DDA Duty to Allot Finalized Membership Plot Following Supreme Court Dismissal of Challenges to Arbitral Award

The Petitioner, son of the original claimant (late Mr. Mani Ram), sought directions for the Delhi Development Authority (DDA) to execute a lease deed for Plot No. 247, Rajdhani Enclave, Pitam Pura

An arbitral award dated June 18, 2014, declared the Petitioner’s father a valid member of the Rajdhani Housing Society and held that a rival claimant, Smt. Ranjana Kapoor, was not a valid member

This award was upheld by the Delhi Cooperative Tribunal on February 19, 2019, a Division Bench of the Delhi High Court on August 1, 2025, and finally by the Supreme Court of India on February 27, 2026

Despite the award attaining finality and the Society passing a resolution to transfer membership to the Petitioner, the DDA delayed allotment pending formal clearance from the Registrar of Cooperative Societies (RCS)

1. Whether the Petitioner is entitled to the immediate execution of the lease deed and allotment of the plot based on an arbitral award that has attained finality through the highest court

2. Whether any previous documents executed in favor of a third party (Smt. Ranjana Kapoor) regarding the same property remain valid following the dismissal of her claims by the Supreme Court

The court applied the principle of finality of litigation, noting that once an arbitral award is upheld by the Supreme Court, it must be given effect

The court also relied on the administrative procedures under the Delhi Co-operative Societies (DCS) Act and Rules, specifically regarding the recommendation by the Registrar of Cooperative Societies (RCS) to the Delhi Development Authority (DDA) for the allotment of plots to validated members

The Court observed that the Petitioner’s right to allotment was no longer subject to legal challenge as the Supreme Court had dismissed the Special Leave Petition filed by the rival claimant

The Court found the delay in allotment by the DDA and RCS to be unnecessary given the conclusive nature of the prior judicial proceedings

To resolve the procedural deadlock, the Court exercised its writ jurisdiction to set a strict timeline for the RCS to verify records and for the DDA to issue the allotment letter, ensuring that administrative formalities do not frustrate the execution of a final judicial decree

The Court further declared that any documents previously executed in favor of Smt. Ranjana Kapoor concerning Plot No. 247 automatically stand cancelled and directed the DDA to communicate this cancellation to the concerned Sub-Registrar