GOVIND VISHWANATH WAGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) In these four Writ Petitions filed by the respective petitioners, being aggrieved by the decision of the respondent No. 4/ Election Officer of Ashok Cooperative Sugar Factory Limited, in rejecting their nomination papers for being elected to the Managing Committee of respondent No. 5/ Ashok Cooperative Sugar Factory Limited, they have invoked writ jurisdiction of this Court for quashing and setting aside the impugned order.

(2.) All the four Writ Petitions raise a similar challenge and therefore, they are heard together and disposed of by this common judgment.

(3.) In favour of the petitioners, I have heard Shri Ajit Kale, the learned advocate and learned AGP Shri S.G. Sangle for respondent No. 1/ State. Respondent Nos. 2 to 4 are represented by the learned advocate Shri S.K. Kadam, whereas, respondent No. 5 is represented by the learned advocate Shri R.R. Karpe.