Satish Chandra, C.J. - (1.) On 14th October, 1980, the Deputy Registrar Co-operative Societies superseded the committee of Management of the Farrukhabad District Co-operative Bank Limited, Fatehgarh and appointed an Administrate r under Section 35-A of the U.P. Co-operative Societies Act, 1965. Aggrieved, the petitioner who is one of the members of the Committee of Management has come to this Court.
(2.) Sub-section (3) of Section 35 of the Act applies to any action taken under Section 35-A of the Act. Under sub-section (3) of Section 35 an order of suppression can be for a period not exceeding one year. In the first instance it can be extended for six months at a time so that the total extension does not exceed one year. In the present case the order of suppression was passed on 14th October, 1980. It came to an end on 14th October, 1981. It is no ones case the order was extended. Since the impugned order of suppression and the consequent appointment of Administrator has come to an end by lapse of time, it is unnecessary to go into the merits of the points raised in the present writ petit on. The same has become infructuous and is accordingly dismissed. We make no order as to costs. Petition dismissed.;