PARSHURAM SAHAKARI SAKHAR KARKHANA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Advocates for the parties.

(2.) THIS petition filed by the petitioner karkhana challenges the lease deed dated 27th August, 1984 executed by the administrator of the petitioner karkhana in favour of the respondent No.4. A prayer is made to issue direction to the Director of Sugar for taking action under section 80 of the Maharashtra Co-operative Societies Act, 1960 for the purpose of seizing and taking over possession of the land leased by the administrator to the respondent No.4. In our opinion, the petition is completely misconceived. Section 80 confers power on the authorities to seize and take possession of the book, records etc., of a society if such books and records are likely to be suppressed, tampered with or destroyed, or the funds and property of a society are likely to be misappropriated or misapplied. Thus it is clear that section 80 has no application to the facts of the present case. Moreover, the petition involves several disputed questions of facts. In these circumstances, it is not possible to grant any relief to the petitioner. Hence, petition is dismissed. No order as to costs. Certified copy expedited.