RAMESH BHAIROBA MANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the learned Counsel for the parties, this petition is heard finally at the stage of admission.

(2.) This petition under Article 226 of the Constitution of India, filed by the petitioner, prays for the relief of issuance of a writ of mandamus directing respondents to immediately take appropriate steps for the purpose of holding elections to the Board of Directors of the respondent No.5 sugar factory and direct them to complete all stages of election on or before 28.1.2007. The petitioner thereafter amended the petition and has prayed for issuance of a writ of certiorari vide prayer clause (BB) for quashing and setting aside the notification dated 20.1.2007 issued by respondent No.1 giving extension to the provisional Board of Directors appointed by the Government. Vide prayer clause (BC) the petitioner has prayed for issuance of a writ of certiorari for directing the respondent to hold the elections to the Board of Directors of respondent No.5 sugar factory and vide prayer clause (BD) the petitioner has prayed for issuance of a writ of certiorari for appointing the respondent No.3 as an Administrator till the completion of the election process. The other reliefs which the petitioner has prayed for in this petition pertain to grant of ad-interim reliefs to which we are not adverting to at this stage since this petition is being heard finally at the stage of admission.

(3.) Such of the facts, as are averred by the petitioner, in this petition, which are germane for the decision of this petition, are stated hereunder: