SHIVAJI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By an order dated 15th February, 2011, notice was issued to the Respondents for final disposal of the Petition at admission stage. Rule. Rule made returnable forthwith.

(2.) The Petitioners contend that they are members of Respondent No.3 Sugar Factory namely, Ganesh Sahakari Sakhar Karkhana, Tq.-Rahata, Dist.-Ahmednagar. THE Petitioners challenge impugned order dated 22nd November, 2010, passed by the State Government, by which the State Government granted exemption under Section 157 of the Maharashtra Co-operative Societies Act, 1960 (for short "the Act of 1960") in favour of Board of Directors of Respondent No.3 Sugar Factory.

(3.) The Writ Petition was filed on 2nd December, 2010. THE Division Bench of this Court passed an order of issuance of notice to the Respondents on 11th, January, 2011. THE Respondent Nos.3 and 4 filed affidavit-in- reply. THE Petitioners had filed rejoinder. THE Respondent No.l had also filed affidavit-in- reply dated 21st February, 2011 through Shri Shaikh Fayyaz Ahmed, Regional Joint Director of Sugar, Ahmednagar.