JAMALPUR FISHERMAN CO-OPERATIVE SOCIETIES LTD Vs. STATE OF BIHAR THROUGH PRINCIPAL SECRETARY, DEPARTMENT OF CO-OPERATIVE SOCIETIES

JUDGEMENT

(1.) Heard learned counsel for the petitioners, Mr. P. N. Shahi, learned A.A.G. 6 along with learned A.C. to A.A.G. 11 for the State and learned counsel for the respondent no. 6.

(2.) The petitioners have moved before the Court for the following reliefs:

(3.) However, subsequent to the same, the election to the Society in question has been held in which the petitioner no. 2 also contested for the post of Chairman and lost.