ANIRUDDHA SUBHANRAO DESHMUKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith by consent of the parties.

(3.) By this Writ Petition under Article 226 of the Constitution of India, the petitioners are challenging common order dtd. 6/9/2017 passed by respondent No.1 dismissing the Revision Application under Sec. 154 of the Maharashtra Co-operative Societies Act, 1960 challenging the order of disqualification under Sec. 73CA, an order imposing fine under sec. 79(3) and direction under sec. 79 of the Maharashtra Co-operative Societies Act, 1960.