Bombay High Court
Prabhakar Govind Khapekar vs State Of Mah. Thr. Secy. Trib Al ... on 21 June, 2018
Author: S. B. Shukre
Bench: S. B. Shukre
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH : NAGPUR
Writ Petition No. 4945 of 2010
Petitioner : Ravindra son of Vithalrao Gaigole, aged Major,
Agriculturist, resident of Wanoja, Post
Chincholi (Bk), Tahsil Anjangaon Surji, District
Amravati
Versus
Respondents: 1) Collector, Amravati
2) District Deputy Registrar, Cooperative Societies, Amravati
3) Assistant Registrat, Cooperative Socieites, Anjangaon (Surji), District Amravati
4) Amravati District Central Cooperative Bank, Irvin Square, Amravati, through its Chairman None appears for petitioner Shri V. P. Maldhure, Asst. Govt. Pleader for respondents no. 1 to 3 None appears for respondent no. 4 Coram : S. B. Shukre, J Dated : 21st June 2018 ::: Uploaded on - 26/06/2018 ::: Downloaded on - 27/06/2018 00:46:37 ::: 2 Oral Judgment
1. None appears for the petitioner and for respondent no. 4. I have heard learned Assistant Government Pleader for respondents no. 1 to 3.
2. The election process appears to have been completed long back in the year 2010 as interim relief was refused.
3. In view of the above, grievance of the petitioner has been rendered infructuous. Petition is, therefore, dismissed as infructuous.
Rule is discharged. No costs.
S. B. SHUKRE, J joshi ::: Uploaded on - 26/06/2018 ::: Downloaded on - 27/06/2018 00:46:37 :::