SUNIRMAL CHAKRABARTY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Affidavit-Of-Service filed in Court today be kept on record. In spite of service, the State respondents are unrepresented.

(2.) On the prayer of the learned advocate representing the petitioners, the names of the petitioner Nos. 2 to 5 are directed to be struck out from the cause-title of the writ petition. The writ petition shall now survive with the petitioner No. 1 as the sole petitioner.

(3.) The petitioner is a member of Electro Urban Cooperative Credit Society Limited. In the instant writ petition, the petitioner challenges the memo dated 29th August, 2012, issued by the Secretary, Cooperative Election Commission, West Bengal, and the consequential notice dated 30th August, 2012, which has been issued by six Assistant Returning Officers, who were entrusted for holding the election of Electro Urban Cooperative Credit Society Limited.