ARUN GANPATRAO DONGLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Counsel for the parties.

(2.) Rule. Rule returnable forthwith, by consent. Learned Government Pleader waives service on behalf of the Respondents.

(3.) The relief claimed in this petition is to direct Respondent No.3 to forthwith publish election programme of Respondent No.5 Society as per Rule 16 of the Maharashtra Specified Co-operative Societies Elections to Committee Rules, 1971 (hereinafter referred to as the 'said Rules', for the sake of brevity).