Girish Dhanraj Parakh And Others vs Maharashtra Chamber of Commerce, Industry and Agriculture (MACCIA) And Others

1) Heard learned Counsel for the respective parties.

2) Issue notice to the Respondents, returnable on 9th June, 2026.

Hamdast allowed.

3) Mr. Odhekar, learned counsel waives notice on behalf of the Respondent - MACCIA and Mr. Pathak and Ms. Lakdawala, learned AGPs waives notice on behalf of the Respondent - State. Petitioners to provide copy of the Petitions to the Registry.

4) Except Writ Petition (L) No.18100 of 2026, the other Writ Petitions are not on board. There is an agreement that said other Writ Petitions are connected to the aforesaid Writ Petition. Hence, production is allowed.

5) Heard learned Counsel appearing for the respective parties not only on the point of maintainability of the Writ Petition No. 18100 of 2026 but also on the point of interim relief.

6) After hearing the parties for a considerable time, the learned Counsel for the parties stated that they are at agreement that let the election of the Maharashtra Chamber of Commerce, Industry and Agriculture in question are subject to the orders passed in the aforesaid Writ Petitions.

7) During hearing, it transpired that about 60 Appeals have been filed by different members of MCCIA challenging the different alleged arbitrary action of MACCIA/Returning Officer. Ms. Karnik, the learned Senior Counsel submitted that the said Appeals are required to be heard and disposed of in a time bound manner as specified in the Constitution and the by-laws of the MACCIA. Mr. Godbole, the learned Senior Counsel for the MACCIA made a statement that all the said Appeals will be dealt with, heard and decided by the Election Grievance Committee in accordance with the applicable Constitution, rules, regulations and by-laws. Said statement is accepted as an undertaking to the Court.

8) In view thereof, following direction is passed :-

(a) The subject matter elections and the result thereof shall be subject to the Orders passed in this Writ Petition.

(b) All the above referred Appeals shall be decided by the Election Grievance Committee in accordance with the applicable Constitution, rules, regulations and by-laws.

9) All contentions of the parties are kept open including the question of maintainability of the Petition/s.