B.S.Chauhan, J. - (1.) This writ petition has been filed for a direction to the District Collector/Returning Officer to include certain members for the purpose of participation in the election of the District Cooperative Bank Limited, Ghazipur and to quash the order dated 23.03.2005.
(2.) The facts and circumstances giving rise to this case are that there is a Cooperative Society, namely Sadhan Sahakari Limited, Mania Block Bhadaura, District Ghazipur. On 23rd March, 2005, a provisional voters' list was ratified for the purposes of holding election of the Cooperative Societies which did not contain the name of the petitioners' Society, as it had been shown as a defaulter. The said list had been made final and the petitioners' Society has not been included in the voter list for the reason that vide order dated 23.03.2005, the said Society has been shown to be a defaulter. Hence, this petition.
(3.) Shri J.P. Singh, learned counsel for the petitioners has submitted that the findings recorded by the authority concerned in its order dated 23.03.2005 that the Society is a defaulter, is factually not correct. Petitioners' Society is not a defaulter. Therefore, the petitioners' Society should be permitted to participate in, the forthcoming election.;