GEORGE Vs. JOINT REGISTRAR

JUDGEMENT

(1.) Whenever elections to the committees of Cooperative Societies are to be held, several writ petitions are usually filed in this court challenging the election processes as violating the Cooperative Societies Rules. Very often the interpretation of these rules arises for determination and we have therefore thought it fit to clear at least some ground and some doubts, to settle the legal position.

(2.) The two questions that arise for determination in this appeal are:

(3.) Now to the facts of this case.