Bombay High Court
Madhav Atmaram Sahakari And 5 Ors vs State Of Goa, Thr. The Chief Secretary ... on 23 June, 2025
2025:BHC-GOA:983
2025:BHC-GOA:983
901 WP 235-2025
Jose
IN THE HIGH COURT OF BOMBAY AT GOA
WRIT PETITION NO.235 OF 2025
1. Madhav Atmaram Sahakari,
son of Atmaram Sahakari,
aged 75 years, Indian national,
resident of 205, Mestawada,
Curti, Ponda, Goa.
2. Ajay Laxmikant Desai,
son of Laxmikant Desai,
aged 60 years, Indian national,
House No. 163/B K, Bandora,
Ponda, Goa.
3. Vijaykant Vithoba Gaonkar,
son of Vithoba Gaonkar,
aged 49 years, Indian national,
Jakem Netravalim, Sanguem, Goa. )
4. Aselmo Furtado,
son of Exaltacao Furtado,
House No. 64, Choqui waddo,
Carmona, Salcete, Goa.
5. Shivanand Babalo Pednekar,
Aged 56 years, Indian national,
House No. 1255, Harvalem,
Sanquelim, Goa.
6. Baburao Fatto Desai,
aged 60 years, Indian national,
Bansai, Cacora, Goa. ... Petitioners.
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901 WP 235-2025
Versus
1. State of Goa,
Through the Chief Secretary,
Government of Goa, Secretariat,
Porvorim, Bardez, Goa.
2. Registrar of Co-opertive Societies,
Department of Co-operation,
Government of Goa,
"Sahakar Sankul", 4th Floor,
Patto Plaza, Panaji, Goa.
3. Prasad Pandurang Phadte,
Chairman, Betki Khandola Sahakari
Dudh Vyavasahik Santha MAryadit,
Betki, Khandola, Ponda, Goa.
4. The Chief Election Officer,
Office of the Registrar of
Co-operative Societies,
Sahakar Sankul, 4th Floor,
Patto, Panaji, Goa.
5. Mr. Sonu R. Gaunekar,
Assistant Election Officer for
Election to Board of Directors,
The Goa State Co-op. Bank Ltd.,
Office of the Registrar of
Co-operative Societies,
Sahakar Sankul, 4th Floor,
Patto, Panaji, Goa.
6. The Managing Director,
The Goa State Co-op. Bank Ltd.,
Office of the Registrar of
Sahakar Sankul, Patto, Panaji, Goa. ... Respondents.
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901 WP 235-2025
Mr. A.F. Diniz, Senior Advocate with Mr. Ryan Menezes,
Advocate for the Petitioner.
Mr. Manish Salkar, Government Advocate for Respondent
Nos.1, 2 and 4.
Mr. Dinesh Naik with Ms. Sara Barneto, Advocates for
Respondent No.3.
Ms. Shruti Loleyekar, Law Officer for Respondent No.6.
CORAM: VALMIKI MENEZES, J.
DATED: 23rd June, 2025
ORAL JUDGMENT:
1. Registry to waive office objections and register the matter.
2. Rule. Rule made returnable forthwith. With the consent of the
parties, petition is disposed of finally.
3. Learned Advocate for Respondent No.4 submits, on
instructions, that the Judgment dated 17.02.2025 impugned in this
petition, stands withdrawn. Consequently, the Judgment dated
17.02.2025 passed by the Chief Election Officer, Office of the
Registrar of Cooperative Societies, Panaji, in Case No.
CEO/NORTH/Appeal/55(5)/004/2024-25/2194 is quashed and set
aside. Consequently, the names of the 13 disqualified directors
mentioned at page 117, shall stand added to the election to the office
bearers of the Goa State Cooperative Bank.
4. Rule is made absolute in the above terms.
23rd June, 2025
901 WP 235-2025
5. Parties to act on the authenticated copy of this order.
VALMIKI MENEZES, J.
23rd June, 2025
