J.P. RA VIDAS AND ORS.
v.
NAVYUVAK HARIJAN UTHAPAN
MULTI UNIT INDUSTRIAL CO-OP.
SOCIETY LTD. AND ORS.
JULY 7, 1997
(K. RAMASWAMY AND D.P. WADHWA, JJ.)
A
B
Co-operative Society-Government land-Allotment of-Non-Dalit
members allotted flats by the builder-Violative of and contrary to regula-
C
tions--Ejection ordered-All the 40 non-Dalit members to be ejected and in
their place 40 Dalits to be allotted flats-Employees of Municipal Corporation
allotted flats as per reservation in the Regulations-Registrar of Cooperative
Societies to look into the extent of such allotment and determination,
regularise such allotments.
J.P. Ravidas & Ors. v. Navyuvak Harijan Uthapan Multi Unit Industrial
:::ooperative Societies Ltd. & Ors., [1996) 9 SCC 800, referred to.
CIVIL APPELLATE JURISDICTION: I.a. No. 4.
IN
Civil Appeal No. 7745 of 1996.
From the Judgment and Order dated 8.11.93 of the Bombay High
Court in A. No. 790 of 1993.
R.B. Masodkar and Ms. Vrinda Dhar, for the Appellants.
A.K. Srivastava, for the Respondents.
Harish Salve, A.M. Khanwilkar, Ms. V.D. Khanna and Ms. A.P.
D
E
F
Mayee for the Applicants.
G
The following Order of the Court was delivered :
Pursuant to the directions issued by this Court on April 12, 1996 in
J.P. Ravidas and Ors. v. Navyuvak Hmijan Uthapan Multi Unit Industrial
Cooperative Societies Ltd. & Ors., [1996) 9 SCC 800, the Registrar of the H
445
446
SUPREME COURT REPORTS [1997] SUPP. 1 S.C.R.
A Cooperative Societies made an enquiry into the eligibility of persons to
whom the allotments have been made by the builder in contravention of
the original directions issued by the Government while allotti_!lg 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-Dalit
B
members. The ultimate finding recorded by the Registrar is that 40 non-
dalit members are in possession of the flats contrary to the regulations and
accordingly he directed the Administrator to eject those persons 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 as
C per the reservation under the Regulation of allotment of the flats in the
building constructed by the Society. The Registrar is not right in cancelling
these allotments. Shri R.B. Masodkar, learned counsel for the State, in
fairness, has stated that the view taken by the Registrar is not correct to
the extent of the proportion of the reservation as per the Regulation. It
D 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 allottees will go. As regards the
Dalit members, the direction given is perfectly valid and warrants no
E
F
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 ad-
ministrator 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 Uthapan Multi Unit Industrial
Coop. Society. The application is accordingly disposed of.
G
The Registrar of the Cooperative Society is directed to oversee the
actions taken by the Administrator in ejecting the persons in possession;
in alloting 40 flats to the Dalits members; in collecting the amount from
them and handing over the amount to the non-dalits who are dispossessed
from the building.
G.N.
Petition disposed of.
Lex