UMMED SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) THE petitioner has filed this petition for the following reliefs :

(2.) GWALIOR Sahkari Dugdh Sangh Maryadit, Gwalior is a Co operative Society registered under the provisions of M.P. Cooperative Societies Act 1960 (hereinafter referred to as 'Act of 1960'). The elections of the Society were held in pursuance to the directions issued by the Hon'ble Supreme Court. The Returning Officer declared seven persons elected as office bearers of the Society unopposed. Copy of the list of the persons has been filed as Annexure P 1 in the petition. The election of Chairman and representatives of M.P.Dugdh Sangh Maryadit Bhopal could not be held. Thereafter, the present petition has been filed for holding the elections. The petitioner pleaded that the State authorities were adamant to dissolve the Board of the bank.

(3.) OIC of the Society was appointed in the year 2007. Hence, in accordance with amended Act, holding election of the Society is necessary.