STATE OF RAJASTHAN Vs. PRAKASH CHANDRA NAGDA

JUDGEMENT

(1.) These misc. applications have been preferred by the State inter-alia seeking extension of time to hold elections of various cooperative societies (Primary Agriculture Cooperative Societies and Large Agro Multi-Purpose Societies (PACS and LAMPS)).

(2.) It is to be noted that while deciding a bunch of writ petitions filed by various cooperative societies, by a common order dtd. 15/3/2021, this Court had directed the respondent - State to hold elections of the societies within a period of six months from the date of the order (15/3/2021).

(3.) The State has moved the present applications, inter-alia, stating that despite all efforts, the elections could not be held within the stipulated period of six months, as number of societies was large and work of preparation of voter lists and other misc. work could not be completed, which got further prolonged on account of spread of COVID-19 pandemic.