MUKUND SYAMARAO KALE Vs. SAHEBRAO RODBAJI SABLE

JUDGEMENT

(1.) HEARD learned counsel for the respective parties.

(2.) BY this petition filed under article 226 of the Constitution of India, the petitioner challenges the order dated 16-2-2004 passed by the Additional Commissioner, amravati Division, Amravati, allowing election Petition filed by the present respondent No. 1 against him under Section 144 (T) of Maharashtra Co-operative Societies act, 1960, (hereinafter referred to as the Act)read with Rule 73 of Maharashtra Specified co-operative Societies Election to Committee rules, 1971 (hereinafter referred to as Election rules ).

(3.) SHRI. Madkholkar, learned counsel appearing for the petitioner states that point involved is very short and the petition should be disposed of finally, Shri. Patil, advocate appears for the contesting respondent No. l while the learned Assistant government Pleader appears for Respondent nos. 3, 4 and 5. Respondent No. 2 is already served but nobody appears for them. Hence, the matter is taken up for consideration finally at the admission stage.