ANKUSHBHAU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. R. L. Khapre, the learned Senior Counsel for the petitioners, Mr. N. R. Rode, the learned Assistant Government Pleader for respondent 1/State, Mr. S. S. Ghate, the learned Counsel for respondents 2 and 2 (a) and Mr. U. K. Bisen, the learned Counsel for respondents 3 and 3 (a).

(2.) The election to the Managing Committee of respondent 3 - Multipurpose Executive Cooperative Society (Society) is declared. Even as on the day of filing of the petition, the election process had commenced. During the pendency of the petition the election process has significantly progressed and the stage of acceptance of nomination form is over.

(3.) The challenge in the petition is to three decisions of the District Election Officer whereby the names of 50 persons, who were excluded in the provisional voters list, are included in the final voter list, the objection that the names of 71 persons, though shown and recorded in the register of members, are not included in the provisional voters list, is rejected, and as is rejected the objection that 33 persons who are included in the provisional voters list are not eligible to vote since they are inactive members, and are declared as such by the Society.