J.K. Mathur, J. - (1.) This branch of petitions raise common questions to be determined and they were therefore, heard together.
(2.) The facts from which the questions of law arose are as follows: "The U. P. State Co-operative Land Development. Rank Limited, Lucknow was established under the U. P. Corporative Land Development Banks Act, 1964. Subsequently its name was changed to U. P. Rajya Sahkari Krishi Evam Gramya Vikas Bank Limited (here-in-after referred to as the 'Bank'). It is one of the apex Co-operative Societies as enumerated in Section 2 (a-4) of the U. P. Co-operative Societies Act. This Bank is also admittedly notified under the proviso to Section 29 (3) of U. P. Co-operative Societies Act thereby vesting the Superintendence, direction, control and conduct of the elections of the Members, Chairman and and Vice-chairman of the committee of management in the Registrar."
(3.) After a long interval, under the directions issued by the court in writ petition No. 5393 of 1982 elections of the bank was scheduled to be held The delegates were to be elected on 16-1-1990, election of committee of management was to be held on 5-2-1990 and the election of Chairman, Vice-chairman and representatives were stated to be held on 6-2-1990, by an order issued by the Registrar on 30-11-1989. These elections were later postponed to 25-2-1990, 14-3-1990 and 15-3-1990 respectively, la accordant with this schedule elections of the delegates were held but the elections of the committee of management and the office bearers were not held. A writ petition was again moved before a Bench of this court at Allahabad being Writ Petition No. 34272 of 1991, to activate the Registrar into completing the elections. An order was passed in that petition on 30-9-1991 requiring the elections to be completed within three months. Consequently the Registrar again fixed 30-12-1991 for the election of the committee of management and 31-12-1991 for the election of the Chairman, Vice-chairman and representatives. Result of the delegates as elected in February 1990 was published and nominations accepted. At this stage again elections were postponed to 9-1-1992 and 10-1-1992 on the ground that because of terrorism in Tarai area and earthquake in Garhwal region, delegates from those places may not be able to participate in the elections The Registrar also moved for modification of the order passed on 30-9-1991. The time was extended so as to complete the elections by 24-2-1992.;