GANPATRAO PARVATRAO KATE Vs. AJIT PAWAR

JUDGEMENT

(1.) Rule. Smt. J. S. Pawar, learned Additional Government Pleader, appears and waives service of notice of Rule on behalf of respondent Nos. 1 to 3. Shri P. V. Prabhune, learned counsel, appears and waives service of notice of rule on behalf of respondent No. 4.

(2.) In the facts and circumstances, the matter is taken up for hearing today.

(3.) Two grievances have been made by the learned counsel for the petitioners in the present petition. It was contended that though period of five years, which has been statutorily prescribed in accordance with the provisions of Section 73-G of the Maharashtra Co-operative Societies Act, 1960 (hereinafter referred to as "the Act") , is over, no new election has been held which has prejudiced the interest of the society. An appropriate direction, therefore, requires to be issued to the respondents to hold election in accordance with law.