NARENDRA DAJIBA HEMANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. RULE. Rule is made returnable forthwith.

(2.) The matter is taken up for final disposal by consent of the parties.

(3.) By this petition, the challenge is to the communication dtd. 21/5/2024 issued by respondent no.1 District Deputy Registrar, Cooperative Societies, Chandrapur, thereby communicated to the petitioner that in view of consecutive absence in three menetings, he is disqualified to continue as a Member/Director of the respondent no.2 Agriculture Produce Marketing Committee, Nagbhid (hereinafter referred to as 'APMC').