Kalu Ram Meghwal vs State Of Rajasthan
2022 Latest Caselaw 11699 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13829/2022

Kalu Ram Meghwal S/o Sh. Mangilal Meghwal, Aged About 23 Years, Resident Of Ward No. 08, Meghwalo Ka Mohallah, Lalasar, Likhmadesar, Tehsil Sridungargarh, Dist. Bikaner (Rajasthan).

----Petitioner Versus

1. State Of Rajasthan, Through The Principal Secretary, Cooperative Societies Department, Government Of Rajasthan, Jaipur.

2. The Registrar, Cooperative Societies, Rajasthan, Nehru Shakar Bhawan, Bhawani Singh Road, Jaipur.

3. The State Cooperative Election Authority, Rajasthan State Cooperative Election Commission, 19-B, Institutional Area, Raisem Bhawan, Jhalna Dungari, Jaipur.

4. The Zonal Returning Officer Cum Additional Registrar, Cooperative Societies, Division Bikaner, Rajasthan.

5. The District Collector, Bikaner.

6. Bikaner Central Cooperative Bank Ltd., Through Its Managing Director.

7. Gram Seva Sahkari Samiti Limited, Satasar, Tehsil - Sri Dundargarh, District - Bikaner. Through Its Vyavsthapak.

8. Election Officer, Gram Seva Sahkari Samiti Limited, Satasar, Tehsil - Sri Dundargarh, District - Bikaner.

                                                                ----Respondents


For Petitioner(s)         :    Mr. Surya Prakash Sharma
For Respondent(s)         :



            HON'BLE MR. JUSTICE VIJAY BISHNOI

                         Judgment / Order

20/09/2022

This writ petition has been filed by the petitioners raising a

dispute regarding the voter list for the election of Managing

Committee Members as well as the Gram Sewa Sahkari Samiti.

(2 of 2) [CW-13829/2022]

This Court is of the opinion that the petitioners are having

alternative remedy to approach the competent authority under

Section 58 of the Rajasthan Co-operative Societies Act, 2001 in

relation to the election dispute.

In view of availability of alternate remedy to the petitioner, I

am not inclined to entertain this writ petition. The writ petition is,

therefore, dismissed.

The Stay petition is also dismissed.

(VIJAY BISHNOI),J 236-mohit/-

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