Rajni Kukreja vs Registrar- Delhi Cooperative ... on 12 February, 2026

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Delhi High Court - Orders

Rajni Kukreja vs Registrar- Delhi Cooperative ... on 12 February, 2026

Bench: Prathiba M. Singh

                          $~33
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         W.P.(C) 2016/2026 & CM APPL. 9901/2026, CM APPL. 9902/2026
                                    RAJNI KUKREJA                                   .....Petitioner
                                                     Through: Ms. Mahima Dang, Adv.
                                                     versus
                                    REGISTRAR- DELHI COOPERATIVE SOCIETIES & ORS.
                                                                                 .....Respondents
                                                     Through: Ms. Vaishali Gupta & Ms. Urvi
                                                              Mohan, Advocates.
                                                              Mr. Tushar Sannu & Mr. Fajallu
                                                              Rehman, Advs. for GNCTD.
                                    CORAM:
                                    JUSTICE PRATHIBA M. SINGH
                                    JUSTICE MADHU JAIN
                                               ORDER

% 12.02.2026

1. This hearing has been done through hybrid mode.

2. The present petition has been filed by the Petitioner under Article 226 and 227 of the Constitution of India, inter alia, for setting aside of impugned order/communication dated 14th January, 2026 vide which the membership of the Petitioner in Dera Ismail Khan Cooperative House Building Society Ltd. has been cancelled/rejected.

3. The present petition relates to Dera Ismail Khan Cooperative House Building Society Ltd. (hereinafter, 'Society'). While deciding a batch of matters pertaining to the same Society, this Court had passed various directions in W.P.(C) 11548/2024 titled Gopi Chand Bhatia and Ors v. Registrar of Delhi Cooperative Societies and Ors.

4. The Petitioner is similarly placed to three other writ Petitioners in W.P.(C) 11548/2024 whose representations were decided by the Registrar Cooperative Societies (hereinafter 'RCS'). The relevant portion of the order W.P.(C) 2016/2026 Page 1 of 5 This is a digitally signed order.

"11. In so far as issue no. (ii), (iii) (iv) are concerned, there is a Local Commissioner's Report of 1983 (hereinafter, 'the 1983 LC Report') which has been filed in W.P(C) 1777/1983.The same is also annexed in W.P(C)14528/2023. A perusal of the 1983 LC report shows that two local Commissioners were appointed by the Court to prepare the membership list. Insofar as the 1983 LC report is concerned, the following directions are issued:

(i) The members who have been validly held to be members in the 1983 LC report, need not be re-examined by the RCS.

(ii) Insofar as the other members who are not part of the list are concerned, they shall appear before the RCS. The Administrator shall also appear along with all the requisite documents before the RCS. Any erstwhile member of the Managing Committee of the Society, who may be aware of the facts are also permitted to appear before the RCS.

(iii) The RCS shall review the list and also examine persons who are staking claim as members. This shall include all the members in respect of whom various judgements have been passed by this Court, including the judgement in Panchshila Co-operative House Building Society v. Govt. of NCT Delhi 2009 SCC Online Del 2919.

(iv) Ms. Reetu Mongia, ld. Counsel, whose father is stated to have been engaged on behalf of the 'left-out' members previously, is permitted to appear before the RCS and handover any records and make submissions before the RCS.

(v) The complainants shall also be permitted to be heard by the RCS.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/02/2026 at 20:45:56 members are concerned, the 1983 LC report shall be taken as the basis for examination by the RCS. The complete list of 120 'left-out' members and their exact status after verification shall be placed before the Court by the RCS.

13. Insofar as the Administrator is concerned, the following directions are issued:

(i) All the erstwhile members of the Managing Committee of the Society, or any other members including 'left-out' members, who have any relevant records, shall furnish the same to the Administrator.

(ii) The concerned official of the RCS shall ensure that certain space is allocated to the Administrator for an office and that an electricity connection, along with other basic facilities, is provided thereto. The Administrator shall make efforts to collect all the relevant records from the members as also previous office bearers of the Managing Committee and also assist the RCS in the process of deciding the membership issues.

(iii) Any member of the erstwhile Managing Committee of the Society, who is in possession of the records and fails to cooperate with the Administrator shall be liable to face stringent action by this Court.

(iv) The Delhi Development Authority shall cooperate with the Administrator and file a proper sketch before this Court, depicting the entire land of the Society, as also various areas which are occupied by the School or by the Trust.

(v) The Trust i.e., Respondent no.7, if it wishes to appear, is permitted to file an affidavit and appear before this Court.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/02/2026 at 20:45:56 letter dated 15th September, 2023 issued by the concerned Administrator-cum-Returning Officer and order dated 2nd December, 2025 issued by the RCS whereby membership of the Petitioners has been cancelled.

15. Petitioners in W.P.(C) 12639/2025, W.P.(C) 495/2026, W.P.(C) 504/2026 are permitted to file their objections, in respect of impugned letter and impugned order and place their requisite documents and other claims for membership before the RCS. The RCS shall decide the objections of these members, in accordance with law.

16. Additionally, if the RCS is in possession of any documents relevant to the present writ petitions, including files pertaining to any member available in the office of the RCS, the same shall be made open for inspection to the Petitioners in W.P.(C) 12639/2025, W.P.(C) 495/2026, W.P.(C) 504/2026. Copies thereof, if required, shall be supplied by the office of the RCS, in accordance with law.

17. Since, Petitioners W.P.(C) 12639/2025, W.P.(C) 495/2026, W.P.(C) 504/2026 would be part of the list of 120 'left-out' members of the Society, separate writ petitions are not being entertained. W.P.(C) 11548/2024 shall be considered as the main writ petition, which shall decide all the issues pertaining to the membership, the plot and land of the Society.

18. The Petitioners in W.P.(C) 12639/2025, W.P.(C) 495/2026, W.P.(C) 504/2026 and any other members/ left-out members are permitted to carry out the aforesaid inspection activity on 16th and 17th February, 2026 in the RCS office at 11:00 AM. Thereafter, the hearings relating to membership issues shall be held on 26th and 27th February, 2026 before the RCS."

5. The Petitioner in the present case is similarly placed with the writ petitioners mentioned in paragraph 15 extracted above.

This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/02/2026 at 20:45:56

6. Accordingly, the Petitioner is permitted to file his objections in respect of the impugned order dated 14th January, 2026 and place his requisite documents and other claims for membership before the RCS.

7. The RCS shall decide the objections of the Petitioner in accordance with law.

8. The petition is disposed of in these terms. All pending applications, if any, are also disposed of.

PRATHIBA M. SINGH, J.

MADHU JAIN, J.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/02/2026 at 20:45:56

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Delhi High Court - Orders