MAHARASHTRA RAJYA VIDYUT MANDAL KARMACHARI SAHAKARI PAT SANSTHA MARYADIT Vs. DIVISIONAL JOINT REGISTRAR

JUDGEMENT

(1.) Notice for final disposal of the petition was issued on 24.11.2011. Shri D.P. Thakre, the learned AGP appears for the Respondent Nos. 1 and 2. However, none appears for the Respondent Nos. 3 to 6, though they are all served. In view of this, no fresh notice is required to be issued.

(2.) Rule, made returnable forthwith. Heard the matter by consent of the learned Counsels appearing for the parties, present before this Court.

(3.) The Petitioners challenge the Order dated 30.7.2010 passed by the Divisional Joint Registrar, Cooperative Societies, Nagpur, dismissing Revision No. 516 of 2010 filed by the Petitioners and confirming the Order dated 10.9.2009 passed by the Assistant Registrar, Cooperative Societies, Tahsil Hingna, refusing to grant his approval to his Resolution dated 14.10.2006 passed by the Petitioner, removing the Respondent Nos. 3 to 6 from the membership of the Petitioner society.