Ashish Bhal Son Of Shri Suresh ... vs District Basketball Association
2021 Latest Caselaw 7856 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

               D.B. Special Appeal Writ No. 961/2021

Ashish Bhal Son Of Shri Suresh Chand Sharma, Aged About 43
Years, Resident Of 189, Scheme No. 4, Rajendra Nagar, Alwar
(Raj.)
                                                                    ----Appellant
                                      Versus
1.       District Basketball Association, Alwar Having Address At
         100-A. Panchwati, Scheme No. 7, Nagli Circle, Alwar
         Through Its Secretary Surendra Kumar Saini.
2.       Surendra Kumar Saini S/o Shri Ram Niwas Saini, Aged
         About 39 Years, Secretary, District Basketball Association,
         Alwar, Residing At Mehtab Singh Ka Nohra, Behind Jai
         Complex, Alwar.
3.       State Of Rajasthan, Through Principal Secretary, Coopera-
         tive Department, Secretariat, Jaipur.
4.       The Secretary, Department Of Youth Affairs And Sports,
         Govt. Of Rajasthan, Jaipur.
5.       The Deputy Registrar, Cooperative Societies Cum Regis-
         trar Institutions, Alwar.
6.       District Sports Officer, Alwar
7.       The District Collector, Alwar.
8.       Rajasthan Basketball Association, Having Address At Op-
         posite Veterinary Hospital, Didwana, District Nagaur
         Through Its Secretary Sh. Devendra Singh Shekhawat.
                                                                 ----Respondents

For Appellant(s)          :     Mr. Dinesh Yadav
For Respondent(s)         :     Mr.   S.S. Raghav AAG
                                Mr.   Rajeev Kumar Sogarwal
                                Mr.   Ashish Surolia
                                Mr.   Amrit Surolia

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MR. JUSTICE UMA SHANKER VYAS

Order

20/12/2021

(2 of 2) [SAW-961/2021]

This appeal is directed against the judgment of the learned

single judge dated 26/08/2021. The appellant had moved an

application for impleadment in Civil Writ Petition No.20951/2019.

The petition has been filed by District Basketball Association,

Alwar in which the petitioner had challenged an order dated

27/09/2019 passed by Registrar Co-operative Societies

superseding the existing management committee of association

and substituting with newly formed adhoc committee. The

petitioner is another member of the adhoc committee. The learned

single judge has entertained the petition and stayed this order.

When the appellant filed an application for impleadment the same

was dismissed by the learned single judge by the impugned order

with cost.

We do not find that the learned single judge has committed

any error in not allowing the application for impleadment in the

writ petition filed by the association challenging the action of the

Registrar Cooperative Societies. The appellant merely by virtue of

being one of the member of the proposed adhoc committee

constituted by the Registrar, Cooperative Societies has no direct lis

with the pending dispute.

Under the circumstances, appeal is disposed of without

disturbing the order of the single judge but deleting the cost

imposed on the petitioner.

(UMA SHANKER VYAS),J (AKIL KURESHI),CJ

Anil Kumar Goyal/BMG/38

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