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PETITIONER: J.P RAVIDAS & ORS.

       Vs.

RESPONDENT: NAVYAVAK HARIJAN UTHAPAN HULTI UNIT INDUSTRIAL CO-OP. SOCIET

DATE OF JUDGMENT:       07/07/1997

BENCH: K. RAMASWAMY, D.P. WADHWA

ACT:

HEADNOTE:

JUDGMENT:                          O R D E R      Pursuant to the direction issued by this Court on April 12, 1996  in J.P  Ravidas &  Ors. vs Navyavak Haruan Uthapan Multi Unit  Industrial Cooperative  Societies  Ltd.  &  Ors. [(1996) 9 SCC 800], the registrar of the cooperative society made an  enquiry into  the eligibility of the person to whom the  allotments   have  been   made  by   the   builder   in contravention of  the  original  directions  issued  by  the Government  while  allotting  the  Government  land.  It  is clearly established  from the  report that  the builder  has grossly violated  the regulation  of  allotment of the flats to the  non-Delit members. This ultimate finding recorded by the Registrar  is that  40  non-dalit  members  are  in  the possession of  the flats  contrary  to  the  regulation  and accordingly he  directed the  Administrator to  eject  those person and  allot  these  flats  to  the  Dalit  members  in accordance therewith.  We find  that the  report is correct. According to  Shri Harish  Salve, learned  counsel  for  the employees of  the Municipal Corporation they are entitled to allotment of  the flats  in the  building constructed by the society. The  Registrar is  not right  in  cancelling  these allotments. Shri  R.S. Masodkar,  learned  counsel  for  the State, in  fairness, has  stated that  the view taken by the Registrar is  not correct  to the  reservation  as  per  the Regulation. It  should be determined by the Registrar and to that  extent   the  allotment   made  to  the  Corporation’s employees is  directed to  be regularised.  This is  out  of general category.  The 40  non-dalits allotees  will go.  As regards the  Dalit members, the direction given is perfectly valid and warrants no interference.      An application  for clarification has been filed by the Society stating  that the management has not handed over the possession of  the flats  to  the  appellants:  instead  the administrator has been appointed.      In view  of these  facts and  circumstances, we  direct that the  administrator should  take necessary steps to have all these  40 persons  named in  the report of the registrar ejected. 40  Dalit eligible  members should  be admitted and flats allotted  to them . Thereafter, he is directed to hand over the  management to  the Navyuvak  Harijan Uchapan Multi

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Unit  Industrial   Coop.   Society.   The   application   is accordingly disposed of.      The Registrar of the Cooperative Society is directed to oversee the  actions taken  by the Administrator in ejecting the person  in possession in alloting 40 flats to the Dalits members; in   collecting  the amount from them handling over the amount  to the  non-dalits who are dispossessed from the building.