Badrinarain Sharma vs State Of Rajasthan
2023 Latest Caselaw 725 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Writ Petition No. 230/2023

Badrinarain Sharma

----Petitioner Versus State of Rajasthan

----Respondent Connected With

1. D.B. Civil Writ Petition No. 742/2023

2. D.B. Civil Writ Petition No. 743/2023

For Petitioner(s) : Mr. Paramveer Singh For Respondent(s) : Mr. Sudhir Tak, AAG Ms. Pratishtha Dave

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE RAJENDRA PRAKASH SONI

Order

18/01/2023

Learned counsel for the petitioner has drawn the Court's

attention to the interim order dated 06.01.2023 passed by

Division Bench of this Court in an identical controversy and urges

that appointment of administrator by resorting to provisions

contained in Sections 30, 30C and 32 of the Rajasthan Co-

operative Societies Act, 2001 which were struck down by this

Court vide judgment dated 06.01.2023 is absolutely illegal and

tantamounts to contempt of this Court's judgment.

Shri Sudhir Tak, learned Additional Advocate General

representing the respondent Nos.1 to 5 prays for time to complete

his instructions and file reply.

It is hereby directed that, effect and the operation of the

circular dated 02.12.2022 and the consequential order dated

(2 of 2) [CW-230/2023]

26.12.2022 the validity whereof is challenged in all these writ

petitions, shall remain stayed.

Renotify after four weeks alongwith DBCWP Nos.644/2023 &

992/2023.

(RAJENDRA PRAKASH SONI),J (SANDEEP MEHTA),J

22 to 24-Dharmendra/ Anshul/-

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