SHANKAR VENKATRAO CHEBALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS petition can be disposed of at the admission stage itself. Rule is made returnable forthwith.

(2.) HEARD Mr. Patil, learned counsel for the petitioner, Mr. Shinde, learned counsel for the respondents No.7 to 11 and Mr. Kazi, learned Assistant Government Pleader for the State.

(3.) MR. Patil learned counsel for the petitioner, submits that the request for re-election was virtually made before the appellate authority but that was ignored. MR. Shinde, learned Counsel, has no objection if the Assistant Registrar is directed to hold re-election of the managing committee of the society.