MOUNT INDUSTRIAL ESTATE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule, by consent of Counsel returnable forthwith. Counsel appearing on behalf of the Respondents waive service. By consent of Counsel and at their request taken up for hearing and final disposal.

(2.) An order passed by the Deputy Registrar, Co-operative Societies, (East) Ward on 26th September, 2006 is called into question before the Court.

(3.) The Deputy Registrar has held that there was a breach of the provisions of subsection (1) of section 145 of the Maharashtra co-operative Societies' Act, 1960. On holding the Petitioner guilty, the Deputy Registrar has recorded an order of conviction and punished the Petitioners with a fine in the amount of Rs. 500/ -. The impugned order also contains a recommendation to the Joint registrar to lodge a criminal prosecution.