SHRIPATI LAXMAN PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Amjith M. Anandhan, learned Counsel appearing for the Petitioners, Mr. R. M. Haridas, learned Counsel appearing for Respondent No.2 and Mrs. V S. Nimbalkar, learned AGP appearing for Respondent Nos.1, 3 to 5.

(2.) The Petitioners are challenging the legality and validity of the order dtd. 10/12/2020 passed by the learned Divisional Joint Registrar, Co-operative Societies, Mumbai Division, Mumbai in Revision Application Nos.444 of 2018, 445 of 2018 and 446 of 2018 ("impugned Order").

(3.) It is the case of the Respondent No.2-Society that under Sec. 101 of the Maharashtra Co-operative Societies Act, 1960 ("said Act"), three Recovery Certificates have been issued. The details of the same are set out in tabular format in the impugned Order and the same is reproduced herein below:- <FRM>JUDGEMENT_117_LAWS(BOM)10_2023_1.html</FRM> The aforesaid Recovery Certificates were issued under Sec. 101 of the said Act on 29/3/2004 and have attained finality as the same were never challenged.