Anil Kumar, J. - (1.) (C.M.A. No. 107999 of 2012) Heard Sri P.K. Khare, learned counsel for petitioner and Sri U.K. Srivastava, learned counsel appearing on behalf of O.P. No. 3/1 on an application (C.M.A. No. 107999 of 2012).
(2.) Facts in brief of the present case that there is a society known as Lucknow Officer's Cooperative Housing Society Ltd., Lucknow (hereinafter referred to as the Society) and the said society had obtained certain land in Outram Road, Hazratganj from one Sri R.F. Bahadurji and thereafter a lay-out programme was prepared.
(3.) So far as the present case is concerned, the controversy relates to allotment of plot No. 16 of the Society. In respect to the said plot, an arbitration reference under Section 17 of the U.P. Cooperative Societies Act, 1965 has been made to the competent authority who has given the award dated 19.12.1980, challenged by way of appeal before the Registrar, Cooperative Societies, set aside by order dated 05.06.1982, thereafter, the order dated 05.06.1982 has been challenged by means of the present writ petition impleading one Sri B.S. Bajpai as O.P. No. 3 who died during the pendency of the matter, subsituted by Sri Ajay Kumar Mishra as O.P. No. 3/1 in view of the order dated 28.09.2010 passed by this Court.;