Bhoopendra Kumar vs Union Of India
2022 Latest Caselaw 6306 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5772/2022

1. Bhoopendra Kumar S/o Shri Fau Lal, Aged About 30 Years, R/o Village Badgaon, Tehsil Raniwara, District Jalore, Rajasthan.

2. Reena Devi W/o Shri Bhoopendra Kumar, Aged About 30 Years, R/o Village Badgaon, Tehsil Raniwara, District Jalore, Rajasthan.

3. Meena Devi W/o Shri Mangala, Aged About 39 Years, R/o Indira Colony, Raniwara Kalan, Raniwara, District Jalore, Rajasthan.

----Petitioners Versus

1. Union Of India, Through Central Registrar Of Co-

Operative Societies, Ministry Of Cooperation, Government Of India, Krishi Bhawan, New Delhi.

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

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

Operative Societies, Ministry Of Cooperation, Government Of India, Krishi Bhawan, New Delhi.

4. The Registrar, Adarsh Credit Cooperative Society Limited, Central Office, Udaipur, Rajasthan.

----Respondents

For Petitioner(s) : Mr. J.V.S. Deora For Respondent(s) : Mr. Mukesh Rajpurohit, ASG

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

28/04/2022

Learned counsel for the parties are in agreement that this

writ petition can be disposed of by granting liberty to the

petitioners to move a representation before the Liquidator with a

(2 of 2) [CW-5772/2022]

direction to the Liquidator to decide the representation of the

petitioners expeditiously within a fixed period.

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

liberty to the petitioners 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

petitioners 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

petitioners 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 157-mohit/-

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