Anil Bansal & Ors vs Rajender Kumar Returning Officer ...
2021 Latest Caselaw 2637 Del

                          $~22
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                  Date of Decision: 23rd September, 2021

                          +      W.P.(C) 10746/2021
                                 ANIL BANSAL & ORS                          ..... Petitioners
                                              Through    Mr. Vikas Nagwan, Mrs. Manvi
                                              Rajvanshy, Mr. Akshat Gupta, Mr. Mrinal Sharma
                                              and Ms. Akshi Bali, Advocates

                                                    versus

                                 RAJENDER KUMAR RETURNING
                                 OFFICER & ORS.                               ..... Respondents
                                                Through    Mr. Sandeep Kumar, Advocate for
                                                R-1&4
                                                Mr. Anuj Aggarwal, Additional Standing Counsel
                                                with Ms. Ayushi Bansal, Advocate for R-2&3

                                 CORAM:
                                 HON'BLE THE CHIEF JUSTICE
                                 HON'BLE MS. JUSTICE JYOTI SINGH
                                                    JUDGMENT

D.N. PATEL, CHIEF JUSTICE (ORAL) Proceedings have been conducted through video conferencing. CM APPL. 33170/2021 (Exemption) Allowed, subject to all just exceptions. Application is disposed of.

W.P.(C) 10746/2021 & CM APPL. 33171/2021 (Stay)

1. Present writ petition has been filed by the Petitioners seeking quashing of the appointment of Respondent No. 1 herein as Returning

Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:27.09.2021 19:22:55 Officer, as per Resolution No. 4 dated 26.06.2021, passed by the Managing Committee of Respondent No. 4 as also for a direction to Respondent No. 2/ Registrar, Cooperative Societies, Delhi for ensuring free and fair election of Respondent No. 4/ Society and cancellation/postponement of the election scheduled on 02.10.2021, amongst other reliefs.

2. Learned counsel appearing on behalf of the Petitioners, after canvassing arguments at some length, submits that suffice would it be for the disposal of this writ petition, if a suitable direction is given to the concerned Respondent to decide the representations preferred by the Petitioners dated 15.09.2021 and 18.09.2021 (Annexures P-16 and Annexure P-17 to the Memo of this petition), in accordance with law and within a time bound schedule.

3. In view of the aforesaid limited submission, we hereby direct Respondent No.1 to decide the representations of the Petitioners dated 15.09.2021 and 18.09.2021 (Annexures P-16 and Annexure P-17 to the Memo of this petition) respectively, in accordance with law, rules, regulations and Government policies applicable to the facts of the case, as expeditiously as possible and practicable.

4. With these observations, writ petition along with accompanying application is disposed of.

CHIEF JUSTICE

JYOTI SINGH, J SEPTEMBER 23, 2021 rd

Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:27.09.2021 19:22:55