NILESH SHIRODKAR Vs. INSPECTOR GENERAL OF POLICE

JUDGEMENT

(1.) Registry to waive office objections and register the matter.

(2.) Rule. Rule made returnable forthwith. With the consent of the parties, petition is disposed of finally.

(3.) By this petition, an order dtd. 5/11/2024 passed by the Inspector General of Societies/District Registrar North, acting under Sec. 20A of the Societies Registration Act, 1860 has been impugned. By the said order, the Inspector General of Societies has dismissed two complaints, both dtd. 2/4/2024, respectively filed by the Petitioner Nos.1 and 2, alleging that elections held by the General Body of the Respondent No.2 on 27/3/2024 were not held in a free and fair manner. The complaint alleges that there were several irregularities during the elections on that date and consequently seeks to have the elections set aside.