S.D.garwala, R.R.Misra, JJ. - (1.) Heard the learned counsel for the petitioner and the learned Standing Counsel.
(2.) By means of this writ petition, the petitioner has challenged the order dated 22nd June, 1989, passed by the Cane Commissioner/Registrar, Co-operative Societies, by which an interim Committee of Management has been appointed.
(3.) Learned counsel for the petitioner has made two submissions before us. His first submission is that, in fact, the case of the petitioner falls under Rule 434 of the U. P. Co-operative Societies Rules, 1968. But the order has been passed under Rule 435 of the said Rules and, as such, the exercise of power by the Authority under Rule 435 is beyond Jurisdiction making the order void in law. His second submission is that the Registrar could nominate an interim Committee of Management for the petitioner-Society only on the, date when the Society was registered and not thereafter,;