ABHISHEK SHANKARRAO THAKARE CHAIRMAN AGRICULTURAL PRODUCE MARKET COMMITTEE Vs. DISTRICT DEPUTY REGISTRAR

JUDGEMENT

(1.) Heard. Rule. By consent of learned Counsel for the parties, Rule is made returnable and heard forthwith.

(2.) The order dated 24.12.2013, passed by the District Deputy Registrar, Cooperative Societies, Yavatmal, under Section 45(1) of Maharashtra Agricultural Produce Marketing (Development & Regulation) Act, 1963 (hereinafter referred to as 'the APMC Act') superseding the Agricultural Produce Market Committee, Ghatanji (hereinafter referred to as 'APMC, Ghatanji') and appointing an administrator to look after the affairs of the said Market Committee, is under challenge in the present petition. Petitioners are the members of the Board of Directors of the APMC, Ghatanji. On the date of passing of the impugned order, petitioner no.1 was the Chairman (Sabhapati ) of the said Market Committee.

(3.) Facts giving rise for filing of the present petition are, in brief, thus: Shri Prakash Dhande, who claims himself to be an active worker of Maharashtra Navnirman Sena, preferred two complaints to the District Deputy Registrar, Cooperative Societies Yavatmal (respondent no.1). In the first complaint dated 18.11.2012, his allegation was that the Board of Directors headed by petitioner no.1 was not discharging their duties as prescribed in the APMC Act which had resulted in causing huge losses to the Market Committee, Ghatanji. It was further alleged that no proper accounts were maintained of the market fee as well as supervision fee to be collected from the traders.