SANGEET LODHA, J. - (1.) The controversy raised in these two petitions being interlinked, the same were heard together and are being disposed of by this common order.
(2.) By way of writ petition No. 8080/15, the petitioner-Rakesh Tholiya has questioned legality of order dated 27.7.15, whereby in terms of bye-law No. 15(3) of the Primary Land Development Banks (PLDBs), while superseding the earlier order dated 13.5.14 as amended vide order dated 11.7.14, the Registrar, Cooperative Societies, Rajasthan, has laid down the norms for exercise of the rights by the members of PLDBs. On the other hand, by way of writ petition No. 8424/15, the petitioner-Gurveer Singh has questioned legality of order dated 11.7.14 issued by the Registrar, Cooperative Societies, which stands superseded vide order dated 27.7.15 as aforesaid.
(3.) The relevant facts are that vide communication dated 16.6.10, the Registrar, Cooperative Societies, Rajasthan, proposed to amend the bye-law No. 15 of the Bye-laws of all the Primary Cooperative Land Development Bank Limited functioning in the State of Rajasthan. The existing and proposed amended bye-law no.15, read as under: JUDGEMENT_249_LAWS(RAJ)1_2016_1.html;