RAJU DAMODAR JIBHKATE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by the consent of the learned Counsel for the parties.

(2.) The petitioner is assailing the communication dtd. 08/08/2022 issued by the second respondent and which was uploaded online, purporting to cancel the tender published for sale of the open plot owned by Shetkari Dugdh Utpadak Sahakari Sanstha Maryadit (hereinafter referred to as "Society" for short).

(3.) The Society is liquidated under the provisions of the Maharashtra Cooperative Societies Act, 1960 and Mr. Rajvilas Borkar, who is holding the substantive post of Head Clerk, is functioning as a liquidator.