DHAIRYASHIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. With the consent of parties, matter is taken up for final hearing at the admission stage.

(2.) By this petition, petitioners challenge orders dtd. 28/10/2022 issued by the Assistant Registrar, Co-operative Societies, Dharur, cancelling their licenses as traders in the Agricultural Produce Marketing Committee. They also challenge consequential order dtd. 31/10/2022 passed by the District Election Officer/District Deputy Registrar, Co-operative Societies deleting their names from the provisional voters list.

(3.) The election programme to the APMC, Dharur has been declared on 3/9/2022. The programme envisaged inter alia publication of provisional voters list on 12/10/2022, invitation of objections thereto between 12/10/2022 to 21/10/2022 and decision on the objections between 21/10/2022 to 31/10/2022.