NARAYAN VITHAL SARNOBAT Vs. SHIVAJI HARI KAMBLE

JUDGEMENT

(1.) RULE shri D. B. Bhosale for Respondent No. 1 waives notice. By consent taken up for hearing forthwith.

(2.) IN this petition, the order passed by the Assistant Registrar, Co-operative Societies (Milk) Kolhapur, dated 7th November, 1990 is under challenge. By the said order, the respondent No. 1 was granted permission to open an account and to collect the milk. It was also directed to supply milk regularly from 12-11-90 to District Sangh. It is also ordered that the respondent No. 1 was to be registered within a period of four months. I am told at the Bar that the respondent No. 1 has supplied the milk.

(3.) THE petitioner herein is a Society which was registered in 1971 and was collecting milk in the Kasba Tarle area. The grievance of the petitioner is that the respondent No. 1 has been granted permission without giving any notice to the petitioner and without hearing. The impugned order refers to the order passed by the respondent No. 3 dated 16th October 1990 and the permission to open the account and to collect the milk is based upon the said order.