- (1.) Heard Sri M.D. Singh Shekhar learned Senior Counsel assisted by Sri S.C. Pandey for the petitioner, Sri N.K. Giri for the respondent-Election Commission respondent nos. 1 and 6, Sri Nripendra Mishra for the respondent nos. 3 and 5 and the learned Standing Counsel for the respondent no. 2.
(2.) This writ petition arises out of proceedings for holding of fresh elections of a Cooperative Society, the background whereof can be located to the Division Bench judgment in Writ Petition No. 2445 of 2011 decided on 5.4.2011. A copy of the said judgment has been brought on record as Annexure 8 to the writ petition.
(3.) The election process had been set into motion and according to the petitioner, the same was sought to be disrupted as a result whereof the aforesaid writ petition was filed. The Division Bench according to the petitioner proceeded to quash the order of the Registrar dated 23.2.2011 and a direction was issued that the election process shall be completed by proceeding from the stage from where it was disrupted under the orders passed by the District Magistrate dated 10.12.2010.;