L C GUPTA Vs. REGISTRAR COOPERATIVE SOCIETIES

JUDGEMENT

(1.) The petitioners, who are the members of the managing committee of the Capital Cooperative Thrift and Credit Society Ltd have approached this Court with the prayer that the orders dated 1.5.2003, 19.6.2003 and 20.6.2003 be set aside. They have also prayed that the petitioners are entitled to hold the office as the members of the managing committee of respondent No.3 society for a period of 3 years from the date of their elections as per bye-law 23(b) and Section 31(3) of the Act.

(2.) It is also prayed that respondent No.1, Registrar Cooperative Societies, respondent No.2 Assistant Registrar and respondent No.4 the Election Officer of the Capital Cooperative Thrift and Credit Society be restrained from holding elections for electing the members of the managing committee.

(3.) Brief facts which are necessary to dispose of the writ petition are recapitulated as under:-