MOHAMMAD SALIM ABDUL SATTAR NAGANI Vs. DEPUTY REGISTRAR

JUDGEMENT

(1.) Considering the nature of directions proposed to be issued, service on respondent nos.3 to 9 is dispensed with. The learned AGP waives notice for respondent nos.1, 2, 10 and 11.

(2.) RULE. Rule made returnable forthwith and heard learned counsel for the parties.

(3.) The petitioner came to be removed as Member of the Managing Committee of the respondent no.8-Co-operative Housing Society, under Sec. 75(5) of the Maharashtra Co-operative Societies Act, 1960, by the order dtd. 27/7/2023 passed by the Deputy Registrar, Co-operative Societies. Being aggrieved, the petitioner filed an appeal under Sec. 152 of the said Act of 1960 before the Divisional Joint Registrar, Co-operative Societies. While his appeal was admitted, the stay application preferred by the petitioner was rejected on 13/12/2023. Being aggrieved by the rejection of the stay application, the petitioner has filed a revision application under Sec. 154 of the Act of 1960. In that revision application, the stay application has been moved and it is the grievance of the petitioner that the said stay application is not being entertained. In the meanwhile, on 4/1/2024, an order appointing the Administrator has also been passed. In these facts, the petitioner prays for early consideration of the stay application.