PREMANAND CHAWDIKAR Vs. REGISTRAR OF COOPERATIVE SOCIETIES

JUDGEMENT

(1.) A common question arises in these Writ Petitions concerning the interpretation of bye-law 30 A(16) of the Bye-laws pertaining to the Respondent no.3-Goa State Co-operative Bank Ltd. and in that context, the correctness or otherwise of the impugned Judgments and Orders passed by the Co-operative Tribunal of Goa.

(2.) Writ Petition no. 1242 of 2021, is filed by Ramchandra Govind Mule, challenging the impugned order passed by the Tribunal upholding the rejection of his nomination papers for contesting in the elections to the board of Directors of the Respondent no.3-Society.

(3.) Writ Petition No. 1219 of 2021 is filed by Krishna Vasudev Kudnekar and Upasso Putu Gaonkar, challenging the same impugned Judgment and Order of the Tribunal to the extent that their election as Directors of the Respondent no.3-Society stood quashed and set aside on the basis that their nomination papers were wrongly accepted by the Respondent no.2-Returning Officer.