G. P. Mathur, J. - (1.) Special leave granted.
(2.) These appeals are directed against a common judgment and order dated 28-2-2001 of a Division Bench of the High Court of Delhi by which large number of writ petitions were decided and, therefore, they are being decided by a common order.
(3.) A co-operative society known as Rehabilitation Ministry Employees Co-operative House Building Society Ltd. (hereinafter referred to as the Society) was formed in the year 1959. The Society was incorporated with the object of providing plots and houses to the employees and ex-employees of the Ministry of Rehabilitation and its subordinate offices. Out of compensation pool, comprising mainly of evacuee properties as well as properties acquired by Government for rehabilitating displaced persons from Pakistan, some land was allotted to the society by the Department of Rehabilitation by the letter dated 26-5-1970 under the Displaced Persons (Rehabilitation and Compensation) Act, 1954. The society took steps for allotment of plots to its members and in that connection various kinds of disputes regarding disqualification, eligibility, seniority, etc. of the members were raised. These disputes were decided by the Registrar, against whose decision revisions were filed, which were decided by the Financial Commissioner. The decision of the Financial Commissioner was challenged by filing writ petitions by the members of the society and in some cases by the society itself. All these writ petitions have been decided by the common judgment and order dated 28-2-2001 of the High Court, which is the subject-matter of challenge in the present appeals.;