A. K. Mathur, J. - (1.) IN both these writ petitions, a common question of law was agitated as preliminary objection. Therefore, both these writ petition are taken together for disposal and they are disposed of by this common order.
(2.) THE question which has been canvassed in both these writ petitions is that the petitioner has an alternative remedy Under Sections 75 and 77 of the Rajasthan Co -operative Societies Act, 1965. Therefore, these writ petitions should not be entertained. For the convenient disposal of both these writ petitions, the facts given in the case of Ramrakh v. State of Rajasthan and Ors. (S.B.Civil Writ Petition No. 110 of 1991) are taken into consideration.
(3.) THE petitioner by this writ petition has prayed that the non -petitioner No. 3 may be directed to conduct the election as per Annex. 2 and deletion of the names of 144 persons from the voters list be struck down.;