ASHWINI SAYAJI PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel appearing for the respective parties. The Writ Petition is taken up for final hearing at the stage of admission. Pleadings are completed.

(2.) By the present Writ Petition, the Petitioners have prayed for the following reliefs:

(3.) One of the reason pleaded for urgency to hear the present petition is that the election program of the Respondent No. 4 - Society, voting is to be held on 5/6/2022. Being disqualified from the membership of the Society the names of the Petitioners do not appear in the final voting list of the Society. Hence the Petitioner have moved the Vacation Bench.