D.P.Mohapatra, C.J. - (1.) On consideration of the application filed by Sri S.M.A. Qazmi, learned Counsel for the petitioner, with the prayer to take up the case during the vacation since the matter is extremely urgent, an order was passed that the case will be taken up by us today. Accordingly notice was given to the learned Counsel for both the parties. We have heard Sri S.M.A. Qazmi for the petitioner, Sri Vinod Misra, Chief Standing Counsel, for respondents 1 and 4 and Sri Triloki Nath and Sri D.P. Singh for respondent 3.
(2.) R.P. Singh Baghel has filed this writ petition seeking quashing of the final voters' list dated 1.10.1997 issued by the City Magistrate/Election Officer, Allahabad District Co-operative Bank Ltd., Allahabad, respondent No. 1 so far as it relates to constituencies No. 1 (Annexure 13 to the writ petition), 2 (Annexure 11), 3 (Annexure 8), 4 (Annexure 7), 6 (Annexure 5-A). 8 (Annexure 12), 9 (Annexure 10) and 12 (Annexure 9). The voters list was prepared for the election of members, chairman and vice- chairman of the Committee of Management of the Allahabad District Co-operative Bank Ltd., in exercise of power vested in the Election Officer under Rule 441 of the Uttar Pradesh Co-operative Societies Rules, 1968.
(3.) The main ground of challenge against the voters' list, as revealed from the record, is that the petitioner and some other delegates of primary societies whose names were included in the provisional voters' list have been arbitrarily and illegal excluded from the final voters' list while some persons who were disqualified to be delegates to the general body of the central society like Kamlesh Narain have been arbitrarily and illegally included in the final list.;