AMIT KUMAR SHUKLA Vs. STATE OF U P

JUDGEMENT

(1.) Connect with Writ Petition No. 40363 of 2009, Writ Petition No. 44899 of 2009 decided on 26.8.2009 as well as Writ Petition No. 46545 of 2009.

(2.) Shri H.R. Misra, Sr. Advocate assisted by Shri K.M. Misra appears for the petitioner. Shri S.G. Hasnain, AAG assisted by learned Standing Counsel appears for the State respondents. Shri P.S. Baghel, Sr. Advocate has entered appearance on behalf of the Allahabad District Cooperative Bank Ltd.-respondent No. 5.

(3.) The petitioner has approached this Court for a writ of mandamus directing the respondents not to permit the members enrolled by the Administrator of the Allahabad District Cooperative Bank Ltd., Allahabad-respondent No. 4 to participate in any manner in the forthcoming elections of the bank, as their membership is illegal and void. He has relied upon the judgments in K. Shantharaj and Anr. v. M.L. Nagaraja and Ors., 1997 5 JT 680(SC) and Joint Registrar of Cooperative Societies, Kerala v. T.A. Kuttappan, 2000 6 SCC 127.