Rajasthan High Court - Jodhpur
Anita Goswami vs Union Of India on 28 March, 2022
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 2178/2022
1. Anita Goswami W/o Shri Lohit Goswami, Aged About 41
Years, Resident Of 368, Hata Piche, Mataji Ki Pandoli,
Pandolimataji Ki Chittorgarh, Dhanet Kalan, Chittorgarh.
2. Divyangna Goswami D/o Shri Lohit Goswami, Aged About
16 Years, Resident Of 368, Hata Piche, Mataji Ki Pandoli,
Pandolimataji Ki Chittorgarh, Dhanet Kalan, Chittorgarh.
Minor Through Her Natural Guardian Mother Anita
Goswami Wife Of Shri Lohit Goswami, Aged About 41
Years, Resident Of 368, Hata Piche, Mataji Ki Pandoli,
Pandolimataji Ki Chittorgarh, Dhanet Kalan, Chittorgarh.
3. Megha Goswami D/o Shri Lohit Goswami, Aged About 14
Years, Resident Of 368, Hata Piche, Mataji Ki Pandoli,
Pandolimataji Ki Chittorgarh, Dhanet Kalan, Chittorgarh.
Minor Through Her Natural Guardian Mother Anita
Goswami Wife Of Shri Lohit Goswami, Aged About 41
Years, Resident Of 368, Hata Piche, Mataji Ki Pandoli,
Pandolimataji Ki Chittorgarh, Dhanet Kalan, Chittorgarh.
4. Uma Bharti W/o Shri Jagdish Bharti, Aged About 66
Years, Resident Of 3-B-24, Housing Board, Banswara.
5. Seema Bharti W/o Shri Ajay Bharti, Aged About 40 Years,
Resident Of 3-B-24, Housing Board, Banswara.
6. Reena Gandhi W/o Shri Rahul Gandhi, Aged About 33
Years, Resident Of 3-C-11, Mahi Sarovar Nagar, Housing
Board, Banswara.
7. Rahul Gandhi S/o Shri Ashok Kumar Gandhi, Aged About
41 Years, Resident Of 3-C-11, Mahi Sarovar Nagar,
Housing Board, Banswara.
8. Shobhna Gandhi W/o Shri Ashok Kumar Gandhi, Aged
About 61 Years, Resident Of 3-C-11, Mahi Sarovar Nagar,
Housing Board, Banswara.
9. Bhakti Gandhi D/o Shri Rahul Gandhi, Aged About 13
Years, Resident Of 3-C-11, Mahi Sarovar Nagar, Housing
Board, Banswara. Minor Through Her Natural Guardian
Father Rahul Gandhi Son Of Shri Ashok Kumar Gandhi,
Aged About 41 Years, Resident Of 3-C-11, Mahi Sarovar
Nagar, Housing Board, Banswara.
----Petitioners
(2 of 3) [CW-2178/2022]
Versus
1. 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. Serious Fraud Investigation Office, Through Deputy
Director And Investigation Officer, Ministry Of Cooperate
Affairs Government Of India, Second Floor, Pandit
Deendayal, Antyodaya Bhawan, Cgo Complex Lodi Road,
New Delhi 110001.
3. Superintendent Of Police, Sog And Ats, Office Of The
Special Operation Group Rajasthan Police, Jaipur-Delhi
National Highway, Jaipur Rajasthan.
4. The Registrar, Rajasthan Co-Operative Societies, Nehru
Sahakar Bhawan, C-Scheme Road, Jaipur Rajasthan.
5. Adarsh Credit Cooperative Society Limited (Multi State),
Through Its Managing Director/regional Manager, Regional
Office, Palace Road, Sirohi, Rajasthan.
6. Adarsh Credit Cooperative Society Limited (Multi State),
Through Its Managing Director, Registered Office, Second
Floor, 14, Vidhya Vihar Colony, Ashram Road, Usmanpura
Ahmadabad, Gujarat Pin Code 380013.
7. Adarsh Credit Cooperative Society Limited (Multi State),
Through Mr. H.s.patel Ias, Retd. Liquidator, Second Floor,
14, Vidhiya Vihar Colony, Ashram Road, Usamnpura,
Ahmadabad, Gujarat Pin Code 380013.
----Respondents
For Petitioner(s) : Mr. Devendra Sanwalot
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order
28/03/2022
Learned counsel for the petitioner 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
(3 of 3) [CW-2178/2022]
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.
Learned counsel for the petitioner 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 petitioner 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
63-AjaySingh/-
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