PRADEEP KANT, J. - (1.) HEARD Sri Raghvendra Kumar Singh, Senior Advocate, assisted by Sri Dhirendra Singh, Advocate for the petitioner, Sri Rakesh Bajpai for the Ad­ministrator as well as for the State and Dr. L.P. Misra for the newly impleaded respon­dent No. 6.
(2.) AT the outset, it would be apposite to record that the respondents have been served with the notice of the writ petition and the respondent No. 4, the Administrator of the Zila Sahkari Sangh Limited, who is the Dis­trict Assistant Registrar, Co-operative Soci­eties, U.P., Ghazipur, has filed a counter affi­davit but rest of the respondents have stated that since only a legal question is involved, therefore, they will not file any counter affi­davit and the matter may be heard finally. Dr. L.P. Misra appearing for the appli­cant who has been impleaded in the writ pe­tition as respondent No. 6, also stated that the matter may be heard finally as he does not intend to file any counter affidavit. The afore­said applicant is a delegate of the District Co­operative Federation Ltd., Ghazipur from Sadhan Sahkari Samiti Ltd., Tajpur, District Ghazipur.
(3.) THE Administrator in his counter affi­davit and also in the arguments, has defended his action of enrolling new members in the Society, and their status as the validly enrolled members.;