Rajasekhar Mantha, J. - (1.) Despite service of notice, the State is otherwise not represented. However, Mr. Raja Saha, learned counsel, who usually appears for the State, agrees to represent it in the instant matter. His appointment be regularized by the Office of the Government Pleader accordingly.
(2.) The issue involved in the instant writ application is with regard to the Tajpur Dakshinbarh Samabay Krishi Unnayan Samity Ltd. The election process was initiated pursuant to the order of this court.
(3.) The writ petitioner complained that the nominated Board has inducted about 800 members and the said members have been included in the Voter's List for the purpose of election. The election is scheduled to be held on 25.11.2018 after completion of all formalities.;