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PETITIONER: PRAKASH MAROTIRAO SHERE

       Vs.

RESPONDENT: STATE OF MAHARASHTRA AND ORS.

DATE OF JUDGMENT17/11/1995

BENCH: RAMASWAMY, K. BENCH: RAMASWAMY, K. HANSARIA B.L. (J)

CITATION:  JT 1995 (8)   558        1995 SCALE  (6)744

ACT:

HEADNOTE:

JUDGMENT:                          O R D E R      Leave granted.      We have  heard learned  counsel for the parties. By our order dated  October 30, 1995, we directed the Government to appoint an  administrator. We  are informed that pursuant to the said  order, the  administrator came to be appointed and he took  charge on  1st November, 1995. We are also informed that pursuant  to our observations, election process was set in motion.  Objections to the preliminary voters list are to be considered  by tomorrow  and thereafter, depending on the order to  be passed,  the competent  authority  required  to finalise the  voters list on or before December 30, 1995. It is required  to notify  the election  process on  or  before January 2, 1996 under Rule 16 of the Maharashtra Cooperative Societies Election Committee Rules, 1971. The entire process of election is to be completed within a period of 45 days.      We hope  and trust  that the  competent authority would continue  the   election   process   schedule   hereinbefore mentioned and  would conduct  the election of the Society as expeditiously as  possible without  any delay  unless he  is prevented by  any order  of the  Court or the authorities in that behalf.      The administrator  would continue  in office  till  the elections are  over and the elected committee takes over the management.      Shri  Dushyant   Dave,  the   learned  senior   counsel appearing  for   the  appellants   seeks  to   contend   the correctness of  the action  taken against  them  on  several legal grounds.  Since the  administrator  has  already  been appointed, we  are of  the view  that the issues raised have become  academic.  Therefore,  we  are  not  expressing  any opinion on merits. The appeal is disposed of accordingly. No costs.