ANANDRAO BUWASAHEB PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE dispute raised in this petition relates to voters list. Similar dispute was raised earlier and the same was considered and decided by this Court while hearing writ petition No. 1214 of 1989. It related to the very same Karkhana as the Karkhana in this petition viz. respondent No. 4 Warana Sahakari Sakhar Karkhana Limited. The said petition was disposed of by our order deted 7th April, 1989.

(2.) NOW, a few other members of the same Karkhana have filed the present petition. By this process there can never be an end to such and similar disputes prior to elections. What is also significant is the circumstance that after a petition of few members is heard and decided, another group comes forward by their own writ petition involving same and similar question and when the second petition is decided, a third group would come forward with another writ petition. The process can as well become endless and, if encou-raged, it could successfully thwart the process of holding elections and in any event unduly prolong the same. As observed by our order dated 7th april, 1989 in the above referred to writ petition No. 1214 of 1989 :

(3.) IN all the circumstances, we are not inclined to interfere. This petition thus fails and the same is dismissed. Petition dismissed.