RAM KISHORE SHUKLA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Varun Sharma, learned counsel for the appellant as well as Mr. Vikram Sharma, learned Deputy Government Advocate, appearing for the State/respondent.

(2.) The present intra Court appeal has been filed by the appellant against the order dtd. 21/9/2023 passed by the learned Single Judge in Writ Petition (C) No. 4188 of 2023 (Ram Kishor Shukla Vs. State of Chhattisgarh & Others), whereby the writ petition filed by the appellant / writ petitioner has been dismissed by the learned Single Judge.

(3.) Brief facts of the case are that on 02/08/2023, the registration officer as per the rule 49-CC(3) of the Chhattisgarh Cooperative Society Rules, 1962 issued list of members stating that as the election of the society is nearby, therefore the member list is being issued and if any member of the society has any objection related to the voter list, then he may raise his objection till 9/8/2023 at 12:00 pm. The appellant came to learn that the private respondents have made application to the registration officer for being added as members of the society. Since the aforesaid persons were not eligible therefore on 8/8/2023, the appellant submitted his written objection before the registration officer raising his grievances that four private persons namely Vikas, Tiwari, Vikas Kesharwani, Sankay Kesharwani and Dharmendra Pandey have been added in the member list and the same cannot be allowed. After hearing the appellant and perusal of the voter list, on 12/8/2023 the concerned registration officer allowed the objection of the appellant and the name of the private respondents were not added.