Mohan Lal Patel vs State Of Rajasthan ...
2023 Latest Caselaw 2575 Raj

[2023/RJJD/008211]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 4139/2023

Mohan Lal Patel S/o Shri Lalji Patel, Aged About 61 Years,
Resident       Of     Bandoli,          Udaipur      Dayali,        District   Udaipur
(Rajasthan).
                                                                         ----Petitioner
                                          Versus
1.       State Of Rajasthan, Through The Secretary To The
         Government, Department Of                      Cooperative, Rajasthan,
         Jaipur (Rajasthan).
2.       The    Registrar,           Cooperative      Societies,      Nehru      Sahkar
         Bhawan, 22 Godown, Jaipur (Rajasthan).
3.       The        State    Cooperative             Election       Authority,     10B,
         Sansthagat Shetra, Institutional Area, Raishem Bhawan,
         Jhalana Dungari, Jaipur (Rajasthan).
4.       The Additional Registrar, Cooperative Societies, Udaipur
         (Rajasthan).
5.       The Election Officer, Sub Registrar, Udaipur District Milk
         Producers Cooperative Societies, Udaipur (Rajasthan).
6.       The Udaipur District Milk Producers Cooperative Societies,
         Udaipur, Through Its Managing Director (Rajasthan).
                                                                     ----Respondents


For Petitioner(s)                :     Mr. Trilok Joshi
For Respondent(s)                :     Mr. Sudhir Tak, AAG a/w
                                       Mr. Sarans Viz



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                          Order

29/03/2023

      It is submitted by learned counsel for the petitioner that the

respondents     may         be       directed   to    consider       and   decide   the

representation / objection of the petitioner, while keeping into

consideration the judgment rendered by Division Bench of this



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                                    [2023/RJJD/008211]                   (2 of 2)                    [CW-4139/2023]



                                   Court in State of Rajasthan Vs. Roop Nagar Dugdh Utpadak

                                   Sahakari Samiti Ltd. (D.B. Spl. Appl. Writ No.704/2015),

                                   decided on 18.05.2022.

                                         Learned counsel for the respondents agrees with the

                                   submission made by learned counsel for the petitioner.

                                         In view of above, the present writ petition is disposed of with

                                   a direction to the respondents to decide the representation /

                                   objection of the petitioner on or before 31.03.2023, while keeping

                                   into consideration the judgment rendered by Division Bench of this

                                   Court in State of Rajasthan Vs. Roop Nagar Dugdh Utpadak

                                   Sahakari Samiti Ltd. (supra), strictly in accordance with law.

                                         All pending applications also stand disposed of accordingly.



                                                                 (DR.PUSHPENDRA SINGH BHATI), J.

162-Sudheer/-

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