ANANT GUNVANTRAO SABLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) In view notice for final disposal, the learned counsel for the parties have been heard at length by issuing Rule and making the same returnable forthwith.

(2.) The question that arises for consideration in this Writ Petition is :

(3.) The petitioner has been elected as a member of the Managing Committee of the respondent no.4 the Amravati District Central Co-operative Bank Ltd. It is the case of the respondent no.5 that on 6th March, 2010, the Managing Committee of the said Bank passed a resolution by which it was resolved to shift the Surji Branch of the Bank to Anjangaon. The Branch was shifted to a building owned by the petitioner and his brother at Anjangaon. According to the respondent no.5, the petitioner had participated in the said meeting wherein the resolution was passed and as the Branch was shifted in the building jointly owned by the petitioner, he stood disqualified under the provisions of Section 73CA (1) (vi) of the said Act. On that basis, the respondent no.5 on 28th July, 2014 filed an application before the Divisional Joint Registrar, Co-operative Societies, seeking disqualification of the petitioner.