RCS officials held personally responsible for ensuring timely verification and recommendation of freehold conversion applications.

The Petitioners, members of the Delhi Rail Karamchari Co-Operative Group Housing Society Ltd., filed a writ petition under Article 226 of the Constitution seeking a direction to the Delhi Development Authority (DDA) to convert their flats from leasehold to freehold

Despite the deposition of conversion fees years prior, the DDA and the Registrar of Co-operative Societies (RCS) failed to process the conversions

The RCS filed a status report claiming that original membership documents were not verified

However, the Society's Secretary produced a membership list in court that had already been verified and sealed by the RCS office

The Court noted that while 40 members had deposited fees, only six flats had been converted, leading to "enormous frustration" among elderly members

The Court exercised its writ jurisdiction under Article 226 of the Constitution of India to ensure administrative accountability

It relied on the provisions of the Delhi Co-operative Societies (DCS) Act and the DCS Rules, 2007, specifically Schedule VII, which governs the verification of documents for membership and property processing

The Court applied the principle of administrative law that public authorities must act reasonably and not file "cryptic and sketchy" reports that contradict their own records

The Court observed a "complete dereliction of duty" by the RCS, noting that the agency claimed documents were unverified while the Society possessed a list bearing the RCS’s own seal

Justice Singh criticized the RCS for filing a misleading status report and noted that the Section Officer present was unprepared

The Court reasoned that the delay was unjustifiable, particularly as members were passing away without obtaining legal title to their properties

To bypass administrative lethargy, the Court bypassed typical bureaucratic hurdles by ordering a fixed-date meeting (April 7, 2026) for physical verification

Crucially, the Court rejected the RCS’s plea to exempt the Assistant Registrar (Mr. Rajeev Chhabra) from responsibility on the grounds that he no longer handled the Society’s matters, holding that since he signed the deficient status report, he remained personally responsible for ensuring compliance

It ordered the RCS to complete all actions and recommend the names to the DDA for freehold conversion within one month, by May 7, 2026

The Court held Mr. Rajeev Chhabra personally responsible for implementing these orders

A compliance hearing was scheduled for May 18, 2026, with a mandate for both RCS and DDA to file status reports and for concerned officials to be personally present