DAMODAR R NAIK Vs. PRATAP A MARDOLKAR

JUDGEMENT

(1.) Rule. By consent, heard forthwith.

(2.) This Writ Petition is directed against order dated 12/03/2010 of the learned Administrative Tribunal by which petitioner's election as the President of respondent no.3 Communidade for the triennium of 2010- 2012 has been set aside.

(3.) There is hardly any dispute as to facts.