Dharambeer And Another vs State Of Haryana And Others
2024 Latest Caselaw 18742 P&H

Punjab-Haryana High Court

Dharambeer And Another vs State Of Haryana And Others on 22 October, 2024

Author: Suvir Sehgal

Bench: Suvir Sehgal

                        CWP-1408-2023                                -1-

                                      IN THE HIGH COURT OF PUNJAB & HARYANA AT
                                                    CHANDIGARH

                        (242)
                                                                                       CWP-1408-2023
                                                                           Date of decision:- 22.10.2024

                        Dharambeer and another                                     ... Petitioners
                                                               Versus
                        State of Haryana and others                                ... Respondents

                        CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL


                        Present:- Ms. Reena Rani, Advocate for
                                  Mr. Rajeev Sharma (Raju), Advocate
                                  for the petitioners.

                                       Mr. Aman Bahri, Addl. A.G., Haryana
                                       for respondents No.1 to 3.

                                                 ****
                        SUVIR SEHGAL, J. (ORAL)

1. By way of instant petition, petitioners have approached this Court

under Articles 226/227 of the Constitution of India inter-alia for issuance

of a writ in the nature of certiorari for quashing impugned order dated

06.01.2023, Annexure P-1, passed by the Assistant Registrar, Cooperative

Societies, Rewari-respondent No.3, whereby petitioners, who were the

President and Secretary of Society-respondent No.4, were placed under

suspension.

2. Response has been filed on behalf of official respondents No. 1 to

3, wherein it has been submitted that the petitioners are accused of

committing various irregularities pertaining to allotment of plots of the

Society and of constructing a Community Centre in a park without getting

necessary approval.

authenticity of this order/judgment

3. State counsel submits that various complaints were received

against the petitioners and they were issued several notices, but they failed

to produce the relevant record. He submits that the petitioners filed a joint

reply in response to show cause notices and after hearing them, order dated

23.01.2023 was passed under Section 35 of the Haryana Cooperative

Societies Act, 1984, whereby petitioners have been removed from the post

of President and Secretary. He submits that this order has been separately

challenged by the petitioners by filing CWP-2276-2023, which is pending

for consideration before this Court. He submits that in view of the

subsequent development, prayer made in the writ petition has become

infructuous.

4. Counsel for the petitioner could not dispute the subsequent

development as well as pendency of the writ petition as pointed out by the

State counsel.

5. In view of the above, writ petition has been rendered infructuous

and is dismissed as such.

                                                                              (SUVIR SEHGAL)
                                                                                  JUDGE
                        22.10.2024
                        Kamal


                                      Whether Speaking/Reasoned              Yes/No
                                      Whether Reportable                     Yes/No







authenticity of this order/judgment