GULABI DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners were members of the erstwhile Co-operative Societies which have been dissolved on account of being non-functional.

(2.) Mr. Moti Singh, learned counsel for the petitioners submitted that all the petitioners were having Khatedari rights qua the land in their possession being members of the Society. He added that so far as dissolution of the society is concerned, they are not aggrieved, but they are aggrieved because the respondents are not passing orders of allotment/regularization of land in terms of Rule 20(3) of The Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970 (hereinafter referred to as 'the Rules of 1970).

(3.) Learned counsel for the petitioners submits that the issue involved in the present bunch of writ petitions is squarely covered by the judgment dtd. 13/5/2025 passed in a bunch of writ petitions led by Jugal Kishor Vs. State of Rajasthan and Ors. : S.B. Civil Writ Petition No.5346/2025.