BABAN BHAURAO TAYWDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Looking to the nature of controversy, this Court issued notice for final disposal on 11.01.2010. Thus, matter is heard finally by making Rule returnable forthwith.

(2.) In this writ petition filed under Article 226 of Constitution of India, the petitioner challenges the action of respondents in deleting his name as representative of Respondent No.4 Urban Cooperative Bank Limited for the purposes of election of one Director from constituency meant for such societies in Nagpur Division Commissionerate. The petitioner has sought writ of mandamus or any other appropriate writ to challenge said deletion effected vide Annexure "C" on 06.01.2010.

(3.) By said communication, the name of the petitioner has been deleted and name of Respondent No.3 has been added/ substituted in his place. This Court after noticing the controversy briefly, by interim order directed that the nomination paper submitted by the petitioner shall not be rejected only on the ground that he has ceased to be representative of Respondent No.4 society.