UDAY DALAL Vs. DIVISIONAL JOINT REGISTRAR

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and, with the consent of the learned Counsel for the parties, heard finally.

(2.) This Petition under Article 227 of the Constitution of India assails, in effect, two orders passed by the Divisional Joint Registrar, Cooperative Societies, Mumbai:

(3.) The background facts leading to this Petition can be stated in brief as under: