MAHENDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The interlocutory application (No.01/2021) filed by the applicants' counsel under Order 1 Rule 10 CPC, is allowed for the reasons mentioned therein.

(2.) Amended cause title filed by the newly added parties, is taken on record.

(3.) Learned counsel for the newly added respondents submits that in light of the order dtd. 20/11/2021 passed by the Coordinate Bench of this Court by which effect and operation of the order dtd. 10/11/2021 (Annexure-17) and the order dtd. 11/11/2021 (Annexure-18) passed by the Additional Registrar, Cooperative Societies, Bikaner Division, Bikaner Appointing Administrator was stayed and the petitioner continued to hold the post of Chairman. Learned counsel for the newly added respondents submits that as per Sec. 27 (4) of the Cooperative Societies Act, 2001, the term of office of the elected members of the committee and its office bearers shall be five years from the date of election and in the present case, the petitioner-Chairman assumed the charge on 28/5/2018 and thus, his term of five years has come to an end and therefore, the writ petition has become infructuous.