(1.) These three petitions are filed under Article 226 of the Constitution of India, with the identical prayers, as such, they are heard together and disposed of by this common order. For the purpose of disposal, we draw the facts and refer to parties as arrayed in Special Civil Application No. 12298 of 2018.
(2.) Special Civil Application No. 12298 of 2018 is filed with the prayers, which read as under:
(3.) The Adarsh Credit Co-operative Society Ltd, is a society registered under the Multi-State Co-operative Societies Act, 2002. Special Civil Application No. 12298 of 2018 is filed by one of the directors of the Society; Special Civil Application No. 12317 of 2018 is filed by the Society and Special Civil Application No. 12359 of 2018 is filed by the Managing Director of the Society. In all these petitions, apart from the challenge to the vires of the provision of section 86(2) (b) of the Multi-State Co-operative Societies Act, 2002 (hereafter referred to as "the Act"), challenge is to the show cause notice dated 27th July, 2018 issued by the Central Registrar of Cooperative Societies, in exercise of powers under section 86(2)(b) of the Act, directing the Society to explain within 15 days from the date of receipt of the notice why the Society should not be wound up on the allegations contained in the show cause notice. Challenge is also to further letter dated 7th August, 2018 issued by the Additional Commissioner (Cooperation) to give wide publicity about the affairs of the Adarsh Credit Co-Operative Society Ltd, to create awareness among the members/investors/public.