SHRIPAD SRIVALLABH DEVASTHAN TRUST Vs. STATE OF GOA

JUDGEMENT

(1.) These petitions being called for admission are taken up for final hearing and disposal upon the consent of the parties. Accordingly, issue Rule, returnable forthwith. It would be appropriate to set out a few facts as appearing in Writ Petition No. 42 of 2022.

(2.) The Petitioner is a public Trust constituted under the Deed of Trust dtd. 12/4/2006 registered with Sub Registrar of Salcete. It is represented by its Chairperson and Trustees in terms of Clause 30 of the Deed. The Petitioner challenges an order dtd. 28/1/2022 passed by the Assistant Registrar of the Co-operative Society. It pertains to objection/omission of Petitioner to the list of voters of the respondent no.3 Cooperative Society which would have enabled the Petitioner to participate in the Election of the Board of the respondent no.3.

(3.) The gravamen of the petitioner's grievance is that its name was included in the Society's voters list and therefore enabled to participate in the election by order dtd. 18/1/2022. This was thereafter reversed on 28/1/2022 without authority in law.