SOW SARALABAI ARJUN BAJAJ Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE returnable forthwith.

(2.) IN this petition the election programme published by the respondent No. 2 for holding election of respondent No. 3 - Jalna Peoples Co-operative Bank Limited is challenged by the petitioners on the ground that, there is no reservation made in favour of women as per amended provisions of section 73bbb of the Maharashtra Co-operative Socieities Act. According to the petitioners, therefore, the election programme is illegal and is in contravention of the provisions of section 73bbb of the Act.

(3.) AT the time of the hearing of the petition, two applications were filed for adding respondents to the petition. We have granted these two civil applications for intervention only and heard the counsel appearing in these civil applications.