As per case facts, a group of Housing Societies (Petitioners) challenged orders directing them to admit private individuals as members for units claimed to be flats but identified by the ... societies and municipal records as refuge areas. The developer had allegedly sold these 'flats' after Deemed Conveyance was issued to the societies. The societies initially refused membership, which was upheld by the Assistant Registrar but later overturned by the Divisional Joint Registrar, prompting the societies to file this Writ Petition. The central legal question was whether statutory authorities could compel housing societies to grant membership for alleged flats that were, in fact, refuge areas, thereby potentially violating Section 154B-5 of the MCS Act. Finally, the Court ruled that the alleged flats were non-existent refuge areas and the developer had no right to sell them post-Deemed Conveyance. Granting membership for such non-existent units would violate the MCS Act. Thus, the orders compelling membership were quashed, and the initial rejection of membership was restored, upholding the Petitioners' stance.