HIMMAT SINGH Vs. NIRVACHAN ADHIKARI KANNOD SAHAKARI

JUDGEMENT

(1.) The petitioner has filed this petition under Arts. 226 and 227 of the Constitution of India in the matter of M. P. Co-operative Societies Act, 1960 and Rule 41 of M P. Co-operative Societies Rules, 1962.

(2.) The short facts, giving rise to this petition, may be stated in brief, thus: The respondent No. 3 is a registered Co-operative Marketing Society, registered under the Co-operative Societies Act.

(3.) The respondent No. 1 was appointed as Nirvachan Adhikari for holding the election of Board of Directors and office Bearers of the said Society known as Kannod Sahakari Vipnan Samity Maryadit, Kannod. Accordingly the election programme was issued as per Annexure-1 dated 19-1-1984.