Devendra Kumar Upadhyaya, J. - (1.) Heard learned counsel for the petitioner and learned Standing Counsel for the respondents.
(2.) The petitioner is the Chairman/President of U.P. Vidut karmchari Rin Sahkari Samiti Limited,-LESA, Lucknow which is a Cooperative Society registered under the U.P. Co-operative Societies Act, 1965 (in short 'Act').
(3.) The petitioner has instituted these proceedings under Article 226 of the Constitution of India challenging the order dated 28.10.2016 passed by the District Magistrate, Lucknow whereby he has called a meeting of the Board of Directors of the Co-operative Society to consider. No Confidence Motion moved by certain individual members against the petitioner. The said meeting has been scheduled to be held on 18.11.2016 at 11:00 a.m. The order dated 28.10.2016 also appoints the District Khadi Gramudyog Adhikari, Lucknow as Presiding Officer to conduct the said meeting where no confidence motion against the petitioner is to be considered.;