JUDE ROZARIO MAGIMA Vs. ASSISTANT REGISTRAR OF COOPERATIVE SOCIETIES AND ASSISTANT ELECTION OFFICER, CENTRAL ZONE

JUDGEMENT

(1.) Considering the narrow compass involved in this petition, learned counsel for both sides agree that matter may be disposed of finally. Learned Addl. Govt. Advocate waives notice on behalf of the respondent.

(2.) Accordingly, I issue Rule. Rule made returnable forthwith. By consent taken up for final hearing.

(3.) The challenge in this writ petition is to the judgment dated 27. 8.2021, whereby the Assistant Registrar of Co-operative Society directed the name of Mr Jude Magima shall appear in the final list as first member and Mrs. Clara Magima as a second member and that they shall be entitled for only one vote. The case was disposed of apparently without hearing the petitioner.