GANESH Vs. DISTRICT CO-OPERATIVE ELECTION OFFICER

JUDGEMENT

(1.) Heard finally at admission stage by consent of the parties.

(2.) By this Petition, the petitioner is challenging the order dated 03.02.2021 passed by Respondent No.1 - Election Officer, rejecting the objection of the petitioner filed against deletion of his name from the provisional voters list for the elections of Nanded District Central Co-operative Bank Ltd.(hereafter referred to as 'NDCC Bank') and thereby refused to include the name of the petitioner in the final voters list of the said NDCC Bank.

(3.) The learned counsel for the petitioner submits that respondent No.1 - Election Officer has rejected the objection raised by the petitioner mainly on the ground that the society of which, the petitioner is a nominee, is a defaulter of the NDCC Bank and thus the petitioner is not entitled for inclusion of his name in the voters list. The learned counsel submits that the society is not declared as a defaulter as per the law laid down by this Court. Thus, the order impugned is illegal and liable for quashed and set aside.