SANTOSH HARI GAVAS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and, with the consent of the counsels for the parties, heard finally.

(2.) This petition under Article 227 of the Constitution of India takes exception to the judgment and order passed by the Divisional Joint Registrar, Cooperative Societies, Mumbai Division, Mumbai dated 16th August, 2018 in Revision Application No. 117 of 2018 whereby the revision application preferred by the petitioners herein came to be dismissed confrming the order dated 27th March, 2018 passed by the Dy. Registrar, Cooperative Societies, Mumbai Western Suburbs, Mhada, Mumbai disqualifying the petitioners from being elected and being any offcer or member of the committee under section 75(5) of the Maharashtra Cooperative Societies Act, 1960 (the Act, 1960) for the default in convening a general body meeting of Navratna CHS Limited (the society) of which the petitioner Nos. 1 and 2 were the President and Secretary, respectively.

(3.) The petition arises in the backdrop of the following facts:-