LODHA BELMONDO HSG. FEDERATION Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Rule made returnable forthwith and taken up for hearing with consent.

(2.) By this petition, exception is taken to the judgment and order of dismissal dtd. 11/7/2023 passed by the Respondent No.1 in Revision Application No. 528 of 2023 preferred against the order dtd. 29/8/2022 passed by the Divisional Joint Registrar.

(3.) Aggrieved by the registration of the Petitioner as Federal Society, the Respondent No.2-Developer filed Appeal No.76 of 2022 under Sec. 152 of the Maharashtra Co-operative Societies Act, 1960 [for short "MCS Act"] which was allowed by order dated 29 th August 2022 resulting in de-registration of the Petitioner Federation. As against this, the Revision Application filed under Sec. 154 of MCS Act before Respondent No.1 came to be dismissed by the impugned judgment and order dtd. 11/7/2023.