SANDEEP BHAUSAHEB SHELAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Since the factual matrix, the surrounding circumstances, and the questions of law arising in all these petitions are substantially identical, they are being disposed of by this common judgment.

(2.) In Writ Petition No.11982 of 2025, the petitioner assails the order dtd. 21/8/2025 passed by the Divisional Joint Registrar in Revision Application No.217 of 2025, whereby the order dtd. 9/6/2025 passed by the Assistant Registrar permitting the Chief Promoter of respondent No.9 society to open a bank account in the name of the proposed society came to be confirmed.

(3.) In Writ Petition No.11988 of 2025, the challenge is to the order dtd. 21/8/2025 passed by the Divisional Joint Registrar in Appeal No.61 of 2025, by which the order dtd. 17/6/2025 passed by the District Deputy Registrar was affirmed. By the said order dtd. 17/6/2025, the District Deputy Registrar rejected the petitioner's application under sub Sec. (1) of Sec. 10 of the Maharashtra Ownership Flats Act, 1963 on the ground that the developer had already initiated steps for formation of a cooperative society and that permission had been granted by the Assistant Registrar to open a bank account for that purpose.