(1.) Rule. Rule made returnable forthwith. With the consent of the parties, matter is taken up for final hearing at the admission stage.
(2.) The challenge in this petition is legality, validity and correctness of the order dtd. 20/6/2022 passed by the District Deputy Registrar, Dhule fixing erroneous upset price of the writ property of the petitioner under Rule 107(11) of the Maharashtra Cooperative Societies Rules, 1961 (hereinafter referred to as the Rules) without giving an opportunity of being heard to the present petitioner.
(3.) Brief facts of the case are as under: