SANCHYARESHWAR KRUSHI MAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This pertains to non-inclusion of the name of the petitioner in the provisional voter list prepared for the general election of the management committee of Parbhani District Central Co-operative Bank Ltd., Parbhani (for short, "DCC Bank").

(2.) The term of the managing committee of the DCC Bank (for short, "DCC Bank") was over and thus general election of the said Bank was commenced by publishing provisional voter list on 16/3/2020. The petitioner society was registered in the year 2011 under the provisions of the Maharashtra Co-operative Societies Act, 1960 (for short, "Act of 1960"). The petitioner society is a member of the DCC Bank since the date of establishment of the society continuously. Even the petitioner society has participated in the general election of the DCC Bank conducted in the year 2015.

(3.) By an order dtd. 21/5/2019, in terms of the provisions of Sec. 102 of the Act of 1960, the Registrar has issued an interim order, thereby directing to wind up the petitioner society.