MOUSHUMI BHATTACHARYA,J. - (1.) The appellants have come before us against an order dated 2nd November, 2017 passed by the learned Single Judge whereby the writ petition filed by the appellants being W.P. 26622(W) of 2017 has been dismissed.
(2.) The appellants filed the writ petition on 31st October, 2017 challenging, inter alia, an order dated 17th October, 2017 passed by the Co-operative Election Commission, West Bengal, challenging an order of the Assistant Returning Officer (respondent No.4) who had rejected 6 out of 11 Ballots in the election under General Category of Election for the Board of Directors of Sonargaon Housing Co-operative Societies Limited. The Election Commission rejected the prayer of the appellant and affirmed the decision of the Assistant Returning Officer.
(3.) The Sonargaon Housing Co-operative Limited (the co-operative society in this case) is registered under the provisions of the West Bengal Co-operative Societies Act, 2006(as amended up to date). The election was held for the Board of Directors of the co-operative society after the tenure of the earlier Board expired in June 2017. The appellants before us and for the private respondents in the writ petition were candidates aspiring to be on the Board of the co- operative society.;