GULAB RAMESHNATH KHOTE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Being aggrieved by the provision made in Section 73(1AB) of the Maharashtra Co-operative Societies Act, 1960 (hereinafter referred to as the said Act) that the member who fails to execute such bond within a specified period shall be deemed to have vacated his office as member of the Committee, the petitioner has filed this Writ Petition under Article 226 of the Constitution of India, 1950 and prayed that the said provision be declared ultra vires.

(2.) Brief facts giving rise to this Writ Petition are as under:

(3.) The relevant provisions are as under Section 73 (1AB)