WASUDEO NARAYANRAO UCHITKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned Counsel for the parties. Rule. By consent of learned Counsel for the parties, rule made returnable forthwith.

(2.) The petition is directed against the order dated 30.3.2007 passed by the Divisional Joint Registrar, Cooperative Societies, Nagpur in Revision No. 589/06. By this order, the petitioner's Revision under Section 154 of the Maharashtra Cooperative Societies Act, 1960 came to be rejected for non-compliance with the provisions of Section 154(2A) of the Maharashtra Cooperative Societies Act, 1960.

(3.) The District Deputy Registrar by his order dated 7.11.2006 gave recovery certificate under Section 101 of the Maharashtra Cooperative Societies Act, 1960 in favour of the respondent no.4 and against the petitioner for an amount of Rs.2,88,909/-. This recovery certificate was challenged by the petitioner by way of Revision under section 154 of the Maharashtra Cooperative Societies Act, 1960 but the same was rejected by order impugned in the petition for the reasons stated above.