue which was agitated before the Registrar of Co-operative Societies as well as before the Financial Commissioner was with regard to the cessation of membership of the respondent No.2 in the petitioner society on the ground of violation of Rule 25(1)(c) of the Delhi Co-operative Societies Rules, 1973.
3. We have heard the counsel for the parties. We are not inclined to interfere with the impugned order dated 25.01.2007 because of two reasons. The first and the foremost reason is that this petition has been filed belatedly and there is no explanation other than the fact that the present Managing Committee was elected on 15.06.2008 and that the previous committee had failed to hand over the record of the society. We are not impressed with this explanation for the delay in approaching this court. The change of a Managing Committee consequent upon an election in a society does not constitute a cause of action. It also does not enable the society to revive matters which had attained finality. In the present case, we find that the impugned order, which went in favour of the respondent No.2, had attained finality under the Act on 25.01.2007 when the Financial Commissioner passed the impugned order. In the course of the hearing, we were also shown a letter dated 16.10.2007 issued by the petitioner society to the Assistant Registrar (N/W) in the office of the Registrar of Co-operative Societies, New Delhi with the request for clearance of membership of the WP(C) 12855/09 Page No. 2 of 5 respondent No.2 for draw of lots for the purposes of allotment of a flat to the respondent No.2. In the said letter, it is clearly acknowledged that the membership of the respondent No.2 (Smt Asha Taneja) had been restored by the Financial Commissioner and, therefore, she was entitled for allotment of one HIG (High Income Group) category flat. The letter also records that since the membership of Smt Asha Taneja had already been cleared during verification of the list by the Registrar's office in the month of June, 2003 and the order of the Registrar of Co-operative Societies to the contrary had been set aside by the Financial Commissioner, her name was required to be forwarded to the DDA for holding the draw of lots. This letter clearly indicates that the petitioner society had also accepted the impugned order dated 25.01.2007 and had acted thereupon.
4. Mr Gupta, who appears on behalf of the petitioner society, submitted that the letter was sent by the previous Managing Committee and, therefore, the same should not be given much credence. We are unable to agree and or accept such a submission inasmuch as the change of the Managing Committee does not alter the position with regard to the membership of a person in the said society. There are no mala fides alleged against the respondent No.2 and, therefore, such a plea cannot be accepted.
5. From the aforesaid circumstances, it is obvious that the petitioner society had accepted the impugned order dated 25.01.2007 and had even acted upon the same. In our view, the said order had attained finality and cannot be disturbed after a period of two years. The present petition was WP(C) 12855/09 Page No. 3 of 5 filed on 31.10.2009, when the order dated 25.01.2007 had attained finality long back.
6. The second reason as to why we are not inclined to interfere with the impugned order is that it has examined the matter on merits and has clearly returned a finding that the membership and the allotment obtained by the respondent No.2 in the petitioner society was not obtained benami, on behalf of her husband. This conclusion has been arrived at in view of the fact that all the documents produced by the respondent No.2 had gone unrebutted by the respondent therein. The said documents provided uncontroverted proof that the respondent No.2 had made contributions towards the society in her own rights and through the amounts realized by her from her own resources. She was a partner in a business which was being run in the name of M/s Industrial Gifts (India). She had disclosed her income-tax returns and statements of accounts of the said business to indicate the sources of contribution towards the membership of the petitioner society. There is also a finding that her husband Shri G.K. Taneja had acquired membership of Dera Ismail Co-operative House Building Society Limited only through succession and not on his own account. Consequently, the Financial Commissioner held that the respondent No.2 did not incur any disqualification as provided under Rule 25(1)(c) of the said Rules. We do not find any infirmity in the said order nor is there any perversity in the findings pointed out by the learned counsel for the petitioner. WP(C) 12855/09 Page No. 4 of 5
7. For the aforesaid reasons, we are not inclined to interfere with the impugned order dated 25.01.2007 passed by the Financial Commissioner.
The writ petition is dismissed. No order as to costs.
BADAR DURREZ AHMED, J VEENA BIRBAL, J DECEMBER 08, 2009 dutt WP(C) 12855/09 Page No. 5 of 5