- (1.) Heard Shri Apoorva Tewari, learned counsel for the petitioners, Shri H.P. Srivastava, learned Additional Chief Standing Counsel for the State-respondents, Shri Gaurav Mehrotra, learned counsel for the respondent Nos. 4 and 5 and Shri Nirankar Singh, learned counsel who has moved an application seeking intervention on behalf of one Chandra Shekhar Singh.
(2.) Since the order proposed to be passed would not adversely affect the interest of the respondent No.6, as such we do not deem it necessary to issue notice to the said party.
(3.) Earlier, one Lokendra Singh and one Shree Ram filed two separate Writ Petitions, namely, Writ Petition No. 17563 (M/B) of 2017 and Writ Petition No. 18057 (M/B) of 2017 respectively, which were heard together and disposed off vide order dated 16.8.2017. In the said order, directions were given to the Election Commission to proceed to hold the elections of the four member societies at the earliest, within 3 months and immediately thereafter proceed to hold the elections of the Apex Society within the next 2 months.;