- (1.) These three petitions, namely Wri$ Petition No. 5965 of 1990, Aditya Chowdhry v. District Magistrate and others), Writ petition No. Nil of 1990 (Aditya Kumar Chowdhry v. Dy. Registrar Cooperative Societies & others) and Writ Petition No. 7041 of 1990 (Rejveer Singh v. State of U.P. & others) (for short first, second and third writ petition respectively).
(2.) In the first petition the relief claimed is for a writ of certiorari quashing the order dated 13-2-1990 passed by the District Magistrate, Mathura, convening the meeting of no confidence motion for 17-3-90, and for a writ of certiorari quashing the order dated 5/6-3-90 of the Dy. Registrar, Cooperative Societies, U.P. Agra, and further for a writ of mandamus directing the respondents not to permit the Directors who have been removed from the membership of the committee of management in the meeting dated 10-3-90 from participating in the meeting scheduled to be held on 17-3-1990 and further directing the respondents to permit the members co-opted on 10-3-90 to participate in the meeting dated 17-3-1990.
(3.) Under the second petition the prayer is for a writ of certiorari quashing the order dated 16-3-90 passed by the Deputy Registrar, Cooperative Societies and also for quashing the proceedings dated 17-3-1990. Under the third petition, however, the prayer is for a writ of mandamus directing the respondents to permit the petitioner to function as Chairman of the District Cooperative Bank, Mathura in pursuance of the declaration of result of the meeting date 17-3-1990.;