AMBADAS PARVAT THAKAR Vs. DIVISIONAL JOINT REGISTRAR

JUDGEMENT

(1.) The challenge in this Petition is to an order dtd. 20/6/2022 passed by the Minister, Co-operation in Appeal bearing No.APP 2019/Pra.Kra 311/15-S, whereby the appeal preferred by the Petitioner against an order under Sec. 148(3) of the Maharashtra Co-op. Societies Act, 1960 granting sanction for prosecution for the offence under under Sec. 146(p) of the Act, came to be dismissed.

(2.) By an order dtd. 24/5/2019, the Divisional Joint Registrar, Co-op. Societies, recorded a finding that the Petitioner, the then Manager of Chandwad Taluka Sahakari Kharedi Vikri Sangh, had tampered with, and indulged in alteration and falsification of, the record of the society and, thus, granted sanction for prosecution against the Petitioner.

(3.) Being aggrieved, the Petitioner preferred an appeal before the Minister. By the impugned order, the appeal came to be dismissed.