NAYNABE R. PATEL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. V. S. Kapse, the learned advocate appearing for the Petitioner, Ms. Pushplata N. Diwal, the learned AGP appearing for Respondent Nos.1 and 2 /State and Mr. Harish R. Pawar appearing for Respondent No.3.

(2.) The matter has been moved before the Vacation Court on the ground that the Recovery Officer, Co-operative Department, Mumbai, Government of Maharashtra has issued warrant of attachment dated 25th October, 2021.

(3.) Mr. Kapse points out that by Order dated 8th April, 2021 passed by the Addl. Chief, Metropolitan Magistrate, 19th Court, Esplanade, Mumbai, i/c. Chief Metropolitan Magistrate, Mumbai, under Rule 107(11)(vi)(a) of the Maharashtra Co. Op. Societies Rules, 1961, it was directed to take over possession of the property i.e. Flat No.B-9, Knwar Co-operative Society Ltd, Dattatray Cross Road, Santacruz (w), Mumbai-400 054.