Punjab-Haryana High Court
Rajiv Dahiya vs State Of Haryana And Ors on 12 June, 2015
Author: Ramendra Jain
Bench: Ramendra Jain
134 IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No. 12352 of 2015
Date of Decision: 12.06.2015
Rajiv Dahiya
... Petitioner
Versus
State of Haryana and Others
... Respondents
CORAM: HON'BLE MR. JUSTICE RAMENDRA JAIN
Present: Mr. Anil Rathee, Advocate
for the petitioner.
Mr. Rajbir Sehrawat, Advocate
for respondent No. 8.
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RAMENDRA JAIN, J. (ORAL)
A prayer made in the present petition is for issuance of directions to the respondent No.4 (wrongly mentioned as respondent No. 3) to take appropriate decision on the petition dated 01.06.2015 under Section 40 of the Haryana Registration and Regulation of Societies Act, 2012 (Annexure P.4) against the election held on 18/19.05.2015 vide which the returning officer cancelled the nominations of seven candidates.
Notice of motion.
Mr. Rajbir Sehrawat, Advocate, has put in appearance on behalf of respondent No. 8 and filed power of attorney. He submits that he has no objection, if any direction is given to the District Registrar Firms and Societies, Sonepat-respondent No. 4 to decide the petition (Annexure P-4) of the petitioner within a reasonable time, before taking any further step of the election of governing body i.e. issuance of election schedule of governing body.
Accordingly, the present petition is disposed of with a direction to respondent No.4-District Registrar Firms and Societies, Sonepat to decide DINESH KUMAR 2015.06.15 11:04 I attest to the accuracy and authenticity of this document Chandigarh CWP No. 12352 of 2015 -2- the petition (Annexure P-4) of the petitioner within a period of two weeks of the receipt of a certified copy of this order.
However, it is clarified that till the decision of the said petition, respondent No.4 would not take any step in the matter of election of governing body. It is further clarified that this order shall not confer any right to the petitioner beyond the statutory provisions.
JUNE 12, 2015 ( RAMENDRA JAIN )
kd JUDGE
DINESH KUMAR
2015.06.15 11:04
I attest to the accuracy and
authenticity of this document
Chandigarh