Kota Bundi Zila Dugdh Utpadak ... vs State Of Rajasthan
2022 Latest Caselaw 2397 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                   S.B. Civil Writ Petition No. 12670/2020

1.       Kota Bundi Zila Dugdh Utpadak Sahkari Sangh Ltd., Kota
         Through Its Chairman Shrilal Gunjal S/o Shri Bherulal Ji,
         Aged 56 Yrs., R/o Harmalikheda, Tahsil Hindoli, District
         Bundi.
2.       Shrilal Gunjal S/o Shri Bherulal Ji, Aged About 56 Years,
         R/o Harmalikheda, Tahsil Hindoli, District Bundi.
                                                                                 ----Petitioners
                                             Versus
1.       State        Of      Rajasthan,           Through           Principal         Secretary,
         Cooperative            Societies          Department,              Government             Of
         Rajasthan, Jaipur.
2.       Registrar Cooperative Societies, Nehru Sahkar Bhawan,
         Jaipur.
3.       Rajasthan State Cooperative Election Authority, 10-B,
         Industrial Area, Raisem Bhawan, Jhalana Dungari, Jaipur
                                                                             ----Respondents

For Petitioner(s)                 :     Mr. Sajid Ali
For Respondent(s)                 :     Mr. S.S. Raghav, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

16/03/2022

Although, the matter comes up on two applications filed by

the respondents; but, on the joint request of learned counsels for

the respective parties, the writ petition was heard today on its

merit at this stage.

Learned counsel for the respondents submits that the issue

involved in the writ petition as to a direction for the respondents

to conduct election of all the Primary Dugdh Utpadak Sahakari

Samities of the District Kota and Bundi and to permit the existing

(D.B. SAW/728/2021 has been filed in this matter. Please refer the same for further orders)

(2 of 2) [CW-12670/2020]

elected Board to continue till the elections are held, is no more res

integra and stands resolved by a Coordinate Bench order of this

Court dated 18.01.2022 in SB Civil Writ Petition

No.10715/2020: Bhim Singh versus State of Rajasthan &

Ors. which has been upheld by a Division Bench of this Court vide

judgment dated 10.02.2021 in DB Special Appeal Writ

No.245/2022: Bhim Singh versus State of Rajasthan & Ors.

wherein a direction has also been given to the State Government

to complete the elections by declaring the results latest by

31.05.2022. He submits that the instant writ petition may also be

dismissed with similar directions.

Learned counsel for the petitioner did not dispute the

aforesaid position.

In view thereof, this writ petition is dismissed. It goes

without saying that the respondents are bound by the directions

issued by a Division Bench of this Court vide it judgment dated

10.02.2021 in case of Bhim Singh (supra).

The pending applications stand disposed of accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/31

(D.B. SAW/728/2021 has been filed in this matter. Please refer the same for further orders)

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