Tapen Sen, J. - (1.) The petitioner is a Housing Cooperative Society Ltd. which has challenged the Order dated 2.11.2007 passed by the Deputy Registrar Cooperative Society (respondent No.3) and communicated to the Petitioner and to the respondent Nos.7 and 8 by letter dated 13.11.2007 as contained in am.jxure P-18 to the writ petition.
(2.) The society has also prayed for a writ of mandamus commanding upon the respondents to set aside and cancel the proceedings being appeal proceedings initiated by the said respondent No.3 vide Memo No. 1267 dated 4.10.2007 as contained in annexure P-15.
(3.) The petitioner has further prayed for a writ of mandamus commanding upon the respondent authorities and specially, the respondent Nos. 5 and 6 (Commissioner of Police and Officer-in-charge, Lake Police Station) to aid and assist them in implementing the resolutions passed by the general body of the petitioner society.;