RAJENDRA NARAYANRAO SURYAWANSHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Shri R. N. Dhorde with Shri V. D. Hon, the learned Counsel for the petitioners; Shri S. B. Bhapkar, the learned A. G. P. for respondent Nos. 1, 2 and 3 and Shri P. B. Shirsath, Adv. for respondent No. 4.

(2.) RULE, returnable forthwith. The matter is taken up for hearing with the consent of the respective parties.

(3.) BY an order dated April 28, 1999, the Collector, Latur directed to hold the election of the Managing Committee of the respondent No. 4 society which is the subject-matter of challenge in the present petition. The petition, no doubt, has a chequered history. However, for the purposes of decision in the present matter, only relevant facts will be referred to in this order.