MANHOR VITHAL BANS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARED the learned Counsel for the parties.

(2.) RULE, in each of the petition.

(3.) IN this group of petitions, the Petitioners who were the members of the managing Committee of the Specified Societies (Co- operative Banks) have challenged the validity of Section 73-I-B of the Maharashtra Co-operative Societies Act, 1960, which provides for postponing the elections of the Co-operative Societies, and also the provisions of Section 73-G (2-B) of the said Act, inter alia, on the ground that it gives unguided powers to the State Government to extend the period of 5 years in some cases. It is also contended that because of such unguided powers the State government, for some ulterior motive, may exercise the power of appointing Administrator. Various other grounds are also, taken in these petitioners.