Citation : 2022 Latest Caselaw 5557 Bom
Judgement Date : 17 June, 2022
1/2 932-WP 3318.2022
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
WRIT PETITION NO. 3318 OF 2022
MIDC Prakalpgrasth Majur Sahkari Sanstha Wagholi vs. The District
Deputy Registrar and District Co-operative Societies and another
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Office notes, Office Memoranda of Coram, appearances, Court's orders Court's or Judge's Orders. or directions and Registrar's orders.
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Mr. K. P. Mahalle, Advocate for petitioner. Mr. K. L. Dharmadhikari, AGP for respondent No.1.
CORAM : MANISH PITALE J.
DATE : 17/06/2022
Heard learned counsel for the petitioner.
2. It is submitted that almost 85% voters' names have not been included in the voters final list, only on the ground that they failed to pay subscription.
3. Reliance is placed on the judgment of this Court Bajrang Majoor Kamgar Sahakari Sanstha and others vs. The District Co-operative Election and others (Judgment and order dated 29/04/2015 in Writ Petition No.2113 of 2015), to contend that non- payment of subscription would not amount to default.
KOLHE 2/2 932-WP 3318.2022
4. It is further brought to the notice of this Court, that finalized voters' list has been published on 15/06/2022 and the election program is yet to be declared.
5. Hence, issue notice for final disposal, returnable on 1st July, 2022. Mr. K. L. Dharmadhikari, learned AGP waives notice on behalf of respondent No.1.
6. Hamdast granted granted for respondent No.2.
7. In the meanwhile, there shall be ad- interim relief in terms of (III).
JUDGE
Digitally signed byRAVIKANT CHANDRAKANT KOLHE Signing Date:17.06.2022 18:47
KOLHE
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