SANJAY S/O BHASKAR POTDAR AGE 45 YEARS, OCC. SERVICE R/O AT POST KUSUMBA TQ. AND DIST. DHULE Vs. THE STATE COOPERATIVE ELECTION AUTHORITY MAHARASHTRA STATE, PUNE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) Heard finally by consent of learned counsel for the respective parties.

(3.) The order dated 25th Jan., 2017, passed by respondent no. 2 is under challenge on the ground that the cut off date of 30th Oct., 2014, for the purpose of ascertaining the eligibility of members as voters has been wrongly fixed ignoring the mandatory provisions under Maharashtra Cooperative Societies election to Committee Rules, 2014, (hereinafter referred to as 'Rules of 2014') r/w section 27(3)(A) of Maharashtra Cooperative Societies Act, 1960 (hereinafter referred to as 'Act of 1960') and that, the ineligibility of 88 members, on facts, has been wrongly determined.