DEVENDRA KUMAR ARORA,JJ. - (1.) Heard Shri Nirankar Singh, learned counsel for the petitioner, Shri Somesh Tripathi, learned counsel for opposite party no. 3.
(2.) The petitioner has approached this court, challenging the action of the Additional Director (Law) Co-operative Societies, U.P., Lucknow/Arbitrator, in rejecting the application of the petitioner for being arrayed as respondent No. 2 in Arbitration Case No. 83 of 2007- 08 vide order dated 2.6.2008. In the said order, it has been mentioned that only the applicant and none else has a right to make amendment in the case and add a respondent no. 2. If the petitioner is aggrieved in any manner he can file fresh arbitration.
(3.) Submission of learned counsel for the petitioner is that the petitioner being a member of the Jeevan Beema Rashtriya Sahkari Awas Samiti Lt, GH 7, Sector 6, Vasundhara, Ghaziabad, U.P. (hereinafter referred as "the Society") was allotted flat No. 403-B by the Society vide order dated 14.06.2002 and accordingly, he contributed an amount of Rs. 1199710/- between 14.6.2002 to 28.1.2005 towards the cost of the said flat and the society gave possession of the said flat vide possession letter dated 11.2.2005. The Society also came into an agreement with the petitioner to the same effect on 11.2.2005. The petitioner after taking possession of the flat in question, spent about Rs. 2 Lakhs on its renovation as well as for furnishing and thereafter started living in the said flat as an owner being a bona fide purchaser.;