KRISHAN BIHARI JAISWAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) With the consent of learned counsel appearing for the parties, the matter is heard finally.

(2.) Accordingly, a letter dated 10.01.2013 was sent by the Chairman of the Board of Directors to the Registrar, C.G. Co-operative Societies, informing the last date of election of 5 years with request to conduct the election, as early as possible.

(3.) Thereagainst, the State initiated an election program by order dated 24.01.2013. In the meantime, pursuant to incorporation of Part IXB in the Constitution of India, by the Constitution (Ninety-seventh Amendment) Act, 2011 w.e.f. 15.02.2012, the State Legislature brought out amendment Act namely the Chhattisgarh Co-operative Societies (Amendment) Act 2012 (for short "the Amendment Act, 2012"), wherein, after clause (bb) the following clauses was added.