Delhi High Court Administrative and Public Law Property and Real Estate Law

After Registrar Regularises Dwarka Flat Member’s Self-Draw, Delhi HC Directs DDA To Issue Regularisation Letter

Shiv Shankar Devv.The Registrar Co-Operative Societies & Ors.

By LawLens Team · Editorial and Research TeamDecided October 28, 2026Published 31 October 2026 at 7:13 pm IST1 min read

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In brief

The question

Whether the petitioner’s membership and self-draw allotment could be regularised.

The court held

The Court treated the petitioner’s regularisation relief as already granted, directed the DDA to issue a regularisation letter in his favour, and permitted him to apply for conversion through the IDLI portal once it reopened.

It also directed

The petition was disposed of accordingly.

01Facts

The petitioner sought regularisation of his membership and a self-draw allotment of Flat No. 406 in Niji Co-operative Group Housing Society Ltd., and sought to apply for conversion of the flat from leasehold to freehold.

¶ 2–3

The Court had directed the Registrar of Cooperative Societies (RCS) to hear the petitioner and the Society and file a status report.

¶ 4

The RCS later reported that the petitioner’s membership had been verified, the self-draw regularised, and the membership cleared.

¶ 8

02Issues

i.Whether the petitioner’s membership and self-draw allotment could be regularised.

¶ 2–3, 6–8

ii.Whether the petitioner could obtain a DDA regularisation letter and apply for conversion of the flat from leasehold to freehold.

¶ 9–10

03Law Applied

The RCS circular dated 4 June 2026, issued with the approval of the competent authority, offered a one-time opportunity to cooperative group housing societies that had conducted self-draws up to 2010 but remained unregularised to submit information for consideration of a proposal for regularisation.

¶ 6

The circular referred to the exemption granted by the Lieutenant Governor under Section 77(1) of the Delhi Cooperative Societies Act, 2003, for 26 societies’ self-draws.

¶ 6

Provisions in the judgment · 1

Delhi Co-Operative Societies Act, 2003 Section 77

04Reasoning

The RCS verified the petitioner’s membership and regularised the self-draw in its letter dated 23 October 2026, thereby granting the substantive relief sought.

¶ 8

In light of that action, the Court directed the DDA to issue a regularisation letter and permitted the petitioner to apply for leasehold-to-freehold conversion once the DDA’s IDLI portal opened.

¶ 9–10