AKSHAIWAR PANDEY Vs. STATE OF U P

JUDGEMENT

(1.) The present Writ Petition has been filed by the petitioner under Article 226 of the Constitution of India, inter-alia, praying for direction to the respondent no.3 for deciding the Representations of the petitioner filed on 25.10.2012 and 31.10.2012.

(2.) It appears that the petitioner is a member of the Cooperative Society in question. The elections for the Committee of Management and the post of President in respect of the Cooperative Society in question were held on 29.10.2012 and 30.10.2012.

(3.) In the aforesaid Representation dated 31.10.2012, the petitioner has prayed that the said elections be set aside and fresh elections be held.