LAXMAN S/O DADAJI GAJBHIYE Vs. STATE OF MAHARASHTRA, DEPARTMENT OF COOPERATION, MARKETING & TEXTILES, THROUGH ITS PRINCIPAL SECRETARY, MANTRALAYA, MUMBAI

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of the learned Counsels appearing for the parties.

(2.) The petitioner claims relief of quashing and setting aside the election programme in respect of the election of respondent No.8 - Cooperative Society in terms of provision of Section 73CC of the Maharashtra Co-operative Societies Act, 1960 (hereinafter referred to as the "Act" for short).

(3.) The provision of Section 77CC of the Act is reproduced below :