Chattisgarh High Court
Kulwant Singh Chawla vs State Of Chhattisgarh & Ors on 6 October, 2015
Author: Pritinker Diwaker
Bench: Pritinker Diwaker
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 1174 of 2013
1. Kulwant Singh Chawla S/o Shri Harat Singh Chawla, Aged About 49
Years, working as President, Zila Sahakari Sangh Maryadit,
Mahasamund (C.G.) ( A Body Incorporated under C.G. Co-operative
Societies Act, 1960), Registration No. 615, Office - Ward No.9, Station
Road, Opp. Pincha Dharmshala, Mahasamund, Revenue & Civil
District, Mahasamund (CG), R/o Ward No.9, Guru Nanak Chowk,
Mahasamund, P.S. City Kotwali, Mahasamund, Tahsil, Revenue and
Civil District Mahasamund (C.G.)
---- Petitioner
Versus
1. State Of Chhattisgarh, Mantralaya, Raipur (C.G.) Through The
Secretary, Deptt Of Co-operation.
2. The Registrar, Cooperative Societies, C.G., Raipur, Revenue & Civil
Distt Raipur, CG
3. The Dy. Registrar, Cooperative Societies, C.G., Mahasamund,
Revenue & Civil Distt Mahasamund, CG
4. The State Election Commission, State Of C.G., Raipur, Through Its
Chief Election Officer, Revenue & Civil Distt Raipur, CG
---- Respondents
For Petitioner. : Shri R.N. Pusty, counsel. For Respondents 1 to 3. : Shri Arun Sao, Dy. A.G. For Respondent No.4. : Smt Anubhuti Marhas, counsel.
Hon'ble Shri Justice Pritinker Diwaker Order On Board 06/10/2015
1. The present petitioner was a President of Zila Sahakari Sangh Maryadit, Mahasamund, (C.G.) (A body incorporated under Chhattisgarh Co-operative Societies Act, 1960). The term of the petitioner had expired on 11.06.2013. This writ petition has been filed by the petitioner seeking relief that outgoing management body may be allowed to continue the function till the new election takes place. In addition, direction has also been sought for conducting fresh 2 election.
2. Counsel for the petitioner fairly submits that identical petitions have been dismissed by this Court vide order dated 08.12.2014 passed in WPC Nos.656/2013, 949/2013 & 530/2014. He submits that present petition may also be disposed of in terms of the order dated 08.12.2014 (Supra).
3. Counsel appearing for respondents have no objection if this petition is also disposed of in terms of the aforesaid order passed by this Court.
4. Accordingly, this petition is dismissed in terms of the order passed by this Court in WPC Nos.656/2013. 949/2013 & 530/2014.
5. It is, however, expected from the State Co-operative Election Commission to conduct election of Zila Sahakari Sangh Maryadit, Mahasamund (C.G.) as expeditiously as possible, in accordance with law.
Sd/-
(Pritinker Diwaker) JUDGE Vijay