SURESH RAMKRISHNA RAPELLI Vs. YESHWANT SAHAKARI SOOT GIRNI

JUDGEMENT

(1.) WE fail to appreciate what prompted the petitioners to approach this Court by filing the present petition under Article 226 of the constitution. The relief sought is one under prayer (b) and that is writ of mandamus directing the Registrar, Co-operative Societies and State of maharashtra for cancellation of sole selling agency issued by respondent no. 1 in favour of respondent No. 2 and for direction to respondent No. 1 to supply quota yarn to the petitioner No. 1 with effect from April 1980. The petitioner No. 1 claims to be member of respondent No, 1 Co-operative society and the grievance made is that the respondent No. 1 is not supplying quota yarn to petitioner No. 1 by raising certain objections. Being a member of the Co-operative Society and as the dispute relates to Society registered under co-operative Societies Act, we thought that the proper course was to approach. the Co-opsrative Court for adjudication of dispute under Section 91 of the co-operative Societies Act. Approaching this Court was wholly misconceived and we decline to entertain such kind of petitions. Accordingly, petition fails and rule is discharged with costs. Petition dismissed.