Rajasekhar Mantha, J. - (1.) Supplementary affidavit filed be kept with the record.
(2.) Sufficient grounds have been made out for absence of the writ petitioner on 05.09.2018. CAN 7496/2018 stands allowed. W.P. 25642(W)/2016 is restored to its original file and number and other writ petitions and CAN applications connected thereto are restored to the List accordingly.
(3.) An election to the Mekhyade Anchalik S.K.U.S. Ltd. was challenged before the Cooperative Election Commission and the said Commission in turn by its order dated 02.09.2016 rejected such challenge. The same is the subject matter of the writ petitions. The matters are pending since long and the functioning of the society has come to a stand still. 3.It is submitted by the Election Commission that a new Board has taken over charge and has started functioning but is unable to do so effectively as the writ petitioners and the erstwhile office bearers have not handed over the charge of the Office room and the records and documents of the Society to the newly elected Board. In view of the long pendency of the instant writ application and subsequent dismissal for default, this court is of the view that the functioning of the society can no longer be stalled in the interest of the members.;