Arun Bhansali, J. - (1.) THIS writ petition has been filed by the petitioner seeking the following reliefs: - "A] By an appropriate writ order of direction, the order impugned dated 19.06.2015 (Annex.3) passed by the Rajasthan State Cooperative Election Authority for holding elections respondent No. 5 may kindly be quashed and set aside, B] By an appropriate writ order or direction, the respondents may be directed to hold the elections of the respondents No. 5 as per the section 27 as amended vide the Rajasthan Cooperative Societies (amendment) ordinance, 2015, C] By an appropriate writ order or direction, the respondents may be further directed to hold the elections of all the district level land development banks as well as the State Land development banks together in view of the provisions of the amended Act 2001, D] By an appropriate writ order or direction, administrator as per section 30C of the Act of 2001 may kindly be ordered to be appointed/continued till the elections for all district level land development banks are held. Any other appropriate order which is deemed just and proper in the facts and circumstances of the case may kindly be also passed in favour of the petitioner."
(2.) IT is, inter alia, indicated that the petitioner is a member of Raisinghnagar Sahkari Bhumi Vikas Bank Limited, Raisinghnagar ('the Bank'); there is a two tier system of the Land Development Banks, in which at bottom level, there are Land Development Banks for each District and there is a State Level Land Development Banks. By order dated 24.11.2014 passed in S.B. Civil Writ Petition No. 1985/2014 (Rakesh Tholia v. State of Rajasthan and Ors.), the State Cooperative Authority was directed to initiate the process of election of the Bank within a period of three months; pursuant thereto the State Cooperative Authority issued order on 19.06.2015 declaring the election programme and as per schedule of election, the same are going to take place between 01.08.2015, when the proposed electoral polling roll would be produced and 17.08.2015, when the polling and the counting would take place; the Election Officer has been appointed on 23.07.2015.
(3.) IT is further indicated that 36 Land Development Banks in the State have term of five years, in which the ordinary members of the Bank elect a delegated body, which in turn elects a Managing Board of 12 Directors of the Bank, who in turn elect a Chairman of the Bank and the Chairman becomes a member of General Body of State Land Development Bank ('State LD Bank'), in turn the General Body members of the State LD Bank elect 12 members as Directors, who in turn elect a Chairman of the State LD Bank.;