Oza, Actg. C.J. - (1.)This is a petition filed by the petitioners challenging the proceedings before respondent No. 1 and for quashing of the orders Annexures F and I passed by respondents 1 and 2.
(2.)Facts necessary for the disposal of this petition are that the petitioners and respondent No. 3 are members of respondent No. 4, a co-operative society registered under the M. P. Co-operative Societies Act, 1960. Respondent No. 4 is also known as Large Size Agricultural Co-operative Credit Society Ltd., Kaudiya. This society comes under classification of societies as a Resource Society. This society, among other things, advances loans and also provides for fertilizers, seeds and other consumer goods to its members. The society is also a member of the District Co-oparativo Central Bank Ltd., Jabalpur, and it Is alleged that the society has 638 members spread over 24 adjacent villages.
(3.)According to the petitioners, the term of the Board of Directors of the Society, respondent No. 4, expired on 30th September, 1982, but since the elections for incoming committee were not held prior to the expiration of the said term, the Board stood automatically dissolved and in consequence thereof the Directors of the Board vacated their seats and the management of the society, therefore, was assumed by the Registrar till the next elections were hold and the new Committee took over charge. It is alleged that in exercise of powers under Section 45 (8) of the Act, Shri L. D. Bairagi, Branch Manager, District Co-operative Central Bank Ltd , Jabalpur, was appointed as Officer-in-charge of the society, respondent No. 4 until the constitution of a ne.v Comnit-tee/ Board of Directors.