Rajasthan High Court - Jaipur
Kalu Ram Kumhar vs State Of Raj And Ors on 6 July, 2018
Author: Ashok Kumar Gaur
Bench: Ashok Kumar Gaur
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writs No. 2357/2017
ewy pUn "kekZ iq= Jh NTtw jke "kekZ] mez yxHkx 59 o'kZ] O;oLFkkid]
lkaxVsMk xzke lsok lgdkjh lfefr fy- lkaxVsMk] ia- l- dksViwryh] ftyk
t;iqj] jkt-A
------- izkFkhZ&;kfpdkdrkZ
cuke
1& jktLFkku ljdkj }kjk izeq[k lfpo] lgdkfjrk foHkkx] jktLFkku]
lfpoky;] t;iqj
2& jktLFkku ljdkj }kjk iaft;d] lgdkjh lfefr;ka] usg: lgdkj
Hkou] jktLFkku] t;iqj
3& lgk;d iaft;d] lgdkjh lfefr;ka] t;iqj ¼xzkeh.k½
4& lkaxVsMk xzke lsok lgdkjh lfefr fy- lkaxVsMk] ia- l- dksViqryh]
ftyk t;iqj] jkt- }kjk v/;{kA
----------vizkFkhZx.k
Connected With
S.B. Civil Writs No. 2652/2017
jktsUnz flag tkV iq= Jh [kjx flag tkV] mez yxHkx 58 o'kZ]
O;oLFkkid] daojiqjk xzke lsok lgdkjh lfefr fy- daojiqjk] ia- l-
dksViwryh] ftyk t;iqj] jkt- ,oa fuoklh&iqryh] rg- dksViqryh]
¼t;iqj½
------- izkFkhZ&;kfpdkdrk
cuke
1& jktLFkku ljdkj }kjk izeq[k lfpo] lgdkfjrk foHkkx] jktLFkku]
lfpoky;] t;iqj
2& jktLFkku ljdkj }kjk iaft;d] lgdkjh lfefr;ka] usg: lgdkj
Hkou] jktLFkku] t;iqj
3& lgk;d iaft;d] lgdkjh lfefr;ka] t;iqj ¼xzkeh.k½
4& daojiqjk xzke lsok lgdkjh lfefr fy- daojiqjk] ia- l- dksViqryh]
ftyk t;iqj] jkt- }kjk v/;{kA
----------vizkFkhZx.k
S.B. Civil Writs No. 3168/2017
lUrks'k dqekj lSuh iq= Jh dkuk jke lSuh] mez yxHkx 53 o'kZ]
O;oLFkkid] ikapw Mkyk xzke lsok lgdkjh lfefr fy- ikapw Mkyk] ia- l-
fojkVuxj] ftyk t;iqj] jkt-
------- izkFkhZ&;kfpdkdrkZ
Ckuke
1& jktLFkku ljdkj }kjk izeq[k lfpo] lgdkfjrk foHkkx] jktLFkku]
lfpoky;] t;iqj
2& jktLFkku ljdkj }kjk iaft;d] lgdkjh lfefr;ka] usg: lgdkj
(2 of 4) [CW-2357/2017]
Hkou] jktLFkku] t;iqj
3& lgk;d iaft;d] lgdkjh lfefr;ka] t;iqj ¼xzkeh.k½
4& ikapw Mkyk xzke lsok lgdkjh lfefr fy- ikapw Mkyk] ia- l-
fojkVuxj] ftyk t;iqj] jkt- }kjk v/;{kA
----------vizkFkhZx.k
S.B. Civil Writs No. 3685/2017
dkyw jke dqEgkj iq= Jh fxj/kkjh yky dqEgkj] mez yxHkx 55 o'kZ]
O;oLFkkid] tktSdayk xzke lsok lgdkjh lfefr fy- tktSdayk] ia- l-
fojkVuxj] ftyk t;iqj] jkt-
------- izkFkhZ&;kfpdkdrk
Ckuke
1& jktLFkku ljdkj }kjk izeq[k lfpo] lgdkfjrk foHkkx] jktLFkku]
lfpoky;] t;iqj
2& jktLFkku ljdkj }kjk iaft;d] lgdkjh lfefr;ka] usg: lgdkj
Hkou] jktLFkku] t;iqj
3& lgk;d iaft;d] lgdkjh lfefr;ka] t;iqj ¼xzkeh.k½
4& tktSdayk xzke lsok lgdkjh lfefr fy- tktSdayk] ia- l- fojkVuxj]
ftyk t;iqj] jkt- }kjk v/;{kA
----------vizkFkhZx.k
S.B. Civil Writs No. 2358/2017
jk/ks";ke lkgw iq= Jh lhrkjke lkgw] mez yxHkx 58 o'kZ] O;oLFkkid]
vt;jktiqjk xzke lsok lgdkjh lfefr fy- vt;iqjk] ok;k cx:] ftyk
t;iqj] jkt-A
--------izkFkhZ&;kfpdkdrkZ
cuke
1& jktLFkku ljdkj }kjk izeq[k lfpo] lgdkfjrk foHkkx] jktLFkku]
lfpoky;] t;iqj
2& jktLFkku ljdkj }kjk iaft;d] lgdkjh lfefr;ka] usg: lgdkj
Hkou] jktLFkku] t;iqj
3& lgk;d iaft;d] lgdkjh lfefr;ka] t;iqj ¼xzkeh.k½
4& vt;jktiqjk xzke lsok lgdkjh lfefr fy- vt;jktiqjk] ok;k
cx:] ftyk t;iqj] jkt- }kjk v/;{kA
----------vizkFkhZx.k
S.B. Civil Writs No. 2656/2017
lqjs'k pUn tSu iq= Jh lkSHkkX; ey tSu] mez yxHkx 57 o"kZ] O;oLFkkid] prqHkqZt
xzke lsok lgdkjh lfefr fy- prqHkqZt] Ika- l- dksViqryh] ftyk t;iqj] jkt- ,oa
fuoklh&ckl] dksViqryh] ftyk t;iqj
---------------izkFkhZ&;kfpdkdrkZ---
cuke
1- jktLFkku ljdkj }kjk izeq[k lfpo] lgdkfjrk foHkkx] jktLFkku]
lfpoky;] t;iqj
(3 of 4) [CW-2357/2017]
2- jktLFkku ljdkj }kjk iaft;d] lgdkjh lfefr;ka] usg: lgdkj
Hkou] jktLFkku] t;iqj
3- lgk;d iaft;d] lgdkjh lfefr;ka] t;iqj ¼xzkeh.k½
4- prqHkqZt xzke lsok lgdkjh lfefr fy- prqHkZqt] ia- la dksViqryh]
ftyk t;iqj] jkt- }kjk v/;{kA
For Petitioner(s) : Mr. R.M. Jain, Adv.
For Respondent(s) : Mr. Yogesh Sharma, Adv. on behalf of
Mr. Bhuvnesh Sharma, Govt.
Counsel. Mr. Harish C Kandpal, AGC on behalf of Mr. G.S. Gill, Addl.
Advocate General.
HON'BLE MR. JUSTICE ASHOK KUMAR GAUR Order 06/07/2018 Mr. R.M. Jain, counsel for the petitioner has submitted that in the instant batch of petitions the order dt.20.12.2016 passed by the Rajasthan Cooperative Societies Tribunal, Jaipur is under challenge. The Tribunal by the said order held that after amendment in Section 125 of the Rajasthan Cooperative Societies Act, 2001 ('the Act'), it does not have power to hear the matter and accordingly directed the matters to be transferred to the Registrar. Learned counsel has submitted that the order passed by the Tribunal dt.20.12.2016 was also subject matter of challenge before the Principal Seat, at Jodhpur SBCWP No.13513/2017 [Gopi Chand Vs. State of Rajasthan & Ors.] and other connected writ petitions decided on 22.03.2018.
The High Court has quashed & set aside the order dt.20.12.2016 passed by the Tribunal transferring the matters to the Registrar. The relevant portion of the order in the case of Gopi Chand (supra) is quoted hereunder:-
"In view of the above legal and factual discussion, the ordrs passed by the Tribunal holding that the amendment has brought about only a change in the forum, being procedural (4 of 4) [CW-2357/2017] would apply retrospectively and the pending matters were required to be decided by the Registrar, cannot be sustained.
Counsequently, the writ petitions filed by the petitioners are allowed. The order/s dated 20.12.2016 passed by the Tribunal transferring the matters to the Registrar are quashed and set aside.
Notices issued by the Registrar/his delegatee to the petitioners pursuant to the amended Section 125 of the Act, in cases where the power by the Registrar/his delegatee had already been exercised under the unamended provision, are also quashed and set aside. The matters shall be finally heard and decided by the Rajasthan State Cooperative Societies Tribunal, Jaipur.
Looking to the fact that the issue is pending for last over 6/7 years, the Tribunal is directd to decide the matters most expeditiously."
Learned counsel appearing on behalf of the respondents does not dispute above legal propositions that the order dt.20.12.2016 passed by the Tribunal has been decided by the High Court and the matters have been sent back to the Tribunal for adjudication.
This Court by following the judgment passed by the Principal Seat, at Jodhpur disposes of the present writ petition and accordingly the order dt.20.12.2016 is quashed and set aside. The matter shall finally be heard and decided by the Rajasthan State Cooperative Societies, Tribunal and considering the pendency of the dispute for more than 6 to 7 years, the Tribunal is directed to decide the matter in expeditious manner.
Accordingly, the present writ petitions are disposed of in the above terms.
(ASHOK KUMAR GAUR),J A.Kumar/44-49 Powered by TCPDF (www.tcpdf.org)