ASHOK PARLHADRAO THAKRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule, with the consent of the learned Counsel for the parties made returnable forthwith and heard.

(2.) The above petition takes exception to the order dated 29/4/2011 passed by the State Government in exercise of powers conferred by Section 14(3) of the Maharashtra Agricultural Produce Marketing (Development and Regulation) Act, 1963. By the said order, the elections of the Managing Committee of the Agricultural Produce Market Committee, Digras, District Yavatmal were directed to be completed by 7 th August 2011 and the term of the Managing Committee came to be extended till the new Managing Committee comes into office.

(3.) Shorn of unnecessary details, a few facts necessary for the adjudication of the petition can be stated thus :