Pradeep Kant, J. - (1.) Heard the counsel for the petitioner Sri Raghvendra Singh, learned Senior Advocate, assisted by Sri Anurag Kumar Singh, Sri Rakesh Bajpai, learned Additional Chief Standing Counsel for the State, Sri Raja Vikram Singh and Sri H.S. Tiwari for Dal Singh, opposite party No. 6 and Sri Manish Kumar for the applicant Brijesh Kumar, who has moved an application for impleadment. The impleadment application is formally allowed.
(2.) The petition relates to the election of the District Cooperative Bank Ltd., Shahjahanpur, a cooperative society registered under the provisions of Uttar Pradesh Cooperative Societies Act, 1965.
(3.) In the State of Uttar Pradesh, the term of existing Committee of Management of the Cooperative Societies was five years but by way of amendment in Section 29 of the Act, it was reduced from five years to two years. On the expiry of the said term, some time in September, 2007, Administrators were appointed replacing the Committee of Management of the Banks, including the present Bank.;