DAGAJI BAPU GRAPE GROWERS CO-OPERATIVE SOCIETY LTD. Vs. DISTRICT MAGISTRATE (SOUTH EAST), RETURNING OFFICER

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) Accordingly, the present application stands disposed of.

(3.) Present petition has been filed seeking a declaration that the omission of Petitioner No. 2's name from the final electoral list dtd. 6/5/2024 is illegal and arbitrary. The Petitioners seek a direction to Respondent No. 1 i.e., the Returning Officer to restore Petitioner No. 2's name as the nominated representative of Petitioner No. 1 Society in the electoral list dtd. 6/5/2024 and further, to permit Petitioner No. 2 to participate in the elections of National Agricultural Co-operative Marketing Federation of India Limited ('NAFED') i.e., Respondent No. 4.