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Judgment
K.R. Mohapatra, J
This matter is taken up through hybrid mode.
The Petitioners in this writ petition pray for the following relief:
“It is therefore prayed that this Hon’ble Court may graciously be pleased:-
(I) To admit this Writ Application;
(II) To quash the Election Notice dtd. 14.05.2022 issued by the Election Officer, Iswarpur Service Cooperative Society (Annexure-5);
(III) To direct the State Cooperative Societies /Auditor General to conclude the Special Audit within a time frame as per request letter of the D.R.C.S. dtd. 7.4.2022 in order to make the Electoral Roll fair and transparent before the Election is held; (IV) And to direct the Opposite Parties D.R.C.S., Balesore and A.R.C.S., Nilagiri to prepare a fresh Electoral Roll after the Special Audit Report is received by the Auditor General State Cooperative Societies;
And pass such other order/orders, direction/directions as deem fit and proper in the interest of justice.
And for which act of kindness the petitioners shall as in duty bound ever pray.”
In course of hearing, Mr. Mohanty, learned counsel for the Petitioners prays for withdrawal of the writ petition to enable the Petitioners to move the appropriate authority for redressal of their grievances.
Considering such submission, this writ petition is dismissed as withdrawn.
Urgent certified copy of this order be granted on proper application.
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