PREM LAL SHARMA Vs. HIRA LAL & ORS

JUDGEMENT

(1.) Can the zones be carved out in such a manner whereby two members of the Cooperative Society residing under the same roof are made to vote in two different wards?

(2.) The petitioner is the member of respondent No. 11- Society and was contesting the election from Ward No. 2 and the last date for filing the nomination was fixed as 27.11.2014, while the election was to take place on 27.11.2014.

(3.) Respondents No. 10, as Assistant Registrar, Cooperative Societies, Solan, had approved the zones of election of respondent No. 11-Society vide order dated 18.10.2014 and aggrieved thereby the petitioner alongwith certain other persons preferred revision petition under Section 94 of the H.P. Cooperative Societies Act, 1968 (for short the 'Act') , read with Rules 1971 (for short the 'Rules') .