DNYANESHWAR Vs. THE STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

(1.) Rule, having regard to the nature of the challenge raised made returnable forthwith and heard.

(2.) The writ jurisdiction of this Court under Article 227 of the Constitution of India is invoked against the order dated 25.09.2014 passed by the then Hon'ble Minister for Co -operation, Government of Maharashtra, by which order, the Appeal filed by the Respondent No. 4 herein came to be allowed and resultantly, the order dated 15.05.2014 passed by the Divisional Joint Registrar, Co -operative Societies, Mumbai, came to be set aside and the order dated 29.04.2013 passed by the Deputy Registrar, "A" Ward, Mumbai, came to be confirmed.

(3.) The facts giving rise to the filing of the above Petition in brief can be stated thus: - -