Manoj Suthar vs State Of Rajasthan
2022 Latest Caselaw 5150 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 2867/2022

Manoj Suthar S/o Chena Ram, Aged About 25 Years, Indra Colony, Vpo Khariya Methapur, Jodhpur, District Jodhpur, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Co-Operative Societies, Government Of Rajasthan, Jaipur, Rajasthan.

2. The Union Of India, Through Central Registrar Of Co-

Operative Societies, Ministry Of Agriculture And Farmers Welfare, Krishi Bhawan, New Delhi.

3. The Commissioner, Office Of Central Registrar Of Co-

Operative Societies, Ministry Of Agriculture And Farmers Welfare, Krishi Bhawan, New Delhi.

4. The Registrar, Adarsh Credit Co-Operative Society Limited, Central Office Udaipur, District Udaipur, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Anil Bishnoi for Mr. Kailash Jangid For Respondent(s) : Mr. Mrigraj Singh Mr. Mukesh Rajpurohit, AGC

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

06/04/2022

Learned counsel for the parties are in agreement that this

writ petition can be disposed of by granting liberty to the

petitioner to move a representation before the Liquidator with a

direction to the Liquidator to decide the representation of the

petitioner expeditiously within a fixed period.

(2 of 2) [CW-2867/2022]

In view of the above, this writ petition is disposed of with

liberty to the petitioner to move a representation before the

Liquidator concerned within a period of four weeks from today.

In any such representation is filed on behalf of the petitioner

before the Liquidator, then the Liquidator shall take decision on

the same expeditiously preferably within a period of 90 days from

the date of receipt of the representation of the petitioner strictly in

accordance with the Rules and Guidelines governing the field.

The writ petition is accordingly disposed of.

The stay petition is also disposed of.

(VIJAY BISHNOI),J 21-mohit/-

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