AIR 1991 SUPREME COURT 2160 ::1991 AIR SCW 2532 ::(1992) 1 RRR 261 ::1991 (2) UJ (SC) 716 ::1991 UJ(SC) 2 716 ::(1991) 45 DLT 251 ::1991 (4) SCC 485 ::(1992) 1 APLJ 25 ::1991 (21) DRJ 157 ::1992 (1) SCJ 60 ::(1991) 3 SCR 839 (SC) ::1991 (3) SCR 839 ::(1991) 3 JT 556 (SC) ::1991 (3) JT 556

Supreme Court Of India

(From : Delhi)

Hon'ble Judge(s): S. Ranganathan, M. Fathima Beevi, N. D. Ojha , JJJ

(A) Delhi Co-operative Societies Act (35 of 1972) , S.2(i), S.20— Co-operative housing society - Members - Seniority - Managing Committee on same day approving membership of some persons for first time and regularising membership of some persons admitted earlier - Inter se seniority - Persons whose membership is regularised would be senior. Co-operative Societies - Membership - Seniority. (Para 10) (B) Delhi Co-operative Societies Act (35 of 1972) , S.12, S.88— Bye-laws of society - Retrospective amendment - Membership of housing society - Persons not eligible for membership enrolled as members by Society long back - Amendment of Bye-law to regularise their membership - Notification under S.88 giving retrospective effect to amended Bye-law from date first of such person was enrolled - Notification serves the purpose of amendment and is valid. General Clauses Act (10 of 1897) , S.21— Constitution of India , Art.245— Co-operative Societies - Bye-laws - Retrospective amendment. Under the Bye-laws of the Rehabilitation Ministry Employees' Co-operative House Building Society only such persons who were employed and posted in the Rehabilitation Ministry in Delhi itself were intended to be eligible for membership of the Society....