D.S.Sinha, J. - (1.) Heard Shri Z. K. Hassan, learned counsel appearing for the petitioners and Shri K. M. Sahai, learned standing counsel of the State of U. P., representing the respondent No. 1.
(2.) The order dated 8th October. 1993. passed by the respondent No. 1 in exercise of powers under Section 29 (4) of the U. P. Co-operative Societies Act. 1965. as it then stood. is under challenge in this petition under Article 226 of the Constitution of India.
(3.) By the impugned order, the respondent No. 1 has purported to appoint a new Managing Committee of the Authortan West Employees Cooperative Rin Sahkari Samiti Ltd.. Kanpur, modifying its earlier order dated 9th July. 1993. whereby another Managing Committee, of which petitioners claim to be members, had been appointed.;