DAMODAR DAS UPADHAYAY Vs. STATE OF U.P.

JUDGEMENT

(1.) The present, writ petition has been filed under Article 226 of the Constitution of India, inter alia, praying that the respondents be directed to examine the voter list/member list of the Vertalok Sahkari Avas Samit (Co-operative Society in question) and then t proceed further in the election process. From a perusal of the averments made in the writ petition, it is evident that the election process has already started, and the elections in respect of the co-operative society in question are scheduled to take place on 9.3.2013.

(2.) Civil Misc. Impleadment Application No......of 2013 has been filed on behalf of one Rajiv Kumar, claiming himself to be a candidate in the election of the Co-operative Society in question. It is, inter alia, prayed that Rajiv Kumar (applicant) be impleaded as party-respondent No. 5 in the writ petition.

(3.) Registry is directed to give appropriate number to the aforementioned impleadment application.