SAYEEDA GULAMRASUL SAYED Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. The learned Counsel appearing for the Respondents waive service. Since the issue involved in the writ petitions is in narrow compass, by consent of the learned Counsel and Senior Counsel appearing for the respective parties, writ petitions are forthwith taken up for final hearing.

(2.) As all these writ petitions are off-shoot of a common order passed by the Divisional Joint Registrar of Cooperative Societies, Mumbai Division, Mumbai [for short "the DJR"] in exercise of revisional jurisdiction under section 154 of the Maharashtra Co-operative Societies Act, 1960 [for short "the MCS Act"] and the issue involved in the petitions being the same, these three petitions are being disposed of by this common order.

(3.) For the sake of convenience and brevity, only the facts of Writ Petition No. 8410 of 2014 are being discussed in this common order.