Amreshwar Pratap Sahi, Vivek Kumar Birla, JJ. - (1.) THIS writ petition has been filled with the prayer that the election of petitioner's Co -operative Society namely respondent No. 5 should be held only from amongst the valid members and not by the members, who had been enrolled by the Administrator.
(2.) THE submission of the learned counsel for the petitioner is that the Administrator has no power to induct new members, as per a series of decisions. An interim order dated 3.9.2009 passed in Writ Petition No. 46865 of 2009, which had been passed by this Court after following the decisions of the Supreme Court, has been brought on record. Thus, the apprehension of the petitioner is that the election, which is now to be held, in terms and direction issued by High Court on 16.1.2014 in Writ -C -No. 22915 of 2013, is likely to be held on an incorrect voter list.
(3.) SRI N.K. Giri who appears for the respondent No. 2 Commissioner, Election Commission U.P., Co -operative Societies and Sri Nripendra Mishra, learned counsel for respondent No. 3 Awas Vikas Parishad submit, that after direction dated 16.1.2014, elections could not be held on account of non -validity of the Rules that have now been notified on 19.5.2014.;