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Judgment
V. KAMESWAR RAO, J. (ORAL)
In terms of the last order, an additional affidavit has been filed by the Asst. Registrar from office of the Registrar of Co-operative Society, Paragraphs 8 and 9 thereof are re-produced as under:-
“8.That, the names of these 14 verified members are recommended to be placed before Rule-90 Committee for clearance of their names for draw of lots by the DDA.
S. NO NAME OF MEMBERS M. NO REMARKS 1. BILAL AHMED 07 TRANSFER CASE (FATHER TO SON) 2. SHEHNAZ 11 PROMOTER MEMBER 3. VED PRAKASH/ ANIL
KUMAR
22 TRANSFER CASE (FATHER TO SON) 4. B.S DHAIYA 38 PROMOTER MEMBER 5. MOHAN LAL AHUJA 73 PROMOTER MEMBER 6. DINESH YADAV 76 PROMOTER MEMBER 7. NIRMAL CHANDRA
MATHUR
79 PROMOTER MEMBER 8. GIRISH CHAND AGGARWAL/SHALABH AGGARWAL 112 TRANSFER CASE (FATHER TO SON) 9. S.P.RAMAN 113 REQUIRED DOCUMENTS COMPLTED 10. ROHIT PAL 115 TRANSFER CASE (FATHER TO SON) 11. KAPIL KUMAR 116 TRANSFER CASE (FATHER TO SON) 12. ASHOK KUMAR 117 REQUIRED DOCUMENTS COMPLTED 13. MAHESH YADAV 118 REQUIRED DOCUMENTS COMPLTED 14. MANISH VASHIST 206 REQUIRED DOCUMENTS COMPLTED 9.That, it is most respectfully submitted that the petitioner, Mohan Lal Ahuja (M.NO. 73) and Mr. Dinesh Yadav (M.NO. 76) are verified promoter member in the list of members which are recommended to be placed for clearance of their names for draw of lots by the DDA.”
Mr. Dholkia, learned Senior Counsel appearing for the petitioners submits that the Court may take the affidavit filed on record and dispose of the petition as the grievance of the petitioners in respect of the claim in the writ petition shall stand satisfied. He additionally submits that the time period be granted to the respondent No.1 to place the matter before Rule-90 Committee for its recommendation to be sent to the DDA for holding draw of lots. He also submits that the DDA be granted time to carry out the draw of lots.
Mr. Malik, appearing for the Registrar of Co-operative Society has no objection with regard to the direction to the Registrar of Co-operative Societies for placing the matter before Rule-90 Committee for clearance of the names of the petitioners for draw of lots by the DDA. He submits as the Officers are busy in the Election Duty, the same shall be placed on or before June 30, 2024.
On the other hand, the learned counsel appearing for the DDA states that she has no instructions, in the eventuality recommendations are made by the Rule-90 Committee, within which time the draw of lots shall be carried out by the DDA.
Noting the submissions made by the counsel for the DDA and in the facts of this case, we are of the view that in view of the stand taken by the respondent, Registrar of Co-operative Societies in the affidavit including in paragraphs 8 & 9 as stated by Mr. Dholkia, the claim of the petitioners shall stand satisfied.
Taking the submission made by Mr. Malik that the matter shall be placed before Rule-90 Committee for clearance the names of petitioners (in writ petition) for draw of lots by the DDA on or before June 30, 2024, we dispose of the petition by directing, on recommendation (if any) made by Rule-90 Committee, the DDA shall hold the draw of lots as expeditiously as possible preferably within eight weeks from the receipt of the recommendation (if any) from the Rule-90 Committee. Suffice to state, thereafter the parties shall proceed in accordance with law.
The petition is disposed of.
CM APPL. 52663/2023 (for impleadment)
We find that an application has been filed by the applicant for impleadment. We are not inclined to entertain this application. The same is closed. If so advised, the applicant can seek such remedy as available in law.