Rakesh Verma & Anr. vs The Registrar Co-Operative Societies & Ors.

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* IN THE HIGH COURT OF DELHI AT NEW DELHI
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Date of decision: 28 October, 2026
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Uploaded on: 30 October, 2026

# CNR No. DLHC010306402026

+ W.P.(C) 9593/2026

RAKESH VERMA & ANR. .....Petitioners
Through: Ms. Varsha, Adv.
versus
THE REGISTRAR CO-OPERATIVE SOCIETIES
& ORS. .....Respondents
Through: Mr. Shashi Pratap Singh, Advocate
Ms. Mrinalini Sen (SC) with Ms. Aditi
Saxena, Adv.
Mrs Avnish Ahlawat, SC GNCTD
Services, Mr. Nitesh Kumar Singh,
Mr. Mohnish Sehrawat, Adv.
CORAM:
JUSTICE PRATHIBA M. SINGH
JUSTICE DINESH BHATT
Prathiba M. Singh, J. (Oral)
W.P.(C) 9593/2026
1. This hearing has been done through hybrid mode.
2. The present petition has been filed by the Petitioners, inter alia, seeking
directions to the Registrar of Cooperative Societies (hereinafter, 'RCS') to
forward the Petitioners’ details to the Delhi Development Authority
(hereinafter, 'DDA') for allotment and conversion of the subject Flat No.704,
7th Floor, Saksham Apartments, Plot No.40-B, Sector-10, Dwarka, New
Delhi-110075 (hereinafter, ‘the subject flat’) from leasehold to freehold .
Signature Not Verified
Signed By:MONIKA
RANA
Signing
Date:30.10.2026 17:49
W.P.(C) 9593/2026 Page 1 of 5

3. It is the case of the Petitioners that in July, 2001, the Niji Co-Operative
Group Housing Society Ltd. (hereinafter, ‘the Society’) had obtained
perpetual leasehold rights through the Respondent No.2/DDA in respect of
land admeasuring 4000.12 sq. mtr. at Plot No.40-B, Sector-10, Dwarka, New
Delhi, for construction of “Saksham Apartments” on group housing basis.
4. In March, 2004, the Niji Co-Operative Group Housing Society Ltd.
(hereinafter, ‘the Society’) had conducted a self draw of lots for allotment of
specific flats, pursuant to which the Petitioner obtained membership and had
paid requisite charges.
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5. On 17 July 2026, notice was issued to the RCS in this matter and the
RCS was directed as under:
“6. A circular issued by the RCS bearing F. No.
47/RCS/Policy/155/P.F./2011/107-113 has been issued
on 4th June, 2026 (hereinafter, ‘the circular’) in respect
of self-draws, and had been placed before this Court in
a similar matter being W.P.(C) 13650/2025 titled
‘Ravinder Sharma & Ors. v. Registrar of Cooperative
Societies & Ors.’ on 10th July, 2026. The said circular
is set out below:
““ F.No.47/RCS/Policy/155/P.F./2011/107-113
Dated: 04/06/2026
CIRCULAR
It is hereby informed to all concerned that
the ‘self draw’ conducted by the 26 Cooperative
Group Housing Societies (CGHS) were
regularized by the Hon’ble LG, Delhi from the
operation of sub section (1) of Section 77 of the
Cooperative Societies Act, 2003 (Delhi Act 3 of
2004) vide order dated 17.10.2011.
It has further been decided to provide
onetime opportunity to all such CGH Societies
which had conducted self draw up to the year
2010 and which are not yet regularized.
Signature Not Verified
Signed By:MONIKA
RANA
Signing
Date:30.10.2026 17:49
W.P.(C) 9593/2026 Page 2 of 5

All such remaining CGH Societies are
hereby requested to submit the requisite
information in the enclosed pro-forma to
facilitate compilation of records and for
preparing a proposal for submission to the
Competent Authority.
The requisite details may be submitted to the
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undersigned latest by 30 of June, 2026.
This issues with the approval of Competent
Authority.
(DEPUTY REGISTRAR)
(POLICY) ” ”

7. Considering the said circular, let the Petitioner and
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the Society appear before the RCS on 24 July, 2026 at
11:30 AM so that all the documents can be verified.

8. The RCS shall consider the same and file its status
report by the next date of hearing.”

6. On the same date, the Court was also informed by the Petitioners that
there were no new dues of the Petitioners and the self draw deserves to be
regularised.
7. Today Mr. Shashi Pratap Singh, ld. Counsel for RCS has filed a copy
of the letter dated 23rd October, 2026 by which the Petitioners’ membership
has been duly verified and the self draw of lots has been regularised and the
membership has been cleared. The said letter is taken on record. Relevant
portion of the letter is extracted below:
Signature Not Verified
Signed By:MONIKA
RANA
Signing
Date:30.10.2026 17:49
W.P.(C) 9593/2026 Page 3 of 5

Signature Not Verified
Signed By:MONIKA
RANA
Signing
Date:30.10.2026 17:49
W.P.(C) 9593/2026 Page 4 of 5

8. In view thereof, relief to the Petitioners is already granted. In terms of
the said letter dated 23rd October, 2026, let the DDA issue the regularisation
letter in favour of the Petitioners.
9. After opening of the IDLI portal, of the DDA, the Petitioners are also
free to apply for conversion of the subject flat from lease hold to free hold.
10. The petition is accordingly disposed of in said terms.


PRATHIBA M. SINGH
JUDGE


DINESH BHATT
JUDGE

OCTOBER 28, 2026/ss/ss



Signature Not Verified
Signed By:MONIKA
RANA
Signing
Date:30.10.2026 17:49
W.P.(C) 9593/2026 Page 5 of 5