RAM NARESH PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) W.P.(C) No. 3019 of 2017 has been filed for quashing the notice dated 23.05.2017, issued under the signature of the Co-operative Extension Officer-cum-Election Officer, Adarsh Co-operative Housing Construction Society Limited, Bandhgora, Chas (respondent No.6) whereby, a Special General Body meeting was called on 12.06.2017 for conducting election of the Managing Committee of Adarsh Cooperative Housing Construction Society Limited, Bandhgora, Chas.

(2.) W.P.(C) No. 1409 of 2017 has been filed for quashing Memo No. 484 dated 27.10.2016, issued by the Assistant Registrar, Co-operative Societies, Chas whereby, a Special General Body Meeting for conducting election of the office bearers of Adarsh Co-operative Housing Construction Society Limited, Bandhgora, Chas, scheduled to be held on 31.10.2016, has been stayed.

(3.) Both these writ petitions arise out of the election dispute of Adarsh Co-operative Housing Construction Society Limited, Bandhgora, Chas and as such the same are being heard and disposed of together by this common judgment. Since W.P.(C) No. 1409 of 2017 was filed against the order whereby, the election of the Adarsh Cooperative Housing Construction Society Limited, Bandhgora, Chas was stayed and subsequently, a Special General Body Meeting was convened for conducting the election, which gives rise to filing of W.P. (C) No. 3019 of 2017, the said writ petition is taken up as the lead case.