SOW GANGABAI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD all the learned Counsel, Shri Salunke for the petitioner, Shri Savant, Government Pleader for respondent Nos. 1 to 4 and Shri Bhavathankar for respondent No. 8, who is the only contesting respondent.

(2.) RULE. By consent rule made returnable forthwith. Counsel for the respondents waive service.

(3.) THE petitioner seeks to challenge the right of the 8th respondent Smt. Nirmala Patil to contest the election to the Managing Committee of the 5th respondent-specified society.