M.N. Bhandari, J. - (1.) By these writ petitions, a challenge is made to the order dated 29th December, 2016, by which, Administrator has been appointed in the Co-operative Society.
(2.) Learned counsel for petitioner submits that before completion of tenure, respondents were under an obligation to notify the election. They have failed to do so thus elections were not conducted in time. The respondents have appointed Administrator due to completion of tenure of the elected body. An officer of the Department has been appointed to administer many societies, which is not humanly and practically possible. In view of above, impugned order may be interfered with a direction to the respondents to continue the elected body to administer the affairs of the Society.
(3.) It is also submitted that in the similar cases, an interim order has been passed by the Co-ordinate Bench of this Court thus keeping in mind the aforesaid, operation of the impugned order may be stayed.;