APPASAHEB BHAGWANRAO JADHAV AND BHIVRAO TUKARAM PAWAR Vs. STATE OF MAHARASHTRA THE JOINT REGISTRAR COOPERATIVE SOCIETIES NASIK

JUDGEMENT

(1.) APPLICATION for intervention filed by advocate Shri A. S. Bajaj is allowed. On the request of learned Counsel for the petitioners, respondent no. 5 is allowed to be deleted.

(2.) HEARD Shri V. D. Hon, learned Counsel for the petitioners, Shri S. K. Kadam, learned Assistant Government Pleader for Respondents No. 1 to 4 and 6 and Shri A. S. Bajaj, learned Counsel for intervenor. Rule. Rule made returnable forthwith and heard finally by consent of the parties. Learned Counsel for respective respondents waive service of rule.

(3.) THE present petitioners have filed the instant petition seeking protection in the event of passing of an adverse order by the Respondent No. 4 - State Minister for Cooperation in Revision Application pending on his file. The Revision arises out of the order passed in appeal dated 21. 12. 2000, whereby the appeal filed by the present petitioners came to be dismissed, wherein an order passed under Section 78 of the Maharashtra Cooperative Societies Act, 1960, was challenged.