Paramjeet Singh, J. - (1.) INSTANT writ petition has been filed under Articles 226/227 of the Constitution of India for quashing the order dated 26.02.2007 (Annexure P -22) passed by respondent no. 2 whereby the petitioner -Society has been directed to allot a flat to respondent no. 3 within three months on depositing all the dues and order dated 01.12.2010 (Annexure P -23) passed by respondent no. 1 whereby revision filed by the petitioner -Society has been dismissed.
(2.) I have heard learned counsel for the parties and perused the record. Respondent no. 3 -Col. Sukhjinder Singh Randhawa filed CWP No. 9930 of 2006, titled 'Col. Sukhjinder Singh Randhawa vs. RCS and another' and the same was disposed of by a Division Bench of this Court vide order dated 06.07.2006 which reads as under: During arguments, it has transpired that for the grievance, which the petitioner has raised in this writ petition, he has already moved a representation (Annexure P -14) which is still pending. Without expressing any opinion on merits, this writ petition is disposed of with a direction to respondent no. 2 to take note of and decide representation of the petitioner, as per law. Order be passed after giving opportunity of hearing to the petitioner. Needful be done within three months from the date of receipt of a copy of this order.
(3.) THEREAFTER , respondent no. 3 filed CM No. 15171 of 2006 under Section 151 CPC for modification of order dated 06.07.2006 passed in CWP No. 9930 of 2006 to the extent that such direction be issued to respondent -the Registrar, Cooperative Societies, Haryana instead of respondent no. 2 in that petition. On 15.09.2006, the said application was allowed and following order was passed: This application has been filed to modify the orders dated 06.07.2006. By taking note of the averments made in this application, it is allowed and it is directed that in order, referred to above, instead of 'respondent no. 2', it be read as 'respondent no. 1'.;