- (1.) The present writ petition has been filed by the petitioner challenging the order dated 30th January, 2020, passed by the Deputy Registrar Co-operative Societies, Jaipur.
(2.) The petitioner has also prayed in the petition that any decision or action or meeting which may be taken by the ad-hoc Committee constituted in pursuance of order dated 30 th January, 2020 may be quashed and set aside. The further prayer in the alternative is made to issue a direction to Principal Secretary, Department of Sports and Youth Affairs, Government of Rajasthan to decide the appeal filed by the petitioner within a period of one week and till such decision of the appeal, effect and operation of the order dated 30th January, 2020 may be stayed and the respondents be directed not to hold further election in pursuance of the order of the adhoc committee.
(3.) Mr. S.S. Raghav, Additional Advocate General, has put in appearance as caveator on behalf of the respondent No.3 Registrar, Cooperative Societies, Jaipur and further also represents the respondent Nos. 1, 2 & 5. Mr. Ravi Bhojak, Advocate is also appearing as caveator on behalf of respondent No.6 Convener, Ad- hoc Committee, Jaipur District Cricket Association.;