SANJAY BABURAO SONAWALE Vs. COMMISSIONER

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and with the consent of the learned Counsel for the parties, heard finally.

(2.) Heard Mr. Gaikwad, learned Counsel for the Petitioner and Mr. Dilip Bodake, learned Counsel for Respondent Nos.1 to 3, Mr. Saumitra Salunke, learned Counsel for Respondent No.4 in WP No.2284 of 2022, Mr. Pradeep Yadav, learned Counsel for Respondent No.4 in WP No.2283 of 2022 and Mr. Rajeet Agashe, learned Counsel for Respondent No.4 in WP No.2281 of 2022.

(3.) Since all these Petitions have their genesis in the election to Ghot Vividh Karyakari Sahakari Seva Society Maryadit, a Co-operative Society registered under the Maharashtra Co-op. Societies Act, 1960, they are being heard and decided by this common judgment.