SATYAPRAKASH SHARMA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This writ petition was heard earlier and was reserved for orders today. Rule. Rule made returnable forthwith by consent of parties. The learned A.G.P. waives service for the respondents.

(2.) By this writ petition under Articles 226 and 227 of the Constitution of India, the petitioner is challenging the order passed by the 2nd respondent on 4th June, 2012. By that order the application made on behalf of the petitioner/original applicant has been rejected.

(3.) It is the case of the petitioner that along with others, who are all advocates duly enrolled with the Bar Council of Maharashtra and Goa and practicing in this Court, filed an application with the 2nd respondent seeking registration of an Association as a Society under the Societies Registration Act, 1860 (hereinafter referred to as the Act).