MIRA BHAYANDER MAHANAGARPALIKA Vs. DIVISIONAL JOINT REGISTRAR, KONKAN

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and with the consent of the learned Counsel for the parties heard finally.

(2.) This petition under Article 227 of the Constitution of India assails the legality, propriety and correctness of an order passed by the Minister (Cooperation) in Revision Application No.8 to 2020 thereby upholding the order dtd. 19/12/2019 passed by the Divisional Joint Registrar, Co-operative Society, Konkan Division, in Appeal No.49 of 2018 allowing the appeal preferred by respondent No.3 Society and ordering the deregistration of the petitioner Society purportedly under the provisions of Sec. 21A of the Maharashtra Cooperative Societies Act, 1960 ( "the Act, 1960 ").

(3.) Background facts leading to this petition can be stated in brief as under: