DNYANDEO MOHAN SALUNKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Petitioners, who are members of Respondent No.5 MulaPravara Electric Cooperative Society Ltd. Shrirampur, Tq. Shrirampur, District Ahmednagar, have approached this Court with a request to issue writ of mandamus or any other writ, order or direction in the nature of writ of mandamus, directing the Respondents to make appointment of Administrator of the rank of District Deputy Registrar/Collector or the Officer of equivalent rank to take over the functions of Management of Respondent No. 5Society.

(2.) Respondent No.5Society is a specified Cooperative Society within the meaning of Section 73G of the Maharashtra Co operative Societies Act, 1960 (herein after referred to as "the Act").

(3.) It is to be noted that the orders directing exemption from the operation of provisions of Section 73(IB) were issued by the State Government on 15.12.2011 and 30.05.2012 in exercise of powers conferred under Section 157 of the Act. The State Government, at the request of the Managing Committee of Respondent No.5 Society, in spite of expiry of term of elective office as well as extended term of one year, granted further exemption in exercise of powers conferred under Section 157 of the Act on 27.11.2012 and granted extension of the term of Managing Committee until further orders.