MAKARAND BALKRUSHNA BORADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioner in Writ Petition No.1119 of 2021 seeks an order and direction against respondent Nos.1 and 2 to postpone, and to withhold the election of respondent No.3-society till covid-19 comes under control. Writ petition No.1122 of 2021 is filed for the said relief.

(2.) Interim application (St.)No.9284 of 2021 is filed by the applicant Jyotirling Sahakari Dudh Vyavasayik Sanstha Maryadit inter-alia praying for dismissal of Writ Petition (St.)No.8821 of 2021 on the ground of non-joinder of necessary parties.

(3.) We permit the applicant in the said interim application to become party in Writ Petition (St.)No.8821 of 2021. Interim application is allowed. Amendment to be carried out within two weeks. We have heard the learned counsel appearing for the parties.