ZAMBAR RAJARAM PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Counsel for the respective parties.

(2.) RULE returnable forthwith with the consent of the parties

(3.) THE petitioners have approached this Court under Article 226 of the Constitution of India challenging the proceedings of the special meeting of the Board of Directors of respondent No. 6 co-operative society dated 2-7-1999, wherein the respondents No. 5 and 9 were elected as Chairman and Vice Chairman respectively of the respondent No. 6 Co-operative society.