Punjab-Haryana High Court
Parmanand Lal Charitable Society ... vs State Of Haryana And Others on 26 September, 2024
Neutral Citation No:=2024:PHHC:128436
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
281
CWP-109-2023 (O&M)
Date of decision: 26.09.2024
PARMANAND LAL CHARITABLE SOCIETY (REGD) ......Petitioner
VERSUS
STATE OF HARYANA AND OTHERS .......Respondents
CORAM : HON'BLE MR. JUSTICE VINOD S. BHARDWAJ
*****
Present :- Mr. Suresh Nain, Advocate
for the petitioner.
Mr. Suneel Ranga, DAG, Haryana
for respondents No.1 and 2.
None for respondent No.4.
Respondents No.3 and 5 already ex-parte
on 24.04.2024.
*****
VINOD S. BHARDWAJ, J. (Oral)
Challenge in the present writ petition is to the impugned order dated 03.10.2022 whereby the respondent No.2-District Registrar of Societies, Rohtak has illegally and arbitrarily directed the petitioner-Society to admit new members and a further prayer to set aside the order dated 1 of 3 ::: Downloaded on - 02-10-2024 10:52:35 ::: Neutral Citation No:=2024:PHHC:128436 CWP-109-2023 (O&M) -2- 20.12.2022 whereby the respondent No.2 has illegally and arbitrarily appointed respondent No.5 as the Administrator.
Short reply by way of affidavit of Ashish Kumar, District Registrar of Societies has been filed on behalf of respondents No.1 and 2. Copy of the same has been handed over to the Counsel for the petitioner. The relevant extract of the said reply is extracted as under:
"4. That in the said petition the petitioner has prayed for setting aside the order dated 03/10/2022 (Annexure P-14) and 20/12/2022 (Annexure P-23) passed by Respondent No. 2. In this regard it is submitted that petitioner as well as respondents were asked to appear in the office of Respondent No. 2 and during discussion consensus emerged among them and respondent (Sh. Man Mohan Azad, Petitioner in the said case) had assured for enrolment of members as desired by the petitioners (respondent in the said case) and further Sh. Man Mohan Azad petitioner had assured to withdraw the said CWP No. 109 of 2023. Accordingly vide order dated 17/07/2024 both petitioner and respondents were directed to ensure the necessary compliance of the assurance given by them. The governing body duly elected has also been approved on the portal vide order dated 17/07/2024 and at present governing body is in existence. Hence in view of above it is respectfully prayed that the said petition may kindly be disposed of as such being infructuous."
Learned Counsel for the petitioner pleads ignorance about these factual aspects.
2 of 3 ::: Downloaded on - 02-10-2024 10:52:36 ::: Neutral Citation No:=2024:PHHC:128436 CWP-109-2023 (O&M) -3- In view of the above, no further directions are required to be issued by this Court, the present writ petition has been rendered infructuous.
Disposed of as having been rendered infructuous. Liberty is, however granted to the petitioner to revive this petition in case any grievance arises in future.
(VINOD S. BHARDWAJ)
SEPTEMBER 26, 2024 JUDGE
Vishal Sharma
Whether speaking/reasoned : Yes/No
Whether Reportable : Yes/No
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