M.KATJU, J. - (1.) THIS writ petition has been filed for a writ of certiorari to quash the impugned order dated 5.5.1998, Annexure -R to the writ petition by which the respondent has cancelled the allotments of land made in favour of the members of the petitioner Society on the ground that the same had been obtained by misrepresentation and fraud. The petitioner has also prayed for a mandamus directing the respondent New Okhla Industrial Development Authority (NOIDA) not to allot plots of the said land earlier earmarked for the members of the petitioner Society in Sections 42 and 43 NOIDA in any one else's favour.
(2.) HEARD learned Counsel for the parties. The petitioner is a Co -operative Housing Society registered under the U.P. Co -operative Societies Act, 1965. It was registered in 1975. It was primarily formed for acquisition and development of land and allotment of the same to its members for construction of their residential units. The main object of the petitioner Society was to enable its members to acquire plots of land on a comparatively low price on affordable terms.
(3.) AFTER registration of the Society it purchased land for the aforesaid purpose in village Chhallera from the funds contributed by its members as well as the funds lying in the Society being members funds. It is alleged in Paragraph 3 of the writ petition that between 1967 to 1976 there were 16. Co -operative Housing Societies formed for similar purpose in the vicinity of the petitioner Society.;