DEORAO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule made returnable forthwith. With the consent of 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 prays for issuance of a writ for directing respondent no.4 to hold the elections of the Board of Directors of the respondent no.2 society. This petition subsequently came to be amended and by virtue of prayer clause (B-1), the petitioner has prayed for quashing and setting aside the order passed by respondent no.5, dated 29.6.2007 appointing a nominated Board of Directors on the respondent no.2 society till 19.6.2009. By virtue of prayer clause (B-2), the petitioner has prayed for certain ad interim reliefs.

(3.) Facts as are germane for the decision of this petition may briefly be noted thus :-