EKNATH RAMCHANDRA GHANDGE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith by consent of the parties.

(2.) Challenge in this writ petition is to an order passed by the learned Divisional Joint Registrar Co-operative Societies, Chh. Sambhajinagar, allowing the application filed by Respondent Nos. 5 and 6. The petitioner is director of the Agricultural Produce Market Committee, Pathri, Tal. Pathri, Dist. Parbhani. Respondent No.1 is the State thorugh Divisional Joint Registrar, Co-operative Societies. Respondent Nos. 2 and 3 are the District Deputy Registrar and the Assistant Registrar, Co- operative Societies. Respondent No.4 is the Agricultural Produce Market Committee (in short "A.P.M.C."). Respondent Nos. 5 and 7 to 15 are the members of Respondent No.4 A.P.M.C. Respondent No.6 is the Secretary of Respondent No.4.

(3.) Respondent Nos. 5 and 6 had approached the Divisional Joint Registrar for cancelling the resolution dtd. 24/1/2025 passed by the petitioner and Respondent Nos. 7 to 15, thereby giving rights to the petitioner to operate the bank account. Further, it was prayed for initiation of an enquiry under Sec. 40 of the Maharashtra Agricultural Produce Marketing (Development and Regulation) Act, 1963 (The act is called as the "said act" for the purpose of convenience) and to take an action under Sec. 45 of the said Act.