- (1.) Heard Sri Vijay Kumar, learned counsel for the petitioner and learned Standing Counsel for the State respondents.
(2.) The present writ petition has been filed seeking a direction to decide the claim of the petitioner with regard to election proceedings of a co-operative society namely, Matsya Jivi Sahkari Samiti Ltd., Village Karauta, Block Brahampur, District Gorakhpur.
(3.) As per the averments made in the writ petition, in particular, in paragraphs 9 and 10, the elections have been held and declared on 22.11.2019 and the elected office bearers have also taken charge but the grievance of the petitioner with regard to the elections, raised in his complaints, has not been redressed.;