SURESH AMBADASRAO WARPURKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Taken up for hearing forthwith by consent of the parties.

(2.) ALL these writ petitions raise common question of facts and law and, therefore, they are taken together and are being disposed of by this eommon judgment.

(3.) THE Parbhani District Central Co-operative Bank Ltd. Parbhani is a specified co-operative society governed by the Maharashtra Co-operative Societies act, 1960, The elections of the said society took place some time in the year 1989 and the first meeting of the Board of Directors was held on 1st August, 1989, the terms of the Board of Directors expired on 31st July, 1994. The District Deputy registrar, Parbhani called for the voters' list from the Bank on 23rd June, 1994 but since in the meantime, the Government had stayed the elections of the Co-operative societies on 9th August,1994, the Manager of the Bank wrote to the District Deputy registrar that in view of the stay to the elections, the sending of voters' list is not necessary. It appears that the District Deputy Registrar did not take any action despite this letter for a period of about six months and on 20th February, 1995, the district Deputy Registrar again sent a letter to the Bank calling for the voters list.