STATE CO-OPERATIVE ELECTION AUTHORITY Vs. ISHWAR

JUDGEMENT

(1.) The civil applications are filed in the disposed of and pending matters. Under the judgment and order dated 11.03.2020 in Writ Petition No.2924/2020 with other connected writ petitions, we had set aside the Notification issued by the State of Maharashtra dated 27.01.2020 and 31.01.2020 postponing the election of Co-operative Societies for further period of three months as ultra vires to the constitutional provision, so also Section 73CC and 157 of the Maharashtra Co- operative Societies Act, 1960.

(2.) We had delivered the above referred judgment on the ground that the reasons mentioned in the Notification did not stand the test of Section 73CC and 157 of the Maharashtra Co- operative Societies Act, 1960, so also the constitutional mandate.

(3.) Today the situation is different. The whole world including India is battling with COVID- 19. The exponential rise in COVID-19 cases is alarming. Various measures are taken. The learned in-charge Government Pleader referred to that Section 144 of the Cr.P.C. has been imposed throughout the State of Maharashtra and in many areas there is total or partial lock down.