- (1.) These two appeals pertain to a cooperative housing society.
(2.) The State's appeal is of limited import, in the sense that the State is aggrieved by the direction in the order impugned which requires the election pertaining to the relevant cooperative society to be conducted by a person other than the Cooperative Election Commission. According to the State, Section 96 of the West Bengal Cooperative Societies Act, 2006 mandates that all elections pertaining to cooperative societies would be conducted by such commission.
(3.) Since the writ petitioner respondent and the other contesting respondents do not object to the Cooperative Election Commission conducting the election, the order impugned dated April 27, 2016 is modified by setting aside such part of the order that provides for an administrator to constitute the board. It will be the Cooperative Election Commission who will conduct the election, but the results will not be published without the previous leave of this Court.;