WPMS/2485/2024
2025 Latest Caselaw 2560 UK

Uttarakhand High Court

WPMS/2485/2024 on 19 August, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                                    COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures



                                  WPMS No.2485 of 2024
                                  Hon'ble Pankaj Purohit, J.

Mr. Prabhat Bohra, Advocate for the petitioner.

2. Mr. Sandeep Tiwari, Advocate for the respondents. Review Application (MCC No.2 of 2024)

3. This review application has been moved by the petitioner for reviewing and recalling the judgment and order dated 18.09.2024, passed by this Court in WPMS No.2485 of 2024.

4. By the order under review, the writ petition was finally disposed-off. An ad-hoc committee was constituted by the Registrar, Firms Societies and Chits and he was directed to conduct election of the society, within a period of two months from today i.e., on 18.09.2024, from amongst the members' upto 31.12.2023 under the guidance of Registrar, Firms Societies and Chits.

5. It is contended by the review applicant that he was member of the ad-hoc committee and he was not allowed to participate in the election.

6. Learned counsel for the Caveator has submitted that the election has already been completed in District- Pithoragarh wherefrom this writ petition has arisen; therefore there is no ground to interfere in the matter under review.

7. He further submits that if at all any remedy lies in favour of the petitioner, that is under Societies Registration Act, 1860; he can challenge the election under Section 25 of the said Act.

8. In view of the submission made by learned counsel for

the respondents, this Court finds that review application is not maintainable and the same is accordingly rejected.

(Pankaj Purohit, J.) 19.08.2025 SK