- (1.) HEARD Sri Raghvendra Singh assisted by Sri Dhirendra Singh for the petitioner, Sri Rakesh Bajpai for the State, Sri Devesh Pathak for respondents no. 4 and 5 and Sri Manish Kumar for the intervenor.
(2.) THE elections to the District Co-operative Bank, Siddharthanagar, were notified initially by the Registrar on 1.6.09, fixing 5th and 6th October, 2009 for elections of Committee of Management of the District Co-operative Banks of the State, including the present Bank. A Civil Misc. Writ Petition No. 45749 of 2009 was filed at Allahabad, wherein an interim order was passed on 2.9.09 saying that the members enrolled by the Administrator shall not be allowed to participate in the elections. However, the dates aforesaid were postponed by the Registrar to 19.11.09 and 20.11.09. Before the elections could take place, the petitioner Bank filed a Writ Petition at Allahabad bearing number 61517 of 2009, wherein a Division Bench of this Court at Allahabad, considering the plea that the new members enrolled by the Administrator have got no right to participate in the elections, passed an interim order staying the elections of the District Co-operative Bank, Siddhartha Nagar scheduled to be held on 19th and 20th November, 2009 till further orders.
(3.) THIS interim order dated 17.11.09 was challenged in a Special Leave Petition before the apex court and the apex court passed an interim order on 20.11.09 and thereafter on 27.11.09 while issuing notice and giving time for exchanging affidavits, directed that the elections may go on but the same shall be subject to outcome of the present proceedings (Special Leave Petition).;