MADHAV ATMARAM SAHAKARI Vs. ASELMO FURTADO

JUDGEMENT

(1.) Heard Mr. A.D. Bhobe, learned Counsel for the petitioners, Mr. A. Kakodkar, learned Counsel for the respondent nos.1 to 24, Mr. D. Shirodkar, learned Addl. Govt. Advocate for the respondent no.25, Mr. V. Rodrigues, learned Counsel for the respondent no.27 and Mr. I. Agha, learned Counsel for the respondent nos.29 and 38.

(2.) Rule. With the consent of the and at the request of the learned Counsel for the parties, Rule is made returnable forthwith.

(3.) The petitioners challenge the judgment and order dated 7.4.2017 made by the Co-operative Tribunal in Co-operative Appeal No.5/2017 allowing the appeal instituted by the respondent nos.1 to 24 against rejection of their nomination papers for election to the Board of Directors of the Goa State Co-operative Milk Producers Union Ltd, ("Milk Union " for short). The operative portion of the order reads thus:-