LAWS(BOM)-2023-4-84

RAOSAHEB RUSTUM AUTADE Vs. STATE COOPERATIVE ELECTION AUTHORITY

Decided On April 13, 2023

Raosaheb Rustum Autade Appellant

V/S

State Cooperative Election Authority Respondents

Referred Judgements :-

SATISH RAMCHANDRA RAJPUT AND OTHERS VS. DISTRICT DEPUTY REGISTRAR [REFERRED TO]
BHATU DEVIDAS PATIL VS. STATE OF MAHARASHTRA [REFERRED TO]
SHRI SAI VIVIDH KARYAKARI SEVA SAHKARI SANSTHA MARYADIT VS. STATE OF MAHARASHTRA [REFERRED TO]
AJIT VISHWANATH BORADE VS. THE STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule returnable forthwith. With consent of parties, the petitions are heard finally.

(3.) Both the writ petitions involve common issues, hence taken up together for hearing and facts are taken from Writ Petition No.3884 of 2023.

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