WPMS/1923/2025 on 1 July, 2025

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Uttarakhand High Court

WPMS/1923/2025 on 1 July, 2025

Bench: Ravindra Maithani

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26                                 WPMS No. 1923 of 2025
                                   Hon'ble Ravindra Maithani, J.

Mr. Atul Kumar Bansal, Advocate for the petitioner.

Mr. Ganesh Kandpal, D.A.G. for the State/respondent nos. 1 and 3.

Mr. Sandeep Kothari, Advocate for the respondent no.2.

Heard.

Learned counsel for the petitioner would submit that the election of the Cane Cooperative Society Limited, Jwalapur is underway for which constituencies have already been determined. The petitioner was a delegate from the respondent no.4/ Dandi Swami Bhumanand Teerth Nyaas Sansthanam, Bhuma Niketan, Sapt Sarovar Marg, Haridwar ("the Nyaas"), which was duly communicated also to the respondent no.3/ the Chief Horticulture Officer/Returning Officer, Sahkari Ganna Vikas Samiti Ltd. Jwalapur but due to mistake earlier the name of the respondent no.5 was forwarded as the delegate. Subsequently, the Nyaas, by a communication dated 21.06.2025 requested the respondent no.3/Chief Horticulture Officer/Returning Officer, Sahkari Ganna Vikas Samiti Ltd. Jwalapur that, in fact, the petitioner is the delegate.

Learned counsel for the petitioner submits that the petitioner has already submitted a representation to the respondent no.3/ the Chief Horticulture Officer/Returning Officer, Sahkari Ganna Vikas Samiti Ltd. Jwalapur, which is Annexure 11 to the writ petition. It has yet not been decided.

Learned counsel for the State submits that the representation of the petitioner shall be decided before the election.

The Court takes on record the statement given by the learned State counsel.

The writ petition is disposed of with the direction to the respondent no.3/ the Chief Horticulture Officer/Returning Officer, Sahkari Ganna Vikas Samiti Ltd. Jwalapur, to decide the representation of the petitioner dated 26.06.2025 ("Annexure 11 to the writ petition") before the election.

Let a certified copy of this order be provided to learned counsel for the parties, today itself, on payment of usual charges.

(Ravindra Maithani, J.) 01.07.2025 Jitendra

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