KANWALJIT SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The petitioner has challenged the election programme, published in the newspaper 'Jagbani' on 9.10.2015, issued by the Election Manager of the Batala Cooperative Sugar Mills Limited, Batala [for short 'the Society'].

(2.) It is submitted that the present membership of the sugar mill comprises 300 societies and 28411 individuals. It is further submitted that total seven Directors are to be elected out of which five Directors have to be elected from individual zone and two from the societies zone.

(3.) Learned counsel for the petitioner has submitted that as per Section 15-A of the Punjab Cooperative Societies Act, 1961 (for short the Act), no individual shall be admitted as member of the central or apex society but it can be exempted by the Registrar by a general or special order.