Om Prakash, J. - (1.) District Co-operative Federation Ltd., Allahabad, respondent No. 3, is a Society, registered under the Co-operative Societies Act, 1965 (briefly,'the Act. 1965) Respondent No. 2 is a Multi State Co-operative Society governed by the Multi State Co-operaties Act, 1984. (for short, the Act 1984). The petitioner was declared elected on 29-9-1992 as member of the Committee of Management of the Society, respondent No. 3, and be was elected as delegate of the Society, respondent No. 3, to represent the Society, respondent No, 3, in the representative General Body of respondent No. 2 as delegate.
(2.) By resolution dated 12-1-1993 (Annexme 4 to the writ petition), the petitioner was informed that in his place respondent No. 4 would be a delegate and that the latter would represent the Society, respondent No. 3, in the repsesentative General Body of respondent No. 2.
(3.) The petitioner, thererore, seeks quashing of the aforesaid resolution.;