- (1.) Heard learned counsel for the petitioner, learned Additional Chief Standing Counsel for opposite parties no.1 and 2 and Sri Gaurav Mehrotra, learned counsel for opposite parties no.3 and 4.
(2.) Learned counsel for the petitioner submits that there is a society known as Matsya Jivi Sahkari Samiti, Imli Pur Patseni, Block Kachauna, Disrtrct Hardoi ( herein afer refered as ' Co-operative Society"). The opposite pary no.3/ Chief Election Commissioner, Co-operative Societies,Lucknow issued the election programme and as per the same on 04.11.2019, opposite party no.5/ Election Officer,Matsya Jivi Sahkari Samiti, Imli Pur Patseni, Block Kachauna, Disrtrct Hardoi issued a tentative list of electoral roll/vorter list in order to conduct the election in the society.
(3.) Learned counsel for the petitioner submits that petitioner and two other persons have submitted their objection to the tentative list of electoral roll. The opposite party no.5 vide order dated 08.11.2019 rejected the objection of the petitioner by observing that the petitioner was expelled from the membership because he was absent in the meeting dated 10.02.2018.;