SUNDERLAL Vs. S.D.O., KATNI

JUDGEMENT

(1.) THIS is a petition filed by the petitioners challenging the proceedings before respondent 1 and for quashing of the orders Annexures F and I passed by respondents 1 and 2.

(2.) FACTS necessary for the disposal of this petition are that the petitioners and respondent 3 are members of respondent 4, a co -operative society registered under the M. P. Co -operative Societies Act, 1960. Respondent 4 is also known as Large Size Agricultural Co -operative Credit Society Ltd. , Kaudiya. This society comes under classification of societies as a Resource Society. This society, among other things, advances loans and also provides for fertilizers, seeds and other consumer goods to its members. The society is also a member of the District Co -operative Central Bank Ltd. , Jabalpur, and it is alleged that the society has 638 members spread over 24 adjacent villages.

(3.) IT is further alleged that in due course the Assistant Registrar appointed Shri R. S. Tiwari, a Co -operative Inspector, as Returning Officer to complete the elections of the members and office -bearers of the said society by order dt. 30th Sept. 1983.