LAWS(BOM)-2016-2-268

BODY OF MEMBERS (MAZANIA) RUDRESHWAR DEVASTHAN AND ORS Vs. COLLECTOR OF NORTH GOA DISTRICT & DIRECTOR OF CIVIL DISTRICT ADMINISTRATION AND ORS

Decided On February 11, 2016
Body Of Members (Mazania) Rudreshwar Devasthan And Ors Appellant
V/S
Collector Of North Goa District And Director Of Civil District Administration And Ors Respondents

JUDGEMENT

(1.) Heard Shri Sudin Usgaonkar, learned Senior Advocate appearing for the Petitioner, Mr. A. N. S. Nadkarni, learned Advocate General appearing for the Respondent nos. 1 and 2 and Mr. Tamba, learned Counsel appearing for the Respondent nos. 3 to 6.

(2.) Rule. Heard forthwith with the consent of the learned Counsel. Learned Counsel appearing for the Respondents waives service.

(3.) The above Petition, inter alia, takes exception of an Order dated 15.01.2016 passed by the Collector, North Goa District, Director of Civil District Administration, whereby the elections statutorily fixed on second Sunday of February i.e. 14.02.2016 of the Managing Committee's Devasthan, have been ordered to be postponed.