HANUMANT BAPURAO BAGAL Vs. STATE OF MAHARASHTRA THROUGH THE DEPARTMENT OF COOPERATION MARKETING HAVING OFFICE AT MANTRALAYA MUMBAI

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Mr. Kakade, AGP, waives service for Respondent Nos. 1 to 5. Mr. Sarda waives service for Respondent No. 6.

(2.) By consent of Counsel for the respective parties, matter is taken up for final disposal, forthwith.

(3.) By this Writ Petition under Article 226 of the Constitution of India, the Petitioners, claiming to be members of Respondent No. 5 Agricultural Produce Market Committee, have challenged the order passed by Respondent No. 1, dated 19 th April, 2012, granting 3 rd extension to the Board of Directors of Respondent No. 5 Market Committee, which would come into effect from 26 th May, 2012 till 25 th November, 2012. The Petitioners seek direction that the Respondent No. 2 must take steps to hold/conduct the elections of the Respondent No. 5 Committee forthwith. They have further sought direction against Respondent No. 1 to initiate action against Respondent No. 5 Committee for appointment of Administrator, on account of failure of the Managing Committee of Respondent No. 5 to hold/conduct election prior to the expiry of their extended term.