Bombay High Court
Ganesh Deorao Kapse vs The State Of Maharashtra And Others on 3 March, 2021
Author: Shrikant D. Kulkarni
Bench: S.V. Gangapurwala, Shrikant D. Kulkarni
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 4089 OF 2021
Balaji S/o Uttamrao Pawar ... Petitioner.
Versus
The State of Maharashtra
and others ... Respondents.
....
Mr. Sachin S. Deshmukh, Advocate for the Petitioner.
Mr. P.K. Lakhotiya, A.G.P. for Respondent Nos.1, 3 and 5.
Mr. S.K. Kadam, Advocate for Respondent No.2.
Mr. R.K. Ingole, Advocate for Respondent No.4.
AND
WRIT PETITION NO. 3942 OF 2021
Ganesh S/o Deorao Kapse ... Petitioner.
Versus
The State of Maharashtra
and others ... Respondents.
....
Mr. Sachin S. Deshmukh, Advocate for the Petitioner.
Ms. V.S. Chaudhari, A.G.P. for Respondent Nos.1 and 3.
Mr. V.H. Dighe, Advocate for Respondent No.2.
Mr. R.K. Ingole, Advocate for Respondent No.4.
AND
WRIT PETITION NO. 4090 OF 2021
Bhaurao Mahajan Yelure ... Petitioner.
Versus
The State of Maharashtra
and others ... Respondents.
....
Mr. Sachin S. Deshmukh, Advocate for the Petitioner.
Mr. P.K. Lakhotiya, A.G.P. for Respondent Nos.1, 3 and 5.
Mr. S.K. Kadam, Advocate for Respondent No.2.
Mr. R.K. Ingole, Advocate for Respondent No.4.
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AND
WRIT PETITION NO. 4091 OF 2021
Renukabai Dalsing Rathod ... Petitioner.
Versus
The State of Maharashtra
and others ... Respondents.
....
Mr. Sachin S. Deshmukh, Advocate for the Petitioner.
Mr. P.K. Lakhotiya, A.G.P. for Respondent Nos.1, 3 and 5.
Mr. S.K. Kadam, Advocate for Respondent No.2.
Mr. R.K. Ingole, Advocate for Respondent No.4.
....
CORAM : S.V. GANGAPURWALA AND
SHRIKANT D. KULKARNI, JJ.
DATE : 03rd MARCH, 2021 PER COURT:-
1. Mr. Deshmukh, learned counsel for the petitioners submits that the resolution was passed nominating the delegatee on 18.03.2020.
But the name of the delegatee of Vividh Karyakari Seva Sahakari Societies are not included in the voters list.
2. Mr. Dighe, learned counsel for respondent No.2 submits that the last date for submission of the name of the delegatee was 18.03.2020 and the name of the delegatees was submitted on 25.01.2021.
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3. As the resolution was not submitted within the prescribed period of time as per the program, we do not find that the respondents have committed any error in negating the right of the petitioners.
4. The writ petitions are disposed of. No costs.
( SHRIKANT D. KULKARNI ) ( S.V. GANGAPURWALA )
JUDGE JUDGE
S.P. Rane
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