BRIJ BEHARI GUPTA Vs. L L KHARE

JUDGEMENT

(1.) This is a petition under Articles 226 and 227 of the Constitution.

(2.) The Jabalpur Wholesale Consumer Co-operative Society Ltd., Jabalpur (hereinafter referred to as 'the Society') is a consumer co-operative society duly registered under the Madhya Pradesh Cooperative Societies Act, 1960 (hereinafter referred to as 'the Act').

(3.) The petitioner is a shareholder of the Society and is also a member of its Managing Committee. Respondent No. 1 who was appointed Election Officer to conduct the elections of the Society issued general notice (Annexure P-1) notifying the programme of election of the members of the Managing Committee of the Society. According to the said pro-gramme the election of the members of the Managing Committee was to be held on 16th of December, 1'973 at the Annual General Meeting of the Society. The date fixed for filing nomination papers for the members of the Committee was 8-12-1973; the date of scrutiny was 10-12-1973 and the last date for final withdrawal was 12-121973.