- (1.) This order shall dispose of Civil Writ Petition Nos. 8610, 8621 and 8800 of 1993 as common questions of law and facts are involved therein. The facts have, however, been extracted from Civil Writ Petition No. 8610 of 1993.
(2.) Satwant Singh Vairon Namgal and others through present petition filed by them under Article 226 of the Constitution of India seek writ in the nature of certiorari so as to quash notice dated 8/07/1993 as also letter of the even date issued by the Registrar, Co. Operative societies, Punjab and Milkfed, Annexure P 11 and P 12, as also writ in the nature of mandamus directing respondent Nos. 1 to 3 to hold elections to the District Co-operative Milk Producers' Union Ltd. in the State of Punjab then to hold elections to the Punjab State Co-operative Milk Producers: Federation Limited, Chandigarh and thereafter to hold election of the Chairman of the Milkfed. For the aforesaid twin reliefs as it is necessary to ask for writ in the nature of certiorari so as to quash bye-laws 21.1 and 22.0 of the Punjab State Co-operative Milk Producers' Union Limited (Milfed) being ultravires the provisions of Section 19(2) read with Section 26(1 B) of the Punjab Co-operative Societies Act as also Rules 25 and 26 of the Punjab State Co-operative Rules, 1963 the same too has been prayed for. The bye laws aforesaid are stated to be contrary to the provisions of Section 26(1) read with Rule 23 of the Punjab Co-operative Societies Rules and Appendix 'C' attached to the said Rules.
(3.) Before however the grounds on which the relief aforesaid has been asked for are noticed, it shall be useful to trace the facts as also the amendments under challenge.;