S.P.MEHROTRA, ANIL KUMAR, JJ. - (1.) THE present writ petition under Article 226, Constitution of India has been filed by the petitioner, inter alia, praying for directing the respondent No. 1 to hold the election of the Committee of Management of the 'Central Society', i.e.. District Co­operative Bank Ltd. by the members who were there at the time of appointment of the Administrator/Administrator Committee in the 'Central Society' and before the notification of the dates of elections, and further directing the respondents not to induct new members in the Central Society, i.e., District Co­operative Bank Limited.
(2.) WE have heard Sri Rana Mritunjay Singh, learned counsel for the petitioner and the learned Chief Standing Counsel appearing for respondents No. 1 to 4 and perused the record. The learned Chief Standing Counsel appearing for respondents No. 1 to 4 submits that the programme for election of various co-operative societies has already been published, and the election process has already started, and therefore, no interference is called for under Article 226 of the Constitution of India.
(3.) SRI Rana Mritunjay Singh, learned counsel for the petitioner does not dispute that the election process has already started but submits that on account of various illegalities being committed by the administrator including inducting new members in the Society in question, the election would be materially affected.;