HARIBHAU RAMRAO ROHAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE returnable forthwith.

(2.) THIS petition is filed for declaring the respondents Nos. 7 and 8 as disqualified to continue to be the designated officers, viz. , Chairman and Vice-Chairman of the respondent No. 6 - sugar factory, in view of the provisions of section 73 (A) (5) of the Maharashtra Co-operative Societies Act.

(3.) AS the matter was before the Commissioner of Sugar-respondent, on 6-9-1994, during the pendency of this writ petition, we have directed the respondent No. 2 to decide the matter relating to the disqualification of respondents Nos. 7 and 8. Now, the Commissioner of Sugar-respondent No. 2 has decided the matter holding that respondents Nos. 7 and 8 are not disqualified by his order dated 17-9-1994 produced at page No. 69-B of this petition.