D M C STAFF COOPERATIVE HOUSE BUILDING SOCIETY Vs. SHANTI SINGH

JUDGEMENT

(1.) JUDGMENT , J.-

(2.) THIS petition under Article 227 of the Constitution of India is directed against the order of the Delhi Co-operative Tribunal Delhi dated 1st March, 1976 whereby the majority Award dated 2nd November, 1971 by Shri P.M. Sharma, Registrar's nominee was set aside and the Tirbunal directed the petitioner to give a plot of land to Smt. Shanti Shindhi according to her seniority in D.M.C. Staff Co-operative House Building Society.