VASANT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) The Petitioner in Writ Petition No.7312 of 2008 prayed for directions to Respondent Nos. 1 to 5 to declare election programme for holding election of Respondent No.6 Gangakhed Taluka Sahakari Kharedi Vikri Sangh Ltd., Gangakhed, DistParbhani. The Petitioner further prayed for granting injunction against the Authorities from appointing any Administrative Board. The Petitioner prayed for directions to prevent the Administrative Board from disposing of the immovable property of the Respondent No.6 Sangh. Byway of amendment, the Petitioner prayed for directions to Respondent Nos. 3 to 5 to take the charge of the Respondent No.6 Sangh and to take possession of the property of the Sangh which was illegally delivered to Respondent Nos. 13, 14 and other traders. The Petitioner prayed for interim relief.

(3.) In Writ Petition No.1175 of 2009 the Petitioner prayed for setting aside the impugned resolution dated 3rd December, 2008 passed by the Board in respect of allotment of shops to Respondent Nos. 7 to 23 therein and for conducting enquiry. The Petitioner prayed for directions to reallot the shops afresh. It is further prayed that Respondent No.3 be directed to reserve 10% shops in the allotment of shops for Educated Unemployed and for interim relief.