BAJARANG LABOUR CO-OPERATIVE SOCIETY AND ORS. Vs. DIVISIONAL JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES AND ORS.

JUDGEMENT

(1.) These Writ Petitions Can Be Disposed By Common Judgment as same issue is raised in all the petitions.

(2.) Heard Shri A.S. Kilor, Learned Advocate For The Petitioners, Shri P.C. Madkholkar, learned Advocate for the respondent No.3 and Smt. S.S. Jachak and Shri V.P. Gangane, learned Assistant Government Pleaders for the respondent Nos.1 and 2.

(3.) The petitioners are the Labour Cooperative Societies registered under the provisions of the Maharashtra Cooperative Societies Act, 1960 (hereinafter referred to as the "Act of 1960). The petitioner societies applied to the respondent No.3Nagpur District Labour Cooperative Societies Federation Limited requesting for grant of membership. It is the case of the petitioner societies that the respondent No.3Federation had pointed out certain deficiencies in the applications submitted by the petitioner societies. According to the petitioner societies, they complied with the requirements and removed the deficiencies. According to the petitioner societies, the respondent No.3Federation was required to communicate its decision on the applications submitted by the petitioner societies within sixty days as laid down by Section 23(1A) of the Act of 1960, however, as the decision was not communicated within stipulated time, the petitioner societies approached the District Deputy Registrar for declaration that they have acquired deemed membership. The District Deputy Registrar, by the order dated 08082013, allowed the applications filed by the petitioner societies. The respondent No.3Federation, being aggrieved by the order passed by the District Deputy Registrar, filed revisions before the Divisional Joint Registrar, Cooperative Societies which are allowed by the impugned order.