$~48 
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
Date of decision: 29th  September, 2026.
     Uploaded on: 1st October, 2026.
#	CNR No. DLHC010470462026
+ 	W.P.(C) 14444/2026, CM APPL. 67738/2026, CM APPL. 67739/2026 & CM APPL. 67740/2026 
	MRS RITA BENJAMIN					        .....Petitioner
Through:	Mr. Sudarsh Menon, Mr. Aditya Sharma and  Md. Ziauddin Ahmad, Advocates 
				versus

	THE REGISTRAR OF COOPERATIVE SOCIETIES AND ORS.
.....Respondents
Through:	Mr. Siddharth Panda with Mr Anil Pandey, Advocates for RCS 

	CORAM:
	JUSTICE PRATHIBA M. SINGH
	JUSTICE DINESH BHATT
Prathiba M. Singh, J. (Oral)
1.	This hearing has been done through hybrid mode.
2.	The Petitioner – Mrs. Rita Benjamin has filed the present petition under Article 226 of the Constitution of India, inter alia, seeking an early hearing in her complaint dated 10th September, 2026 which has been filed before the Registrar of Cooperative Societies (hereinafter ‘RCS’) under Section 70(2) of the Delhi Co-operative Societies Act, 2003 (hereinafter ‘DCSA’).  
3.	The said complaint was filed by the Petitioner aggrieved by the decision taken by the Arur Co-operative Group Housing Society Ltd. (hereinafter ‘Society’) vide notice dated 19th September, 2026.
4.    Vide the said notice the Society had imposed penalties upon the Petitioner as the Society alleges that she has unlawfully parked her car in the parking slot A-10 (A & B). Secondly, her membership has been kept in abeyance as long as the unauthorised car slot is vacated and all the dues are cleared by the Petitioner. 
5.    The relevant portion of the said communication from the Society to the Petitioner is extracted below: 
	


6.	Recently, this Court in Jyoti CGHS Ltd. vs. RCS & Others, W.P.(C) 13982/2026 vide order dated 22nd September, 2026 has observed as under:-
“14. In the opinion of this Court, after seeing the record, the observations of the Financial Commissioner appear to be fully justified. A Society is primarily constituted for the sake of its Members. It ought to resolve issues with its members in a cordial and amicable manner, rather than entangling the member in multiple litigations repeatedly. The membership of any Society is a valuable right which a member has and a dispute on maintenance charges which is already pending before the DCT could not have held up the membership of the Respondent No. 2.”
	 
7.	Thus, there is a clear doubt as to whether the Society has the power to keep the membership in abeyance only on the grounds of unauthorised car parking or penal charges which have been imposed on the Petitioner. 
8.	Be that as it may, the complaint has already been filed before the RCS. Let the RCS hear both the Petitioner and the managing committee of the Society. The RCS shall first make an attempt to resolve the disputes between the parties and if the same is not amicably resolved, thereafter a reference shall be made to arbitration under Section 70/71 of DCSA if so required. 
9.       Accordingly, the Petitioner and the Society shall appear before the RCS on 12th October, 2026 at 2:30pm. 
10.    In the meantime, insofar as the membership is concerned, the Petitioner shall not be deprived of her membership benefits. 
11.	If the Petitioner or the Society wish to seek any further directions, they have liberty to do so. 
12.    The petition is disposed of in the above terms. All pending applications, if any, are also disposed of.
13.	Copy of this order be served by the Petitioner upon the Secretary, Riverview Apartment, Society for necessary information and compliance. 
	

PRATHIBA M. SINGH
       JUDGE
     

DINESH BHATT
                                JUDGE
SEPTEMBER 29, 2026
‘rs’/as







W.P.(C) 14444/2026                                                                                                                        Page 2 of 2