DEEPAK H MEWANI Vs. CO OPERATIVE SOCIETIES

JUDGEMENT

(1.) THIS appeal is filed against the dismissal of Writ Petition No. 2347 of 2001. Before the learned Single Judge three petitions came to be filed making grievance against an order passed by District Election Officer.

(2.) THE complaint before the learned Single Judge was that the order of repoll of five reserved seats was illegal and contrary to law.

(3.) THE learned Single Judge observed in the order that certain irregularities were found so far as the poll in reserved constituencies was concerned. In respect of reserved constituencies, therefore, repoll was ordered in consonance with the provisions of Maharashtra Co-operative Societies Act, 1960, and the Maharashtra Co-operative Societies, Rules, 1961. Accordingly, an order of repoll was passed keeping in mind the provisions of section 73 of the Act and Rule 56-A of the Rules in respect of four reserved constituencies.