AKBAR MOHD KHAN Vs. STATE OF M P

JUDGEMENT

(1.) THIS appeal is directed against order dated 4-2-2002 passed by Single Judge in W. P. No. 534 of 2002 [2002 (2) M. P. H. T. 495].

(2.) STATUTORY tenure of Board of Directors of M. P. State Co-operative Marketing Federation Limited (MARKFED) under Section 49 (7-A) of M. P. Co-operative Societies Act, 1960 is five years. This way, it was to end on 3-1-2002. State Government extended the period with respect to all the societies by twelve months under sub-section (7-AA) of Section 49 of the Act of 1960 from the date of expiry of the usual term by notification dated October 28, 2000.

(3.) PURSUANT to document Annexure A-13, steps for holding election were initiated. Accordingly, election programme was notified on 17-1-2001. It mentions number of steps to be taken on respective dates and ultimately election on 4-2-2002 and declaration of result the same day. It is stated that as many as 32 Directors were elected unopposed.