VIJAY KUSEKAR ADULT, INDIAN INHABITANT OCCUPATION : FARMER ] R/O. AT POST VILLAGE ANDHALGAON, TALUKA SHIRUR, DISTRICT PUNE Vs. STATE OF MAHARASHTRA THROUGH THE SECRETARY MINISTRY OF COOPERATION, IRRIGATION & TEXTILE, GOVERNMENT OF MAHARASHTRA MANTRALAYA, MUMBAI

JUDGEMENT

(1.) The above Writ Petition is out of the group of Petitions filed by different Petitioners challenging the orders passed by the Revisionary Authority i.e. the Honourable Minister for Cooperation, Irrigation & Textile, Government of Maharashtra. By the said orders the Revision Applications filed by the Societies in question came to be allowed and resultantly the orders passed by the Deputy Registrar, Cooperative Societies rejecting the applications for registration filed by the said Societies as also the orders passed by the Divisional Joint Registrar dismissing the Revision Applications filed by the said Societies came to be set aside.

(2.) By consent of the learned counsel for the parties, the above Writ Petition being No.1164 of 2017 is treated as a lead matter.

(3.) Rule, with the consent of the learned counsel for the parties made returnable forthwith and heard.