DINESH MEHTA,J. - (1.) All these writ petitions involve a common challenge to the State's action of appointing Administrator in their societies in place of duly elected Boards.
(2.) Facts are identical, for which all these writ petitions are being disposed of by this common order, however, for the sake of convenience, facts of S.B. Civil Writ Petition No.5533/2020; Sultana Kray Vikray Sahakari Samiti Ltd. v. State of Raj. and Ors. are being taken into consideration.
(3.) Election of the Executive Committee or the Board of Directors of the petitioner Society were held in July, 2015 and accordingly tenure of the members of the Executive Committee was upto 22nd July, 2020.;