ANIL KERUJI JAGTAP Vs. RAZZAK NAZIMUDDIN KAZI

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) The facts and the legal issues in all these petitions are the same. It is proper to decide all the petitions together. A common judgment will therefore dispose of all the matters.

(3.) These petitions challenge the order of the Revisional Authority. The Revisional Authority allowed the revision filed by the borrower. It held that the auction sale had become void because there was no compliance with Rule 107(11)(g) and (h) of the Maharashtra Cooperative Societies Rules, 1961.