Smt. Ramadevi Gilada vs M.P. Cooperative Societies
2023 Latest Caselaw 12804 MP

                                                             1
                                     IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT INDORE
                                                      WP No. 8506 of 2021
                            (SMT. LAXMIBAI LAKHOTIA AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                             WP/28500/2018, WP/28220/2019, WP/26068/2022
                         Dated : 08-08-2023
                               Ms. Rashmi Pandit, learned counsel for the Petitioner.

                               Shri Tarun Kushwah, learned Government Advocate for the
                         respondent/State.

Shri Sharad Pawar, learned counsel for the Respondent [R-3].

Shri Sanjay Kuchankar, Administrator Aakash Grahnirman Sahakari

Sanstha Shramshivir, Indore and Shri B.L. Makwana Joint Registrar Cooperative Society are present in person.

Respondents counsel submitted that one vacant plot is available for allotment in the society but there are as many as six petitioners claiming allotment by way of these four writ petitions. According to the respondents Counsel Devendra Kumar Totla is entailed to get the plot but learned Counsel for respondent No.4 is opposing the same as per the finding recorded by the trial Court. This case has long chequred history there are number of orders passed by this Court on which the petitioners are

claiming that they have been held entitled to get an allotment whereas the learned Tribunal after examining all the orders passed earlier came to the conclusion that the petitioners have remedy to raise a dispute under Section 64 of M.P. Cooperative Society Act, 1960. All these writ petitions require adjudication on merit. The Counsel appearing for respondent No.4 undertake to prepare a compilation of all the judgments/ orders which had been passed in these four cases with a list of date and synopsis in chronological order. Signature Not Verified Signed by: AKANKSHA LAHORIYA Signing time: 8/9/2023 10:34:46 AM

Let one set of compilation so prepared be supplied to the counsel for the petitioners as well as to the counsel for the respondent/State before the next date of hearing. The Officer in Charge is directed to remain present in the next date of hearing. The Government Advocate as prayed, is permitted to adopt the return in all the Writ Petitions.

List on 25.09.2023.

Let photocopy of this order be placed in all the connected Writ Petitions.

(VIVEK RUSIA) JUDGE

akanksha

Signature Not Verified Signed by: AKANKSHA LAHORIYA Signing time: 8/9/2023 10:34:46 AM