ARUN YASHWANT KULKARNI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of parties, heard finally at the stage of admission.

(2.) By this writ petition under Article 226 of the Constitution of India, the petitioner has approached this Court with following prayers :

(3.) The petitioner claims to be a member of Balgawade Vividh Karyakari Sahakari (Vikas) Seva Society, Balgawade, Talukar Tasgaon, District Sangli. The said Vividh Karyakari Sahakari (Vikas) Seva Society, Balgawade is affiliated to Sangli District Central Co-operative Bank, Sangli. It is the case of petitioner that he has been actively involved in social service since 1972. According to him there are about 35,000 Cooperative Societies including Cooperative Sugar Factories (SSKs), Cooperative Ginning Mills, District Central Cooperative Banks (DCCBs) and multipurpose Cooperative Credit Societies at village level in the State of Maharashtra.