TERNA MATSYAVYAVSAI SAHAKARI SANSTHA LTD., GOVERDHANWADI/ KOLEWADI, TALUKA AND DISTRICT OSMANABAD, THROUGH ITS CHAIRMAN RAJKANYA D/O RAJENDRA RAUT, AGE 26 YEARS, OCCU. FISHERY AND HOUSEHOLD, R/O KOLEWADI, TALUKA AND DISTRICT OSMANABAD Vs. THE STATE MINISTER (FISHERIES) GOVERNMENT OF MAHARASHTRA, MANTRALAYA, FORT, MUMBAI

JUDGEMENT

(1.) Heard Mr. Irpatgire, learned counsel for the petitioner, Shri Deshmukh, learned A.G.P. for respondent Nos.1 to 3 and Mr. Wakure, learned counsel for respondent No. 4 to 23.

(2.) The grievance of the petitioner Society is that, firstly the Assistant Registrar, then the Deputy Registrar and then the Honourable Minister, all authorities have failed to follow the basic requirement of Sec. 23(1) of the Maharashtra Co-operative Societies Act, making these authorities to record satisfaction that there was sufficient cause for declining membership of the petitioner Society to respondent No. 4 to 23. Shri Irpatgire, learned counsel for the petitioner places heavy reliance upon the case of New Sion Co-operative Housing Society Ltd. Vs. State of Maharashtra and others, reported in 2007(1) Mh.L.J. 416.

(3.) According to learned A.G.P. appearing for respondent Nos.1 to 3, this basic requirement has been met with by the authorities below and, therefore, there is no scope for making any interference with the impugned order. Learned counsel for respondent No. 4 to 23 also reiterates the same argument.