RAMESHWAR SINGH MALIK,J. - (1.) Present writ petition is directed against the order dated 22.4.2014 (Annexure P-23) passed by the Principal Secretary to Government of Haryana, Cooperation Department-respondent No.1, directing the Registrar Cooperative Societies, Haryana, to examine the conduct of the petitioners, ensure conducting of audit of the Society, if not already conducted and also conduct election of Managing Committee, in accordance with the provisions of the Haryana Cooperative Societies Act, 1984 ('the Act of 1984).
(2.) Notice of motion was issued and in compliance thereof, different written statements were filed on behalf of the respondents. Petitioners also filed their replications.
(3.) The substantive prayer made by the petitioners contained in clause iv of their prayer clause, at page 33 of the paper book, is as under:- "(iv) issue a writ in the nature of certiorari quashing the order dated 22.4.2014, Annexure P-23, passed by respondent No.1 only to the extent of holding the election conducted on 22.12.2013 as invalid." ;