PURNA COOPERATIVE SUGAR FACTORY Vs. JAIPRAKASH SHANKARLAL MUNDADA

JUDGEMENT

(1.) HEARD the learned Advocates appearing for the parties.

(2.) RULE. Rule made returnable forthwith by consent of parties. Respective Advocates waive service for the respondents in both the petitions.

(3.) WRIT Petition No. 1752/2002 is filed by Purna cooperative Sugar Factory, basmatnagar and one Jaiprakash Salunke, who is presently the chairman (Managing Director) of the petitioner no. I/society. The respondent no. 1 in the said petition is one Shri Jaiprakash Mundada, who is presently a Member of the legislative Assembly, Writ Petition No. 2422/2002 is field by the respondent no. 1 (Shri Jaiprakash Mundada ). An order passed by the Secretary, Department of cooperation, State of Maharashtra, dated 19-04-2002 is challenged in both the petitions and, as such, the petitions were heard and are being disposed of by this common judgment. For the sake of clarity in the judgment, parties are referred to as are in the cause title in Writ Petition No. 1752/2002. Petitioner No. 1 / purna Cooperative Sugar Factory is referred in the judgment as "society" for the sake of brevity.