KONDIBA Vs. THE STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

(1.) HEARD . Rule. Rule made returnable forthwith and heard finally by consent of learned Counsel for respective parties.

(2.) THE petitioner is praying for quashing the order dated 08.07.2015, passed by Respondent No. 3 - District Cooperative Election Officer and District Deputy Registrar, Co -operative Societies, Nanded, rejecting the objection tendered by petitioner in respect of non inclusion of petitioner and other members in the final list of voters prepared for the purposes of holding elections to Umri Taluka Kharedi Vikri Sangh Limited. Petitioner is also seeking a direction to the Respondents to include names of 1666 members of Respondent No. 4 -Society in the final list of voters.

(3.) THE petitioner contends that on publication of final voters list on 19.06.2015, so far as Individual Member Constituency is concerned, it was noticed that names of only 107 members have been notified in the final list of voters. Although the list records that membership of the society, as on the date of publication of list, is 1663, the list of voters has been prepared on consideration of due date as 31.10.2014. The petitioner contends that since his name together with 1663 total number of voters did not find place in the preliminary list of voters, he raised an objection to the District Cooperative Election Officer requesting for inclusion of about 1666 members in the final list of voters. Hearing on the objection raised by the petitioner was prescribed on 02.07.2015.