Rajasekhar Mantha, J. - (1.) The writ petitioners are seven out of 382 members of the Rail Vihar Cooperative Housing Society Limited (Society). They are aggrieved by an order dated 29th July, 2016 of the Cooperative Tribunal, whereby it was held that the Society was justified in apportioning the maintenance charges to the occupants in accordance with the carpet area of the flat units occupied therein.
(2.) The facts of the case are that the said Housing Cooperative Society was established primarily for the benefit of housing of railway employees.
(3.) In or about 11 November, 2003, an award came to be passed by the Deputy Registrar, Cooperative Societies holding that cost of charges of repairing of common areas in the said society had to be shared equally amongst all members. The said order was passed under Rule 152(2) of the W.B.C.S. Rule of 1987. The said order was accepted by all members.;