LAWS(BOM)-2021-2-159

BHAUSAHEB Vs. STATE OF MAHARASHTRA

Decided On February 09, 2021
BHAUSAHEB Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) All the writ petitions are based on similar set of facts and involve common question of law, to avoid rigmarole, are decided by the common judgment.

(2.) The cut off date for preparing / finalizing the voters list for the election of the federal societies viz. Beed District Central Cooperative Bank. Parbhani District Central Cooperative Bank. Aurangabad District Central Cooperative Bank and the village level societies is the issue germane to decide the present lis.

(3.) The term of the members of the managing committee of these federal societies came to an end on 06.05.2020.