(1.) Heard Shri V. D. Hone holding for Shri P.D.Bachate, Advocate for the Petitioner, Shri K.G.Patil, A.G.P. for Respondent Nos.1 to 5 Shri A.B.Girase of Respondent No.6, and Shri V.D.Salunke and Shri S.G.Jadhav, Advocates for the intervenors.
(2.) Rule. Rule is made returnable forthwith, with the consent of the parties and the petition is taken up for final hearing at the admission stage.
(3.) The Petitioners herein seek to challenge the action of postponement of elections of the Respondent No. 6 society. The Respondent No.6 is a specified cooperative society within the meaning of Section 73G of the Maharashtra Cooperative Societies Act. The Petitioners are members of Respondent No. 6 society. According to the Petitioners, the last elections of the society were held in 2002. The first meeting of newly elected members of the managing committee was held on 6th March, 2002. As per the provisions of section 73G (2) the term of the elected managing committee is five years. As such, the term of the elected managing committee is to expire in the month of March, 2007.