VITHAL S. VERNEKAR Vs. SANDESH MANDREKAR

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the learned Advocates for the parties, the petition is heard finally and disposed of.

(2.) The Petitioners impugn herein Judgment dtd. 13/12/2024 allowing Cooperative Appeal No.23/2021 of the Respondent No.1 under Sec. 83 of the Goa Cooperative Societies Act, 2001 (the Act). By the impugned Judgment, the Cooperative Tribunal has set aside an order dtd. 5/3/2021 passed by the Respondent No.2 (Registrar of Cooperative Societies) rejecting the nomination paper of the Respondent No.1; the impugned Judgment, as a consequence of holding the nomination paper of Respondent No.1, has set aside the election of the Petitioner Nos.1 to 6 and Respondent No.5 herein (Respondent Nos.4 to 10 before the Tribunal), to the post of Directors to the Board of Directors of Respondent No.4 for the period 2021 to 2026. The Tribunal has further directed Respondent Nos.2 and 4 herein to declare a fresh election, for the post of Directors to the Board of Directors of Respondent No.4 within 60 days from the order, and to cause the election to be held in accordance with law.

(3.) The facts relevant to the decision of this petition are as under: