RAJESH B YEMKANMARDI Vs. PRAFUL J PADIYA

JUDGEMENT

(1.) Heard Mr. Pankaj Savant, learned senior counsel for the petitioners; Mr. P. S. Dani, learned senior counsel for respondent Nos.1 to 13; Mr. S. R. Ganbavale, learned counsel for respondent Nos.14 and 15; and Mr. C. D. Mali, learned AGP for respondent Nos.16 to 19.

(2.) By filing this petition under Article 227 of the Constitution of India, petitioners seek quashing of order dated 24.12.2014 passed by the Divisional Joint Registrar of Co-operative Societies, Kolhapur Division, Kolhapur in Revision Application No.483 of 2012.

(3.) Be it stated that by the said order dated 24.12.2014, Divisional Joint Registrar of Co-operative Societies, Kolhapur Division, Kolhapur i.e., respondent No.17 allowed the revision application filed by respondent Nos.1 to 13 being Revision Application No.483 of 2012 whereby the sale certificate dated 04.08.2012 issued by the Deputy Registrar of Co-operative Societies, Kolhapur has been set aside.