PRADEEP YOGESHWAR NIMJE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD by consent of parties for final disposal.

(2.) THE appellant herein has challenged the Judgment and order passed by the learned Single Judge of this Court (CORAM: B. P. Dharmadhikari, J) in Writ petition No. 6045 of 2004. It is seen that Writ petition was filed on 15-12-2004 with main prayer (B) as to final relief which is as follows:

(3.) IN the Writ Petition No. 4065/ 2004, the orders dated 24-4-2003 issued by the dy. Register, Co-operative Societies, Nagpur, and order passed by Divisional Joint Registrar, co-operative Societies passed on 21-12-2004 were challenged. It is seen that by said order, the DDR Co-operative Societies had rejected the objections submitted by the present appellant to the voters list notified on 23-4-2003, while by the order passed by the Joint registrar, he had dismissed the revision application preferred before him by present petitioner.