BRAHMDATT AND OTHERS Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioners have filed present writ petition being aggrieved by the order dated 31.5.2017, by which the election programme has been issued for the election of Mahavar Nagar Grah Nirman Sahkari Sanstha Maryadit, Annapurna Road, Indore.

(2.) The petitioners are the members of Mahavar Nagar Grah Nirman Sahkari Sanstha Maryadit, Indore (hereinafter referred to the society) having membership Numbers 263,217,249,42,234. The said society is registered under the Co-operative Societies Act, 1960 and the elections are being held under the provisions of bye-laws of the societies.

(3.) Earlier election of the governing body of the Society was held on 13.6.2014. Being aggrieved by the election, the petitioners filed an election petition under section 64(2)(v) of the M.P. Co-operative Societies Act, 1960 before the Registrar of Co-operative Societies, which is still pending. Respondent No.5 issued a letter dated 19.9.2016, whereby directed other respondents to prepare final voters' list for conducting election. In pursuant to the said letter, provisional voters' list was prepared. The petitioners submitted various objections in respect of the voters' list, which are collectively marked as Annexure P-6.