ASELMO FURTADO Vs. STATE OF GOA

JUDGEMENT

(1.) Heard the learned Counsel for the parties finally.

(2.) The case of the petitioners is that -

(3.) On hearing the learned Counsel appearing for the parties, we are inclined to accept the preliminary objection raised by the respondents that under Sec. 83 of the Goa Co-operative Societies Act (the Act, for short), a statutory remedy is available to the petitioners to challenge the election and all related aspects. Sec. 83 of the Act reads thus :