- (1.) The present writ petition has been filed by the petitioner under Article 226 of the Constitution of India, inter alia, praying for quashing the Voter-List dated 18.1.2013 issued for election of Managing Body of the Co-operative Bank in question.
(2.) We have heard Sri Vijai Kumar Ojha holding brief for Sri Arun Srivastava, learned counsel for the petitioner and Sri H.R. Mishra, learned senior counsel assisted by Sri Sunil Kumar Yadav, learned counsel for the respondent Nos. 1 and 2.
(3.) From a perusal of the averments made in the writ petition and the Annexure thereto, it is evident that the elections of the Cooperative Bank in question are scheduled to take place on 29.1.2013.;