MADHAVRAO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By way of the present Writ Petition, the petitioner societies are challenging the order dated 15.01.2021 passed by respondent no.3-Election Officer, thereby the objections filed by the petitioners have been rejected. The petitioners are seeking direction against respondent no.3 to include their names in the final voter list of respondent no.4-Parbhani District Central Co-operative Bank Ltd. (for short, "respondent-Bank").

(2.) Learned counsel for the petitioners press the petition to the extent of petitioner nos. 1 and 4 societies and so far as the other petitioner societies (i.e. petitioner nos. 2, 3, 5 and 6) are concerned, the learned counsel for the petitioners has fairly conceded that those petitioner societies have invested in the share capital of the federal society after the cut-off date.

(3.) Petitioner nos. 1 and 4 are the co-operative societies registered under the provisions of the Maharashtra Co?operative Societies Act, 1960 (for short, "Act of 1960") and the Rules 1961. The petitioner societies are working in the territorial jurisdiction of respondent no.4 Bank.