SUREKHA SANJAY KHARADE Vs. DISTRICT DEPUTY REGISTRAR COOPERATIVE SOCIETIES AHMEDNAGAR DIST AHMEDNAGAR

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule returnable forthwith. With the consent of the parties, the petition is taken up for final hearing.

(3.) The Respondent No.3 is a Cooperative Society governed by the provisions of the Maharashtra Cooperative Societies Act. The petitioners were enrolled as members of the Respondent No.3 Cooperative Society on 29.3.2009. The Managing Committee earlier was elected on 12.2.2006 and the first meeting was held on 19.3.2006. The term of the Managing Committee is five (5) years. It was to expire on 18.3.2011. It seems that the Government did not appoint any Administrator nor had passed any specific order granting extension to the said Managing Committee. However, the said Managing Committee continued. Thereafter, the District Deputy Registrar took necessary steps for the elections of the Managing Committee of the Respondent No.3. The notification for preparation of the voters list was published on 4.8.2011. The provisional list was published on 5.8.2011. The petitioners name did not appear in the said list. The objection was raised by the petitioners on the ground that they have completed two years and as such they should be included in the voters list. Said objection is rejected. Aggrieved thereby, the present petition is filed.