Bombay High Court
Shankar Ghanshyam Borude vs The State Of Maharashtra And Others on 7 December, 2020
Author: Shrikant D. Kulkarni
Bench: S. V. Gangapurwala, Shrikant D. Kulkarni
(1) 33-wpst-22057-2020
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
33 WRIT PETITION (STAMP) NO.22057 OF 2020
SHANKAR GHANSHYAM BORUDE ..PETITIONER
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS ..RESPONDENTS
...
Mr. N. B. Khandare h/f Mr. D. J. Choudhary,
Advocates for the Petitioner.
Mr. S. G. Karlekar, AGP for Respondents-State.
...
CORAM : S. V. GANGAPURWALA &
SHRIKANT D. KULKARNI, JJ.
DATED : 07th DECEMBER, 2020.
PER COURT:-
1. The learned counsel for the petitioner submits that the Managing Committee of the APMC Shengaon was superseded under Section 45 of the The Maharashtra Agricultural Produce Marketing (Development and Regulation) Act, 1963 and Rules.
The Administrator is appointed. The Administrator is the Government officer viz. Assistant Registrar, Co-operative Society. Now the respondents are bent upon appointing the Administrative Committee of political persons i.e. members of the ruling party. Three of the members of the proposed Administrative Committee namely Smt. Indutai Deshmukh, Shri. Vinayakrao Deshmukh and Shri. Dattaram Nemaji Thale are the members of the superseded Managing Committee under Section 45 of the Act. The back ::: Uploaded on - 07/12/2020 ::: Downloaded on - 09/12/2020 04:13:15 ::: (2) 33-wpst-22057-2020 door entry is given to them to enter the Management.
2. Issue notice to respondents, returnable on 11.01.2021. The learned A.G.P. waives service of notice for respondent nos.1 to 4. Humdast allowed.
3. Till then, status quo as on today with regard to the Administrative Committee be maintained.
(SHRIKANT D. KULKARNI) (S. V. GANGAPURWALA)
JUDGE JUDGE
Devendra/December-2020
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