R.H.Zaidi. J. - (1.) Heard learned Counsel for the petitioner, learned standing Counsel and Shri Jai Singh, learned Counsel for appearing for respondent No. 2.
(2.) Petitioner, by means of present petition challenges the validity of the order dated 21 .3. 1995 contained in Annexure II to the writ petition passed by the respondent No. 1. He also prays for a writ, order or direction in the nature of mandamus restraining respondents from dissolving the committee of management of Sahkari Ganna Vikas Samiti Limited, Amroha, Moradabad (hereinafter referred to as the society).
(3.) In the order dated 21. 3. 1995, it has been stated that in the annual general meeting of the society, vide resolution No. 8 it was resolved to divide it into two societies and 33 villages have been separated from area of operation of the society. Thus, two new societies were constituted under Section 16 of the Act. respondent No. 1 by the impugned order in exercise of powers conferred upon him under Rule 435 of U.P, Co-operative Societies Rules constituted interim committee of management of the society, for the purpose stated therein.;