AHMADBHAI KARIMBHAI SHEIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Hearing was conducted through video conferencing and the learned Counsel for the parties agreed that the audio and visual quality was proper.

(2.) This Miscellaneous Civil Application claims relief as under:

(3.) Review is sought of the common judgment and order dated 16/1/2018 delivered in Writ Petition No.6004/2017 and other connected matters. By the said decision, this Court has rejected the challenge to the order dated 8/9/2017 passed by the Director of Marketing, State of Maharashtra, Pune appointing an Administrator over the Agricultural Produce Market Committee, Nagpur. This Court also rejected the prayer of the petitioners in the said writ petitions to restore the elected Body of the Agricultural Produce Market Committee after removing the Administrator. However, a direction was issued to the Collector, Nagpur to conduct elections of the Agricultural Produce Market Committee as per law by drawing fresh voters' list by treating 31/8/2017 as the cut-off date and to complete the same at the earliest and in any case by 31/3/2018. The review petitioner claims that the elected Body, the tenure of which has already expired, should be continued in the Office and the order dated 8/9/2017 passed for appointment of an Administrator be quashed and set aside.