Idan vs State Of Rajasthan
2022 Latest Caselaw 14329 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 18323/2022

1. Idan S/o Shri Mangtu Ram, Aged About 24 Years, Resident Of Ward No. 09, Jojasar, Pandusar, Tehsil Nohar, District Hanumangarh (Rajasthan).

2. Krishan Lal S/o Shri Bhadar Ram, Aged About 42 Years, Resident Of Ward No. 13, Girajsar, Pandusar, Tehsil Nohar, District Hanumangarh (Rajasthan).

3. Roopa Ram S/o Shri Gomad Ram, Aged About 39 Years, Resident Of Jojasar, Pandusar, Tehsil Nohar, District Hanumangarh (Rajasthan).

4. Indra Chand S/o Shri Lichhman Ram, Aged About 49 Years, Resident Of Girajsar, Pandusar, Tehsil Nohar, District Hanumangarh (Rajasthan).

5. Indraj S/o Shri Mamraj, Aged About 32 Years, Resident Of Udasar Bada, Pandusar, Tehsil Nohar, District Hanumangarh (Rajasthan).

6. Juglal S/o Shri Laduram, Aged About 54 Years, Resident Of Ward No. 08, Jojasar, Pandusar, Tehsil Nohar, District Hanumangarh (Rajasthan).

7. Raju Singh S/o Shri Karni Singh, Aged About 38 Years, Resident Of Ward No. 07, Udasar Bada, Pandusar, Tehsil Nohar, District Hanumangarh (Rajasthan).

----Petitioners Versus

1. State Of Rajasthan, Through The Secretary To The Government, Department Of Co-Operative, Rajasthan, Jaipur (Rajasthan).

2. The Registrar, Co-Operative Societies, Nehru Sahkar Bhawan, 22 Godown, Jaipur (Rajasthan).

3. The State Co-Operative Election Authority, 10B, Institutional Area, Raishem Bhawan, Jhalana Dungari, Jaipur (Rajasthan).

4. The Sub Registrar, Cooperative Societies, Hanumangarh (Rajasthan).

5. The Election Officer, Pandusar Gram Sewa Co-Operative Society Limited, Pandusar, Tehsil Nohar, District Hanumangarh (Rajasthan).

                                                                              (2 of 2)                  [CW-18323/2022]


                                   6.       The Unit Returning Officer And Sub Registrar,                        Co-

Operative Societies, Hanumangarh (Rajasthan).

                                                                                                     ----Respondents


                                   For Petitioner(s)           :    Mr. Trilok Joshi
                                   For Respondent(s)           :

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

06/12/2022

Learned counsel for the petitioners has submitted that he

wants to withdraw this writ petition, however, seeks liberty for the

petitioners to avail alternate remedy available to it under the law.

Accordingly, this writ petition is dismissed as withdrawn with

the liberty as prayed for.

(VIJAY BISHNOI),J Surabhii/139-

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