ARJUN PANDITRAO KHOTKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned Advocates for the parties. Perused the records.

(2.) RULE. Rule made returnable forthwith by consent.

(3.) THE petitioner challenges the order issued by the Divisional Joint Registrar, Co-operative Societies, Aurangabad on 7-8-2000 and confirmed by the Appellate Authority by its judgment and order dated 17th May, 2001. The order dated 7th August, 2000 was apparently passed in exercise of powers under section 78 of the Maharashtra Co-operative Societies Act, 1960 (hereinafter called as the said Act.)