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Judgment
Sh. Mayank Srivastava appeared in person.
Adv. Sudhir Sharma appeared for Respondents.
We have heard the arguments. Adv. Sudhir Sharma for the Respondents, DDA and Registration of Societies have to be made party in the case, and without their being party no proper adjudication can made in this matter. He further argued that his client are not a profit making entity and were trying to provide flats to its members for their welfare.
He further argued that the Complainant became member himself and he was not invited by the Respondents. He also informed that the Respondents Society has now given Expression of Interest for being part of Land Pooling Policy announced by DDA recently and has submitted Land.
Sh. Pramod Kumar, SDM (HQ), he has submitted copies of following documents;
Guidelines & procedure for seeking registration of a Society for art, culture & social welfare under the Societies Registration Act, 1860.
Circular dated 24.08.2020 issued by office of Principal Secretary-cum-Divisional Commissioner Department of Revenue, Government of NCT of Delhi.
He has further informed that an inquiry in respect of registration of the Society is in progress. We direct SDM (HQ) to inform the Competent Authority to conclude the enquiry in 60 days.
Ld. Counsel for Respondents during course of argument suggested that the Complainant should approach the Society for refund and his amount would be refunded as per his seniority. However, Complainant stated that since he did not get any positive response from Society he has approached this Authority.
Both the parties are directed to file written submission if any, within 15 days.
Case is reserved for orders.