V.S.Kotwal, J. - (1.) Heard Dr. B. R. Naik, the learned counsel for the petitioners and Shri P.M. Pradhan, the learned counsel for the respondents.
(2.) Rule. Parties agree to argue the rule finally today itself.
(3.) A short structure of the factual aspect would be enough to resolve the controversy which at present falls in a very narrow filed and thus imaking it unnecessary to have a detailed probe in respect of all the facets. this pertains specified Society viz., Jalgaon Taluka Shetakan Kharedi This pertains to a specified society viz., Jalgaon Taluka Shetakari Kharedi Vikri Sangh Limited, Jalgaon, the frist respondent herein within the meaning of Section 73-G of the Maharashtra Co-operative Societies Act (hereinafter referred to as the said Act). The election of the President and Vice- President takes place every years. The Board of Directors at present consists of the petitioners and respondent Nos. 3 to 8. The frist petitioner is a Director co-opted on 6th July 1984 in the meeting of the Directors under Section of the Society inasmuch as no one from that section could be elected and that is the contingency that is contemplated. The whole controversy is generated on that count.;