- (1.) Supplementary affidavit has been filed today. Let the same be placed on record. We have heard Shri Tripathi B.G. Bhai, learned counsel for the petitioner and the learned standing counsel appearing for the respondents, and perused the record.
(2.) The present writ petition has been filed under Article 226 of the Constitution of India, inter alia, praying for quashing the proceedings of the election of the Co-operative Society in question on the ground that the publication of the provisional electoral constituency list was not done in accordance with the relevant provisions of the U.P. Co-operative Societies Act, 1965 and the U.P. Cooperative Societies Rules, 1968 framed thereunder.
(3.) From a perusal of the writ petition, the annexures thereto as well as the supplementary-affidavit and the annexures thereto, it is evident that the election process has already started. In the circumstances, we are not inclined to exercise our Writ Jurisdiction under Article 226 of the Constitution of India in the matter so as to hinder the on-going election process.;