VILAS VISHNU JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) By this Petition, the challenge is to the order dated 7 th July, 2020 passed by the Respondent No.2 and the order dated 9 th September, 2020 passed by the Respondent No.3 under Sec. 79A (3) of the Maharashtra Co-operative Societies Act,1960 (for short, "MCS Act"). By the impugned order, the Petitioners have been disqualified from being a member of the Society or to continue to be the member of the society for period of six years from the date of order.

(3.) The facts of the case are that complaint dated 9 th January, 2020 came to be filed by the Respondent Nos.5 to 7 alleging non-compliance of the Government Resolution dated 4 th July, 2019 pertaining to redevelopment. The complaint was adjudicated by the Respondent No.2 and it was held that the Petitioners have not complied with the Government Resolution dated 4 th July, 2019 and thus, the order under Sec. 79A (3) of the MCS Act came to be passed.