Himachal Pradesh High Court
Kapura Ram & Ors. vs . State Of H.P. & Ors. on 15 October, 2022
Bench: Tarlok Singh Chauhan, Virender Singh
Kapura Ram & Ors. vs. State of H.P. & Ors. CWP No. 5392 of 2022 a/w CWP No. 5880 of .
202215.10.2022 Present: Mr. Sanjeev Bhushan, Senior Advocate, with Mr. Rajesh Kumar, Advocate, for the petitioners in CWP No. 5392 of 2022.
Mr. J.S. Bhogal, Senior Advocate, with Mr. Tarunjeet Singh Bhogal, Advocate, for the petitioners in CWP No. 5880 of 2022.
Mr. Ashok Sharma, Advocate General, with Mr. Shiv Pal Manhans, Additional Advocate General and Mr. Bhupinder Thakur, Deputy Advocate General, for the respondents-State.
Mr. Nand Lal Chauhan, Advocate, for respondent No.3 in CWP No. 5392 of 2022 and for respondent No.5 in CWP No. 5880 of 2022.
Mr. Sunil Mohan Goel, Advocate, for respondent No.4 in both the petitions.
Mr. Jiya Lal Bhardwaj, Advocate, for the applicants/proposed respondents.
CWP No. 5392 of 2022 a/w CWP No. 5880 of 2022 Let, the then SDM Arki, namely, Sh. Shahjad Aalam, the then Tehsildar Arki, namely, Sh. Raman Thakur and the then Inspector Cooperative Societies, Kunihar, namely, Sh.
Ramesh Thakur, remain present before this Court on 17.10.2022. The Registrar Cooperative Societies, Himachal Pradesh, is directed to seal the record of the Mining Areas Land Loosers and Affected Transport Co-operative Society Ltd. Head Office Giana Sub-Tehsil Darlaghat, Tehsil Arki, District Solan, H.P., today itself especially the record relating to the proceeding dated 22nd November, 2021. The petitioners are directed to place on record their version of the proceedings held before the Regulatory Committee on 22nd of November, 2021 by their affidavits. Learned Additional Advocate General is directed to ::: Downloaded on - 15/10/2022 20:06:52 :::CIS ensure the presence of the three Officers/officials on the next .
date of hearing.
CMP Nos.14123 and 14297 of 2022 in CWP No. 5392 of 2022 Reply to the applications on behalf of the non-
applicants/petitioners stand filed. List for consideration on 17.10.2022.
CMP No. 14386 of 2022 in CWP No. 5392 of 2022 Reply to the application not filed. Be filed on the next date of hearing. In the meantime, it shall be open to the clients of Mr. J.L. Bhardwaj, Advocate, to formally file applications for becoming members of the society, which shall be processed strictly in accordance with the bye laws and in case the same have already been filed, the same shall be processed in accordance with the bye laws and the Rules. It is made clear that the applications so submitted shall be accompanied by share money and admission fee.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge October 15, 2022 (Vinod) ::: Downloaded on - 15/10/2022 20:06:52 :::CIS