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Arun Pandurang Patil vs The District Cooperative Election ...
2024 Latest Caselaw 1339 Bom

Citation : 2024 Latest Caselaw 1339 Bom
Judgement Date : 18 January, 2024

Bombay High Court

Arun Pandurang Patil vs The District Cooperative Election ... on 18 January, 2024

                                                             11-wp-518-2024.odt
                                     (1)


           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD

                    WRIT PETITION NO. 518 OF 2024

                            Arun Pandurang Patil
                                  VERSUS
     The District Cooperative Election Authority And Divisional Joint
                            Registrar And Others
                                      ...
     Advocate for the Petitioner : Mr. Parikshit S. Mantri h/f Mr. Barde
                                 Parag Vijay
                                      ...

                                     CORAM : S.G. MEHARE, J.

DATED : JANUARY 18, 2024

PER COURT:-

1. Heard learned counsel for the petitioner.

2. Learned counsel for the petitioner argued that the

petitioner is a defeated candidate in the same election in which

respondent no.4 was elected and failed to submit the election

expenses. He is a person competent and aggrieved to raise the

objections before the authority enquiring about respondent no.4,

whether she is disqualified for non-submission of the election

expenses. However, the Divisional Joint Registrar, Co-operative

Societies, Nashik, referring to the earlier Writ Petition No.248 of 2023

decided on 31.01.2023, rejected his application, holding that in the

judgment of the Writ petition, this Court has not directed to hear any

person aggrieved. Learned counsel for the petitioner submits that the

petitioner was not the party to the said Writ petition. The petitioner 11-wp-518-2024.odt

is a person aggrieved as defined under Section 91 of the Maharashtra

Co-operative Societies Act. Therefore, he has the right to intervene.

3. Issue notice to the respondents, returnable on

31.01.2024.

(S.G. MEHARE, J.)

Mujaheed//

 
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