M.KATJU, J. - (1.) STANDING Counsel is granted one week's time to file counter-affidavit. List peremptorily on 25th February, 2003.
(2.) THIS case illustrates how the executive authorities have now started disobeying the orders of this Court by giving scant regard to the same. The dispute in this case is regarding no confidence motion against the Chairman of the District Co-operative Bank Limited, Mirzapur.
(3.) THE controversy came up before this Court in writ petition No. 55526 of 2002, Ranjan Jaiswal v. The Registrar, Co-operative Societies, U.P. Lucknow and others, which was decided on 3-1-2003, vide Annexure 1 to the writ petition. A Division Bench of Hon'ble S. Rafat Alam and Hon'ble D.P. Singh, JJ. allowed the writ petition in which the District Magistrate, Mirzapur as well as the Sub-Division Magistrate Sadar, Mirzapur as also the Director of District Co-operative Bank Limited, Mirzapur were respondents. In this case it was held that no confidence motion was not invalid for want of quorum of lack of requisite majority because two third members were present in the meeting.;