- (1.)HEARD learned counsel appearing for the parties.
(2.)RULE. Rule made returnable forthwith. By consent of the learned Counsel appearing for the parties the petition is taken up for final hearing.
(3.)THE petitioners initially challenged communications dated 21st July, 2006 and 25th July, 2006 issued by the Collector mumbai whereby cut off date as 30th June, 2002 was fixed for preparation of list of voters for holding elections to the Managing committee of respondent No. 4 -Maharashtra State Cooperative Marketing federation Limited (for short "the federation" ). The petitioners further prayed for directions to respondents Nos. 3 and 4 to include their names in the list of voters as they have completed 3 years as members of the federal society. This petition was filed on 31-8-2006.