JAGANNATH MARUTI PISAL Vs. DISTRICT DEPUTY REGISTRAR

JUDGEMENT

(1.) THIS peition impugnes the legality and validity of the order date 17th July, 1986 passed by the Assistant Secretary, Agricultural and Co-operative department. Government of Maharashtra, by which order the Government had taken a decision to support six Vividh Karyakari Sahakari Seva Societies which can be viable and self sufficient and for the purpose granted permission for reconstruction of vividh Karyakari Sahakari Seva Societies of Gogve, Kotroshi, Apati, Munawale, uchat, Velapur, Ahire and Bamnoli by keeping intact Gogve Vividh Karyakari sahakari Seva Society, The area of operation in villages was also indicated under the said order. The order expressly states that Apati, Munawale, Uchat, Velapur, Vividh karyakari Seva Sansthas were taken in liquidation on 19th July, 1976 and the period was to end on 18th July, 1986 and therefore, immediate action be taken to implement work of reconstruction and revival.

(2.) THE petitioners are the office bearers or members of different Vividh karyakari Sahakari Seva Societies functioning in Jawli Taluka.

(3.) WE have heard Shri Nighot learned Counsel for the petitioners and Shri sonawane A. G. P. appearing for the State.