Rajasthan High Court - Jodhpur
Ganpat Singh vs State Of Rajasthan (2023/Rjjd/015786) on 17 May, 2023
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
[2023/RJJD/015786]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Writ Misc Application No. 107/2023
In
S.B. Civil Writ Petition No.12930/2021
1. Ganpat Singh S/o Shri Jaswant Singh, Aged About 70
Years, R/o Village Boya Songaro Ka Baas Tehsil Bali,
District Pali (Rajasthan).
2. Ugam Singh S/o Shri Karan Singh, Aged About 66 Years,
R/o Rajputon Ka Bas Kumatiya District Pali, Rajasthan.
3. Shaitan Singh Sendla S/o Shri Shri Malam Singh, Aged
About 62 Years, R/o D-2/04, Bright Land Society Phase 1,
Dhokali Balkum Road, Opp Highland Society, Yashsivi
Nagar, Thane West, Thane (Maharasthra).
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary, Devsthan
Vibhag, Jaipur.
2. The Assistant Commissioner, Devasthan Vibhag, Jodhpur
Khand Jodhpur.
3. The Rajrajeshwari Mata Ashapuriji Paat Sansthan Trust,
Nadole Tehsil Desuri District Pali Through Executive
Officer Ranveer Singh Chouhan.
4. The Rajrajeshwari Mata Ashapuriji Paat Sansthan Trust,
Nadole Tehsil Desuri District Pali Through Chief Election
Officer Shri Ganpat Singh Chouhan.
5. The Rajrajeshwari Mata Ashapuriji Paat Sansthan Trust,
Nadole Tehsil Desuri District Pali Through Chief Guardian,
Shri Raghuveer Singh Sirohi, Keshar Palace, Sirohi.
6. Shri Jog Singh Balod S/o Shri Jagat Singh, Sedariya
Jalore.
7. The Sub Divisional Officer, Desuri, District Pali.
----Respondents
For Petitioner(s) : Mr. Prithvi Raj Singh Jodha
For Respondent(s) : Mr. Dinesh Joshi, AGC.
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 17/05/2023
1. This misc. application has been preferred for extension of time for holding election of the Rajrajeshwari Mata Ashapuraji Paat (Downloaded on 18/05/2023 at 10:52:04 PM) [2023/RJJD/015786] (2 of 2) [WMAP-107/2023] Sansthan Trust in compliance of the order dated 27.01.2023 passed by this Court in the aforementioned writ petition.
2. This Court had directed that the election shall be conducted freely and fairly under the supervision of Devasthan Department.
3. This Court had also directed that the Devasthan Department shall nominate an official nominee, who was to get the election conducted, strictly in accordance with law.
4. Learned counsel for the applicants submits that the time of four months is going to lapse, and therefore, to avoid nullification of the process, the time for holding the election be extended.
5. With the consent of the parties, the time for holding the election is extended by two months. However, it is made clear that the Devasthan Department shall be the only authority, who shall take the final decision regarding the official nominee, supervision of the election, law and order, the adherence to the constitution of the Trust and every other aspect involved in the said election. In case, any grievance remains, both the parties shall be free to approach the Devasthan Department within four days from today and the Devasthan Department shall pass a speaking order upon the grievance before continuing with the election, strictly in accordance with law.
6. The misc. application is disposed of accordingly.
(DR.PUSHPENDRA SINGH BHATI), J.
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