USHA BHAGINATH BHAGA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the respective parties.

(2.) By this petition, the petitioners are challenging the legality and validity of the order dated 12.01.2021 passed by the respondent No.3, whereby deleting the names of the petitioners from the voters list of respondent No.4 society.

(3.) Learned counsel for the petitioners submits that the petitioners are duly and legally enrolled members of respondent No.4 society. They have been enrolled as members by following due process of law from the period ranging from 2014-15 to 2017-18. The petitioner Nos. 1 to 17 have voted in the election of respondent No.4 society held in the year 2014-15. However, by impugned order dated 12.01.2021, the respondent No.3 has deleted the names of the petitioners from the voters list, illegally and arbitrarily. Learned counsel submits that the petitioners being eligible enrolled members of respondent No.4 society, in order to avail the financial assistance, had applied to respondent No.4 society and the managing committee members of respondent No.4 society have found their applications complete in all respects. Learned counsel submits that the name of the petitioners are continued in the membership register and said membership register is conclusive proof with regard to the membership of the petitioners.