HUKUMCHAND GOVINDRAO AAMDARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule returnable forthwith by consent of the parties and heard finally.

(2.) By the present Writ Petition, the Petitioners are praying for a declaration that inaction on the part of the Respondents in not deciding proposal dated 7 th August, 2025 for extension of the term of the office of the Managing Director of Respondent No.5 is illegal, arbitrary and violative of Articles 14 and 19(1)(c) of the Constitution of India. The Petitioners also prayed for a writ of mandamus to extend the term of the office of the Managing Director for a further period of six months starting from 31 st August, 2025. There were other reliefs prayed as well.

(3.) During the pendency of the Writ Petition, Respondent No.3 passed the order dated 29 th August, 2025 appointing Respondent No.6 as an Administrator.