- (1.) The present Writ Petition has been filed under Article 226 of the Constitution of India, interalia, praying for issuance of writ, order or direction in the nature of mandamus directing the respondent no. 2 ( Cane Commissioner/Registrar, Uttar Pradesh, Lucknow) to fix a date for holding elections of Committee of Management and so long the election is not held, the petitioners may be allowed to continue till new election takes place.
(2.) From the averments made in the Writ Petition, it transpires that Sahkari Ganna Vikas Samiti Limited Swar, District Rampur is a Cane Co-operative Society registered under the provisions of the U.P. Cooperative Societies Act, 1965 (in short the "1965 Act"), and the provisions of the 1965 Act and the Rules framed there-under, namely, the U.P. Cooperative Societies Rules, 1968 (in short the "1968 Rules") are fully applicable in the case of the said Society.
(3.) Petitioner No. 1 claiming itself to be Committee of Management of the said Society and the petitioner no. 2 claiming himself to be the Chairman of the Committee of Management have filed the present Writ Petition seeking the reliefs as mentioned above.;