JITENDRA SINGH MOHARE Vs. S K DIXIT

JUDGEMENT

(1.) THE petitioner challenges the election of Co-operative Societies on the ground that reservation of the seats in the election of the delegate of Zila Sahkari Krishi Aur Gramin Vikas Bank Limited, Balaghat, was not done properly and for quashing the results of the delegate election in Kirnapur and Balaghat blocks.

(2.) RESPONDENTS No. 2 and 4 have filed an application. They contend that the election took place on 13.10.2001. Election of Directors was held on 10.12.2001. Election of President and Vice-President was held on 15.12.2001.

(3.) THIS Court is of the consistent judicial opinion that even in the case of reservation of seats the election dispute should be raised.