SANJAY SINGH RANA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since common questions of fact and law are involved in these petitions, therefore, these petitions are clubbed together and are being heard & decided together. However, for the sake of brevity and convenience, facts of WPMS No. 2 of 2024 alone are being considered.

(2.) By means of this writ petition, petitioner has sought the following reliefs:-

(3.) There is a Primary Milk Cooperative Society known as 'Durgapalpur II Motahaldu, Lalkuan'. Petitioner claims to have been elected as delegate of the said society. The expression 'Delegate of Society' has been defined in Rule 2(v) of Uttarakhand Cooperative Societies Rules, 2004, which is extracted below: