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Kaptan Singh Son Of Shri Banwari ... vs Additional Registrar, ...
2023 Latest Caselaw 5613 Raj/2

Citation : 2023 Latest Caselaw 5613 Raj/2
Judgement Date : 6 October, 2023

Rajasthan High Court
Kaptan Singh Son Of Shri Banwari ... vs Additional Registrar, ... on 6 October, 2023
Bench: Ganesh Ram Meena
[2023:RJ-JP:27316]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 14814/2019

1.       Kaptan Singh Son Of Shri Banwari Lal, Aged About 45
         Years, Resident Of Village Ikrodia, Tehsil Mundawar,
         District Alwar.
2.       Manphool Singh Son Of Shri Amli Ram, Aged About 48
         Years, Resident Of Village Ikrodia, Tehsil Mundawar,
         District Alwar
3.       Hardayal Son Of Shri Manna Singh, Aged About 60 Years,
         Resident Of Village Khushalwas, Tehsil Mundawar, District
         Alwar
4.       Ram Kumar Son Of Shri Surja Ram, Aged About 55 Years,
         Resident Of Village Rundh, Tehsil Mundawar, District
         Alwar.
5.       Gajraj Yadav Son Of Shri Phool Singh, Aged About 50
         Years, Resident Of Village Rundh, Tehsil Mundawar,
         District Alwar. All Ex. Member Director, The Saurkha Kalan
         Gram Sewa Sahkari Samiti Limited, Tehsil Mundawar,
         District Alwar
                                                                  ----Petitioners
                                    Versus
1.       Additional Registrar, Cooperative Societies, Bharatpur
         Division, Bharatpur.
2.       The Saurkha Kalan Gram Sewa Sahkari Samiti Limited,
         Panchayat    Samiti-Mundawar,              District     Alwar   Through
         Administrator.
3.       Khyali Ram Sharma Son Of Shri Fakir Chand, Aged About
         56 Years, Resident Of Village Naredi, Tehsil Mundawar,
         District Alwar, Ex. President, The Saurkha Kalan Gram
         Sewa Sahkari Samiti Limited, Tehsil Mundawar, District
         Alwar.
4.       Prabhati Lal Son Of Shri Bodan Ram, Aged About 65
         Years, Ex. Vice President The Saurkha Kalan Gram Sewa
         Sahkari Samiti Limited, Tehsil Mundawar, District Alwar.
5.       Chandagi Ram Son Of Shri Tej Ram, Aged About 40 Years,
         Resident Of Village Ikrotia, Tehsil Mundawar, District
         Alwar.
6.       Krishan Kumar Son Of Shri Dilsukh, Aged About 35 Years,


                     (Downloaded on 11/11/2023 at 08:35:55 PM)
                                    [2023:RJ-JP:27316]                     (2 of 2)                       [CW-14814/2019]


                                            Resident Of Village Saurkha Kalan, Tehsil Mundawar,
                                            District Alwar
                                   7.       Jagdish Prasad Son Of Shri Tugga Ram, Aged About 37
                                            Years,      Resident     Of     Village       Saurkha      Kalan,    Tehsil
                                            Mundawar, District Alwar
                                   8.       Radha Devi Wife Of Shri Buddhan, Aged About 50 Years,
                                            Resident Of Village Saurkha Khurd, Tehsil Mundawar,
                                            District Alwar, 5 To 8 Ex. Members Directors, The Saurkha
                                            Kalan       Gram    Sewa       Sahkari        Samiti      Limited,   Tehsil
                                            Mundawar, District Alwar.
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Ram Kumar Sharma For Respondent(s) : Mr. Mohit Gupta Mr. S.S.Raghav, AAG with Mr. Manansay Singh Rathore

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

06/10/2023

Counsel for the petitioners submits that the present writ

petition has become infructuous.

In view of the statements made by counsel for the

petitioners, the present writ petition is dismissed as having

become infructuous.

Since the main petition has been dismissed, all other

pending application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /175

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