SOLAPUR DISTRICT CO-OPERATIVE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Respondents waive service.

(2.) The Petitioner' Solapur District Co-operative Group Secretaries Association filed this Writ Petition on 21/3/2021 for a direction to the Respondents to implement the directives issued by the State Government on 6/12/2010 and the subsequent decisions. Thereafter, the clause in the order dtd. 6/12/2010, which the Petitioner sought to be enforced stood modified/substituted by the order dtd. 15/3/2022. By an amendment in this petition, the Petitioner has challenged the order dtd. 15/3/2022. The primary challenge in the Petition now, after amendment, is to the order dtd. 15/3/2022.

(3.) The Petitioner' Society was established in the year 1990 and has around 510 members in the Solapur District. Respondent No.1 is the State of Maharashtra through the Ministry of Co-operation and Textile. Respondent No.2 is the Commissioner of Co-operation and Registrar, Co-operative Societies. Respondent No.3 is the District Central Co-operative Bank. Respondent No.4 is the Solapur Zilha Dekharekh Sahakari Sanstha, Solapur and Respondent No.5 is the District Deputy Registrar, Co-operative Societies, Solapur.