NEERAJ Vs. STATE OF U.P. AND OTHERS

JUDGEMENT

(1.) THE present Writ Petition has been filed by the petitioner under Article 226 of the Constitution of India, inter -alia, praying for quashing the order dated 2.11.2012, issued by the respondent No. 2, whereby the dates for holding the elections of the Members of the Committee of Management of the Co -operative Societies and the Chairman/Vice Chairman etc. of the Committee of Management of the Co -operative Societies have been fixed. The elections are scheduled to take place on 10.12.2012 and 11.12.2012. The ground raised in the Writ Petition is that the elections of the Co -operative Societies in question, scheduled to be held on 10.12.2012, be held after publication of final voter list. It is averred in paragraph -5 of the Writ Petition that till date, no final voter list has been published.

(2.) WE have heard Sri Devesh Vikram, Advocate holding brief for Sri S.P.S. Chauhan, learned Counsel appearing for the petitioner and the learned Standing Counsel appearing for the respondents No. 1 to 5.

(3.) AFTER the conclusion of the elections, it will be open to the petitioner to pursue such remedy as may be available to the petitioner under law before appropriate forum for seeking appropriate reliefs for redressal of his alleged grievances as raised in the Writ Petition.