M.Katju, J. - (1.) Heard the learned counsel for the parties. This writ petition has been filed against the impugned orders of the respondents no. 1,2 and 3 mentioned in the letter dated 21.03.2003 (Annexure-1 to the Writ petition). We have heard the learned counsel for the parties.
(2.) The Petitioner is a Housing Cooperative Society registered under the U.P. Cooperative Societies Act (hereinafter referred to as the Act). As stated in paragraph 8 of the writ petition, the term of the elected Committee of Management of Society is till the year 2005.
(3.) It is alleged in paragraph 10 of the writ petition that suddenly on 22.03.2003 a letter from the Additional City Magistrate (II) Bareilly addressed to the Secretary of the society was received in the office of the society informing that under the direction of the Minister of Cooperative Department, Government of U.P., the District magistrate, Bareilly has appointed the Additional City Magistrate (II) Bareilly, respondent no. 2 as Receiver of the society and also the conduct an enquiry against the society on some complaint made to him. True copy of the letter dated 21.03.2003 is Annexure no. 1 to the writ petition. We have seen the letter dated 21.03.2003 which has been challenged in this writ petition.;