SURESH KAWADUJI YENODKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. The writ petition is heard finally with the consent of the learned counsel for the parties.

(2.) By this writ petition, the petitioners, the Directors of the Agriculture Produce Market Committee have challenged the order of the respondent No.2, District Deputy Registrar, Cooperative Societies, Bhandara dated 03/12/2015, under section 45(1) of the Maharashtra Agricultural Produce Marketing (Development and Regulation) Act.

(3.) The petitioners were the Directors of the agriculture produce market committee. On a complaint made by one Gajanan Naktode, an enquiry was initiated in the affairs of the market committee. The respondent No.3 Assistant Registrar conducted an enquiry and submitted a report, dated 17/04/2013. In pursuance of the report, a show cause notice was issued to the petitioners and after hearing the petitioners, the impugned order of supersession of the market committee dated 03/12/2015 was passed. The petitioners have impugned the order of the District Deputy Registrar dated 03/12/2015, in the instant petition.