- (1.) Petitioners Indu Lata Aggarwal and Sunita Garg, have preferred the instant writ petition, invoking the provisions of Articles 226 and 227 of the Constitution of India, for the issuance of a writ in the nature of certiorari, quashing the election result (sheet) dated 26.9.2010 (Annexure P11) of The Satluj Cooperative House Building Society Limited (respondent No. 4) (for brevity ''respondent-Society'') registered under the provisions of The Punjab Cooperative Societies Act, 1961 (hereinafter to be referred as ''the Act''), inter alia on the ground that 110 out of 438 members were not permitted to cast their votes by the Assistant Registrar, Cooperative Societies (respondent No. 3).
(2.) The claim of the petitioners was contested by the respondents, who have filed their separate written statements, inter alia pleading certain preliminary objections of, maintainability of the writ petition on the ground of availability of alternative remedy of election petition, challenging the election result (sheet) (Annexure P11); cause of action and locus standi of the petitioners. The contesting respondents have stoutly denied all other allegations contained in the writ petition and prayed for its dismissal.
(3.) After hearing the learned counsel for the parties, going through the record and relevant provisions of law with their valuable assistance and after considering the entire matter deeply, to my mind, the instant writ petition is not directly maintainable at this stage.;