SANTOSH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. N. P. Patil Jamalpurkar, learned Counsel for the Petitioner, Mr. K. N. Lokhande, learned AGP for the Respondent / State, Mr. S. K. Kadam, learned Counsel for Respondent Nos.2 and 3, Mr. Abhishek D. Chapule, learned Counsel for Respondent No.4 and Mr. V. D. Salunke, learned Counsel for Respondent No.5.

(2.) By the present petition, the petitioner is challenging the order dtd. 6/2/2023, passed by the Assistant Registrar, Co-operative Societies / Election Officer, Kallam / Respondent No.3, thereby, 58 names of the members of the Vividh Karyakari Seva Sahakari Sanstha Maryadit Satra, Taluka Kalamb, District - Osmanabad (for short "the said Society") were deleted from the provisional voters list. The petitioner is holding a General Power of Attorney dtd. 8/2/2023, of the 57 members in favour of the petitioner to file the present writ petition. The petitioner himself is one of the aggrieved person in the list of deleted 58 members.

(3.) The facts in brief can be summarized as under:-