BALASAHEB DHONDIRAM NIKAM Vs. JOINT REGISTRAR, COOPERATIVE SOCIETIES

JUDGEMENT

(1.) Rule, rule made returnable forthwith.

(2.) Heard the learned counsel appearing for the Petitioner, as well as, the learned AGP for Respondent Nos. 1 and 2. Though served, none appeared for Respondent Nos. 3 to 5.

(3.) The learned counsel appearing for the Petitioner has pointed out the provisions specifically Rule 86F (Chapter VIIIA) of the Maharashtra Cooperative Societies Rules, 1961 (for short, the MCS Rules), which is reproduced as under: