SUDAM GANPAT KOTHAMBIRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of learned Advocates for the respective parties, heard finally.

(2.) By the present writ petition, the petitioners are challenging the impugned judgment and order dtd. 11/5/2022 passed by the Hon'ble Minister, Co-operation, Textile and Marketing Department of State of Maharashtra, thereby dismissing the Revision being REV-2021/Pra.Kra.348/15-S. The petitioners also pray for quashing the letter/communication dtd. 24/12/2020 issued by the Commissioner, Co-operative and Registrar Co-operative, Societies, Maharashtra State thereby declaring that membership of 1392 newly added members is legal and valid out of 1405 newly added members.

(3.) Brief facts, leading to the filing of the present writ petition can be summarised as under :- The petitioner Nos. 1 and 2 are the Directors, the petitioner Nos. 3 and 4 are the co-opted Directors and the petitioner No. 5 is the member and account holder of the respondent No. 5 - Parner Taluka Sahakari Bank Ltd. The respondent No. 5 is a Co-operative Society duly registered under the provisions of Maharashtra Cooperative Societies Act, 1960 and is carrying 17/23(2) the business of banking.