ASHOK SRIVASTAVA,J. - (1.) THE petitioner has filed the present Writ Petition, interalia, praying for quashing the Order/ Letter dated 10.8.2009 (Annexure No. 1 to the Writ Petition ) issued by the Registrar, Cooperative Societies, U.P., Lucknow (respondent no.2), and the Order/Notice dated 10.8.2009 ( Annexure No. 2 to the Writ Petition) issued by the Election Officer, Bulandshahr Kraya Vikraya Sahkari Samiti Limited ( respondent no. 5).
(2.) IT appears that Election programme in respect of various Kraya Vikraya Sahkari Samiti was announced. The petitioner has filed nomination for election in respect of Bulandshahr Kraya Vikraya Sahkari Samiti Limited. By the order /notice dated 10.8.2009 ( Annexure No. 2), the Election Officer, Bulandshahr Kraya Vikraya Sahkari Samiti Limited ( respondent no. 5) postponed the election on the basis of the recommendation made by the District Magistrate, Bulandshahr, and requested the District Magistrate, Bulandshahr to notify fresh dates for election. It was further recommended by the Election Officer, Bulandshahr Kraya Vikraya Sahkari Samiti (respondent No. 5 ) that the Registrar, Cooperative Societies, U.P., Lucknow( respondent no.2) be approached through the District Magistrate, Bulandshahr for holding election afresh. .
(3.) IT appears that in the meantime, the Registrar, Cooperative Societies, U.P., Lucknow( respondent no.2) issued order dated 10.8.2009 ( Annexure No. 1 to the Writ Petition ) in exercise of powers conferred under sub-section ( 3) of Section 29 of the U.P. Cooperative Societies Act, 1965 postponing the election in respect of Kraya Vikraya Sahkari Samiti Limited, Bulandshahr.;