Deo Pal Singh Rathi vs State Of Uttarakhand & Others
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Uttarakhand High Court

Deo Pal Singh Rathi vs State Of Uttarakhand & Others on 16 February, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                            WPMS No.2176 of 2025
                                            Deo Pal Singh Rathi                                         --Petitioner
                                                                  Versus
                                            State of Uttarakhand & others                               --Respondents
                                            Hon'ble Pankaj Purohit, J.

Mr. Bhuwan Bhatt, learned counsel for the petitioner.

2. Mr. Ganesh Kandpal, learned Dy.A.G. for the State.

3. Learned counsel for the petitioner submits that two Observers have been appointed by the Sub Registrar, Firms, Societies and Chits, Haridwar for holding the election of Society namely 'Jaat Mahasabha Panchpuri Haridwar'. There was a direction in the order appointing Observers to hold election of the Society. Petitioner has also moved to this Court through this petition for a direction to the respondents to hold election of Society forthwith. He submits that for last two years, no election has been held despite appointment of Observers.

4. Per contra, learned Dy.A.G. for the State submits that since the Members of the Society have not deposited the membership fee for last 10 years, in that event, the election cannot be held.

5. The submission made by learned State counsel does not hold any water. The election is to be held after overcoming the difficulties.

6. Learned State counsel is, accordingly, directed to seek instructions in the matter within four weeks from the Sub Registrar, Firms Societies and Chits, Haridwar to chalk out the procedure as to how the election can be held.

7. List on 02.04.2026.

(Pankaj Purohit, J.) 16.02.2026 R.Dang