Bombay High Court
Irwantrao Somanna Tonsure vs The State Of Maharashtra Thr The ... on 23 July, 2021
Bench: S. V. Gangapurwala, R. N. Laddha
1 wp 7902.21
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 7902 OF 2021
Irwantrao Somanna Tonsure
and another .. Petitioners
Versus
The State of Maharashtra and others .. Respondents
Shri Shubham S. Khoche, Advocate for Petitioners.
Shri A. R. Kale, A.G.P. for Respondent Nos. 1 to 5.
CORAM : S. V. GANGAPURWALA AND
R. N. LADDHA, JJ.
DATE : 23RD JULY, 2021.
FINAL ORDER :
. We have heard the learned counsel for petitioners and the learned Assistant Government Pleader for respondents/State.
2. The petitioner may be justified in seeking directions for holding elections of the Agricultural Produce Market Committee. However, considering the Covid-19 pandemic situation, it would not be possible to issue positive directions at present. It is submitted that, upto 31st August, 2021 all elections are postponed.
3. In the light of the above, no relief can be granted at present. In case the SOP of the Government permits conduct of elections, then the petitioners may agitate afresh.
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4. The writ petition accordingly is disposed of. No costs.
[R. N. LADDHA, J.] [S. V. GANGAPURWALA, J.] bsb/July 21 ::: Uploaded on - 26/07/2021 ::: Downloaded on - 22/09/2021 22:35:55 :::