BAHORILAL Vs. KESHAV PRASAD

JUDGEMENT

(1.) BY this petition under Articles 226 and 227 of the Constitution the Petitioner challenges the election of the (sic) dents as members of the Managing Committee of the National Transport Service Co -operative Society Ltd., Jabalpur.

(2.) THE following facts are not disputed. The society has 33 members. A meeting of the Society was called for 23.4.1962 to elect new members for the Managing Committee in place of those who had been functioning from 5.11.1959. The meeting was attended by 30 members. Three members Faruk Ahmad, Abdul Hamid and Mohammad Sharif were absent. The Respondents were elected members in that Committee. Respondents 1 and 2 are the sitting members of the old committee.

(3.) AFTER having heard the learned Counsel on both sides, we have come to the conclusion that there is no substance in the last two objections; but the proceedings of the meeting were invalid for want of adequate notice.