MANGALA ASHOK KHARJUL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) For the relief that is sought and the order that is proposed to be passed, we do not deem it necessary to issue notice to the concerned Co-operative Society.

(3.) The Petitioners have stated that they have availed a loan from the concerned Co-operative Society. According to them, the loan was for agricultural purpose. They seek benefit of Sec. 44A of the Maharashtra Co-operative Societies Act, 1960 and they have made certain representations in respect of the same. The main grievance is that their representations are not being decided.