Gopi Math, J. - (1.) These ara thna gpscial appeals against the order of a learned Single Judge of this Court dated February 9, 1971. By that order the learned Single Judge partly allowed the writ petition filed by the committee of management of meerut. Wholesale Central Consumers Co-opsrative Stores Ltd., hereinafter referred to as the 'Stores', to the extent that the impugned order of the Deputy Registrar, in so far as it suspends the Chairman of the Society was illegal and ineffective. The writ petition out of which these appeals arise was directed against a order of the Deputy Registrar, Co-operative Society, Meerut, dated Augusts, 1970 passed under section 35(2) of the U.P. Co-operative Societies Act, 1965, hereinafter referred to as the 'Act'. By the impugned order the Deputy Registrar, Co-operative Societies, Maerut, placed the chairman of the stores under suspension and appointed Sfi J, D. Gaiha, Assistant Registrar, Consumers Co-Operative Societies, U. P. as the Administrator of the Stores.
(2.) The learned Single Judge by the order under appeal maintained the order of suspension of the Committee of Management and the appointment of the Administrator in its place but declared the suspension of the Chairman as illegal and ineffective, as according to him the Committee of Management did not include the Chairman.
(3.) Special Appeal No. 127 of 1971 has been filed Sir J. 0. Gaiha, against the order of the learned Single Judge declaring the suspension of the Chairman of the Society as ineffective.;