Rajasthan High Court - Jodhpur
Ankush Kothari vs The Union Of India on 13 May, 2022
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 4941/2022
1. Ankush Kothari S/o Shiv Prakash Kothari, Aged About 30
Years, Kalkipura, Bhilwara, Rajasthan 311001
2. Ankit Kothari S/o Shiv Prakash Kothari, Aged About 34
Years, Kalkipura, Bhilwara, Rajasthan 311001
3. Shiv Prakash Kothari S/o Mangi Lal Kothari, Aged About
59 Years, 10-P-36/6, R C Vyas, Bhilwara, Rajasthan
311001
4. Raj Kumari W/o Shiv Prakash, Aged About 56 Years,
Ramdwara Marg, Amarwasi, Bhilwara, Rajasthan 311001
5. Paras Kumar Parasar S/o Nandlal, Aged About 46 Years,
Behind Mamta Clinic, Tilak Nagar Road, Bhilwara,
Rajasthan 311001
6. Suman Biyani W/o Narendra Kumar Biyani, Aged About
45 Years, B-347 Devariya Balaji Road, Sanjay Colony,
Bhilwara, Rajasthan 311001
7. Kamala Devi Biyani W/o Ratan Lal Kabara, Aged About 78
Years, Ward 15, Tejaji Chowk, Gulabpura (Rural),
Bhilwara, Rajasthan 311021
8. Giriraj Chechani S/o Ashok Kumar Chechani, Aged About
30 Years, Bhopalganj, 1 Arya Samaz Road, Mahaveer
Mohalla, Bhilwara, Rajasthan 311001
9. Pradip Singh Shekhawat S/o Mahaveer Singh Shekhawat,
Aged About 29 Years, Nathoosar, Sikar, Rajasthan 332712
10. Jogendra Singh Ranawat S/o Jivan Singh Ranawat, Aged
About 32 Years, 208 Kalal Gali, Tahnal, Bhilwara,
Rajasthan 311404
11. Monika Kanwar W/o Jogendra Singh Ranawat, Aged About
31 Years, 4-H-37-38, Chandrashekhar Azad Nagar,
Bhilwara, Rajasthan 311001
12. Ratan Lal Kabara S/o Giluram Kabara, Aged About 79
Years, Ward 15, Tejaji Chowk, Gulabpura, Bhilwara,
Rajasthan 311001
13. Vidhi Choudhary W/o Raj Kumar Chaudhary, Aged About
58 Years, 54/3 Babu Rajendra Marg Pal Road, Masuriya,
Jodhpur, Rajasthan 342001
(2 of 3) [CW-4941/2022]
14. Mahendra Sen S/o Nathmal Sen, Aged About 43 Years,
Ram Bag Skim Kabir Ashram Ke Pass, Mahamandir,
Jodhpur, Rajasthan 342006
----Petitioners
Versus
1. The Union Of India, Through The 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. Superintendent Of Police, Sog And Ats, Office Of The
Special Operation Group, Rajasthan Police, Jaipur -Delhi
National Highway, Jaipur Rajasthan.
3. The Registrar, Rajasthan Co-Operative Societies, Nehru
Sahakar Bhawan, C-Scheme Road, Jaipur Rajasthan.
4. Sanjivani Credit Cooperative Society Limited (Multi-
State), Through Its Managing Director/chief General
Manager, Registered And Head Office Rai Colony Road,
Barmer Rajasthan.
5. The Official Liquidator Of The Sanjivani Credit Cooperative
Society Limited (Multi State), Through The Central
Registrar, Office Of The Central Registrar Of Cooperative
Societies, Government Of India, Ministry Of Agriculture
And Farmers Welfare, Department Of Agriculture,
Cooperation And Farmers Welfare, Cooperation Division (L
And M Section), Krishi Bhawan, New Delhi - Pin Code
110001.
----Respondents
For Petitioner(s) : Mr. Girish Sankhala
For Respondent(s) : Mr. Mukesh Rajpurohit, ASG
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order
13/05/2022
Learned counsel for the petitioners has submitted that the
controversy involved in this writ petition is squarely covered by
(3 of 3) [CW-4941/2022]
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.
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
97-msrathore/-
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