SANDESH BACCHARAM BHAPKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Existence of alternate remedy of filing Revision under Sec. 154 of the Maharashtra Co-Operative Societies Act, 1960 against an Order passed by the Registrar disqualifying member(s) of committee of a cooperative society under Rule 66 of the Maharashtra Co-Operative Societies (Election to Committee) Rules, 2014, is the issue that I have been tasked upon to answer in this Petition. If indeed such remedy exists, whether this Petition can be entertained in the peculiar facts and circumstances of the case, is also connected issue that arises for determination.

(2.) Rule. With the consent of the learned counsel for the parties, rule is made returnable forthwith and called out for hearing.

(3.) The issues arises in the context of challenge set up by Petitioners to the Order dtd. 15/11/2022 passed by the District Cooperative Election Officer-cum-District Deputy Registrar of Cooperative Societies, Pune (Rural), Pune, disqualifying Petitioners under the provisions of Rule 66 of The Maharashtra Co-Operative Societies (Election to Committee) Rules, 2014 (Election Rules).