RAOSAHEBDADA PAWAR GHODGANGA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This group of Writ Petitions concern the election to a Co-operative Society. The Co-operative Society in question is Raosahebdada Pawar Ghodganga Sahakari Sakhar Karkhana Ltd., the Karkhana.

(2.) Rule. Rule is made returnable forthwith. The Respondents waive service. Taken up for disposal. The Petitions have been argued together and are disposed of by this common judgment.

(3.) In Writ Petition (St.) No. 22824 of 2022 and Writ Petition (St.) No. 22826 of 2022, the challenge is to the action of the Respondent No.3 - Maharashtra State Co-operative Societies Election Authority (the State Election Authority) countermanding the election to the managing body of the Karkhana in view of the death of one of the candidate. An Intervention Application is filed by one candidate to support the decision to countermand the election.