Jai Singh Rajpurohit vs The Union Of India
2022 Latest Caselaw 9057 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Civil Writ Petition No. 7800/2022

1. Jai Singh Rajpurohit S/o Kishan Singh, Aged About 65 Years, Purohito Ka Bas, Mandali Khurd, Hemawas, Tehsil And District Pali

2. Suraj Kanwar W/o Jai Singh Rajpurohit, Aged About 60 Years, By Caste Rajpurohit, R/o Purohito Ka Bas, Mandali Khurd, Hemawas, Tehsil And District Pali

3. Vijay Singh Rajpurohit S/o Jai Singh, Aged About 40 Years, Purohito Ka Bas, Mandali Khurd, Hemawas, Tehsil And District Pali

4. Maya Kanwar W/o Vijay Singh Rajpurohit, Aged About 35 Years, By Caste Rajpurohit, R/o Purohito Ka Bas, Mandali Khurd, Hemawas, Tehsil And District Pali

----Petitioners Versus

1. The Union Of India, Through Its Joint Secretary (Co-Op) And Central Registrar, Room No. 244, Department Of Agriculture Cooperation And Farmers Welfare, Ministry Of Agriculture And Farmers Welfare, Krishi Bhawan, New Delhi-110001.

2. Sahara Credit Co-Operative Society Limited, Through Its Authorized Officer, Registered Office Sahara India Bhawan, 1 Kapoorthala Complex, Aliganj, Lucknow- 226024 (Uttar Pradesh)

3. Sahara Credit Co-Operative Society Limited, Through Its Zonal Manager, Zonal Office/corporate Office, Sahara India Divisional Office, Akhilaya Extension Scheme, Pratapnagar, Near Dalle (Ulle) Kha Patrol Pump, Jodhpur, Rajasthan. Pin Code 342003

(2 of 3) [CW-7800/2022]

4. Sahara Credit Co-Operative Society Limtied, Through Its Zonal Manager, Zonal Office/state Corporate Office, Sahara India State Divisional Office, Sahara Chamber, Lalkothi Tonk Road, Jaipur Rajasthan. Pin Code 302001

5. Sahara Credit Co-Operative Society Limited, Regional And Franchise Office Of Sahara India, Sahara India Office, Sector 11, Paras Circle, Udaipur Rajasthan Pin Code 313001

----Respondents

For Petitioner(s) : Mr. Ripudaman Singh

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

12/07/2022

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 petitioners expeditiously,

preferably within a period of 90 days.

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.

(3 of 3) [CW-7800/2022]

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

46-msrathore/-

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