AJIT SHANKARRAO GHORPADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. By consent of the parties, rule returnable forthwith.

(2.) Heard.

(3.) The petitioners have approached to this court under Article 226 of the Constitution of India seeking writ and/or order or directions in the nature of mandamus to the respondent no. 1 to withdraw the impugned order dated 30th March 2007 and further to direct the respondent no. 1 to hold the elections to the Managing Committee of the respondent no. 2 for the next turn forthwith.