SUSHIL KUMAR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) In respect of the election of the Committee of Management of Zila Sahkari Bank Ltd., Shahjahanpur, after determination of constituencies' on 19.3.2005, the election programme was notified on 20.3.2005, which was duly published in the newspaper, but the elections were stayed under the directives of the State Government issued to the Registrar.

(2.) This petition challenges the direction issued by the State Government dated 1.4.2005 to the Registrar for staying the election of the Committee of Management of Zila Sahkari Bank Limited, Shahjahanpur, hereinafter referred to as the Bank, and also directing that the election be held after 10th May, 2005. The order dated 1.4.2005 passed by the Registrar, Cooperative Societies, U. P., Lucknow, in pursuance of the order passed by the State Government for staying the election is also under challenge.

(3.) Before proceeding with the merits of the case, with the consent of the parties' counsel, we put on record that an impleadment application has been moved by one Sri Ram Murti Singh Verma, Ex.-M. P. and Ex.-State Minister in the State of Uttar Pradesh and one Sri Dal Singh Yadav, Ex.-M.L.A., for being arrayed as respondents No. 6 and 7. We have allowed the said application by our order today itself and have proceeded to hear the petition on merits in view of the statement given by their counsel Dr. L. P. Misra that newly added respondents would not file any counter-affidavit and would rely upon the counter-affidavit filed by the State.