DINESH CHAMPAT RATHOD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally by consent of learned Counsel for the respective parties.

(2.) By the present Writ Petition, the present Petitioners have challenged the action of the Respondents of not accepting the resignations of the Petitioner Nos. 1 to 6 and 8 but only adopted selective approach of accepting resignations of the Petitioner Nos. 7 and 9. The Petitioners have also challenging the major policy decisions taken by the Respondents subsequent to submission of their resignations including that of co-opting two new Members in place of the Petitioner Nos. 7 and 9 and giving the spaces of APMC on rent etc.

(3.) The facts giving rise for filing of the present Writ Petition are as under:-