REUBEN ALPHONSO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Quraishy, learned Advocate for Petitioners and Mr. More, learned Addl. G.P. for Respondent Nos. 1 to 3.

(2.) This Petition is filed under Article 226 of the Constitution of India taking exception to an order dtd. 6/4/2023 passed by Respondent No. 3 - Deputy Registrar Co-operative Societies disqualifying three freshly elected members of the Managing Committee for a period of five years by accepting the inquiry report under Sec. 83 and 88 of the Maharashtra Co-operative Societies Act, 1960 (for short "the said Act") but without giving any reasons.

(3.) Briefly stated the facts are outlined herein under:-