Rajasthan High Court - Jodhpur
Sagar Karwa vs Union Of India on 4 July, 2022
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 9146/2022
1. Sagar Karwa S/o Sh. Mohan Lal Karwa, Aged About 24
Years, 16/361, Chopasni Housing Board, Jodhpur.
2. Mohan Lal Karwa S/o Shri Premraj Karwal, Aged About 56
Years, 16/361, Chopasni Housing Board, Jodhpur.
3. Sumitra Karwa W/o Sh. Mohan Lal Karwa, Aged About 48
Years, 16/361, Chopasni Housing Board, Jodhpur.
4. Swaminath Mishra S/o Sh. Ramnaresh Mishra, Aged
About 67 Years, 2 Cha 3, Chopasni Housing Board, First
Puliya, Jodhpur.
5. Savitri W/o Sh. Swaminath Mishra, Aged About 66 Years,
3 Cha 3, Chopasni Housing Board, First Puliya, Jodhpur.
6. Sohani Devi W/o Sh. Prem Raj Karwa, Aged About 73
Years, Dhana Mohalla, Mathania, Jodhpur.
7. Veena W/o Sh. Chandra Shekhar, Aged About 42 Years,
11/1005, Chopasni Housing Board, Jodhpur.
8. Kamla Bhandari W/o Sh. Premchand Bhandari, Aged
About 72 Years, 17-E-693, Chopasni Housing Board,
Jodhpur.
9. Late Sh. Mahaveer Chand Bhandari, S/o Dheeraj Chand,
Through Its Nominee Kamla Bhandari W/o Sh. Premchand
Bhandari, Aged About 72 Years, R/o 17-E-693, Chopasni
Housing Board, Jodhpur.
10. Megh Singh Parmar S/o Sh. Basti Ram Parmar, Aged
About 73 Years, E-115, Uit Colony, Pratap Nagar, Jodhpur.
11. Shikha Nigam W/o Sh. Sameer Raijada, Aged About 41
Years, 12-S, Kasturi Residency, Pal, Jodhpur.
12. Meera W/o Sh. Hotchand, Aged About 77 Years, 11/1005,
Chopasni Housing Board, Jodhpur.
13. Roshni Kaitani D/o Sh. Chandra Shekhar, Aged About 23
Years, 11/1005, Chopasni Housing Board, Jodhpur.
14. Sonam Kotwani W/o Sh. Ramesh Kotwani, Aged About 52
Years, 13/360, Chopasni Housing Board, Jodhpur.
15. Anusuiya Upadhiyaya W/o Sh. Praveen Upadhiyaya, Aged
About 50 Years, B-76, Mansarowar Sagar, Jodhpur.
----Petitioners
(2 of 3) [CW-9146/2022]
Versus
1. Union Of India, Through The Central Registrar, Ministry Of
Agriculture And Farmers Welfare, Department Of
Agriculture, Co-Operation And Farmers Welfare, Office Of
The Central Registrar Of Co-Operative Societies Krishi
Bhawan, New Delhi 110001
2. Central Registrar Of Co-Operative Societies, Ministry Of
Agriculture, Co-Operation And Framers Welfare, Krishi
Bhawan, New Delhi 110001
3. State Of Rajasthan, Through The Principal Secretary, Co-
Operative Department, Govt. Secretariat, Jaipur.
4. The Registrar, Sanjivini Credit Co-Operative Society Ltd,
Plot No. 6, Paota A Road, Near Kabra School, Bhadwasiya
Road, Jodhpur, Rajasthan - 342006
5. Reserve Bank Of India, Through Its Chairman, 6, Sansad
Marg, Sansad Marg Area, New Delhi 110001
6. Liquidator / Managing Director, Sanjivini Credit Co-
Operative Society Ltd, Plot No. 6, Paota A Road, Near
Kabra School, Bhadwasiya, Paota, Jodhpur, Rajasthan -
342006
----Respondents
For Petitioner(s) : Mr. Deepak Bora
For Respondent(s) : Mr. Prakash Raika for Mr. Mukesh
Rajpurohit, ASG
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order
04/07/2022
Learned counsel for the petitioners has submitted that the
controversy involved in this writ petition is squarely covered by
the decision of this Court rendered in S.B. Civil Writ Petition
No.2407/2020 (Mahesh Chandra Tripathi & Ors. Vs. UOI & ors.)
dated 25.2.2022 whereby this Court has directed the respondents
to take a decision on the application filed by the petitioner
expeditiously, preferably within a period of 90 days.
(3 of 3) [CW-9146/2022]
Learned counsel for the petitioners has submitted that the
writ petition may be disposed of in terms of the order passed by
this Court in S.B. Civil Writ Petition No.2407/2020.
In view of above, this writ petition is disposed of with a
direction to the respondents to take a decision on the application
filed by the petitioners expeditiously, preferably within a period of
90 days from the date of receipt of a certified copy of this order
strictly in accordance with the Rules and guidelines governing the
field.
The stay petition is also disposed of.
(VIJAY BISHNOI),J
220-mohit/-
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