VIKAR ANJUMAN Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) The dispute raised by the petitioners in these two writ petitions is regarding the elections of the Cooperative Societies in the State of Uttarakhand. The petitioner in WPMS No.2627 of 2018 is the Director of Bahuudeshiya Landhaura Kishan Seva Sahkari Samitit Limited and the petitioner in WPMS No.2626 of 2018 is the Director of Bahuudeshiya Paniyala Kishan Seva Sahkari Samiti Limited.

(2.) The elections in the Cooperative Societies are done at various stages. Not only there is an election to the Committee of Management of the societies but the Cooperative Societies also send their delegates, who thereafter cast their votes in electing Members and Chairman of higher societies and so on.

(3.) Since the issue raised in the aforesaid writ petitions is common and identical, therefore, these writ petitions are heard together and decided by this common judgment. However, for the sake of convenience, the facts of Writ Petition (M/S) No.2627 of 2018 are being referred in this judgment.