SUGANDHA SURESH PATIL Vs. ASSISTANT REGISTRAR

JUDGEMENT

(1.) The petitioner challenges the order passed by the Joint Registrar, Co-operative Societies (Dairy) on 3.5.1999 in Revision Application No. 8 of 1999.

(2.) Petitioner No. 2 Society (hereinafter referred to as "the petitioner Society") is a society run by women of which petitioner No. 1 is the Chief Promoter. Permission was granted to the petitioner Society on 23.9.1998 to open a bank account and to collect milk. The petitioner Society therefore started functioning in village Narewadi as a milk collecting society. The Kolhapur District Co-operative Dairy Utpadak Sangh Limited, Kolhapur, started accepting milk from the petitioner society from 29.9.1998. The collection of milk by the petitioner Society between 1.10.1998 to 20.10.1998 was about 92.4 litres per day.

(3.) Aggrieved by the decision to permit the petitioner society to collect milk in Narewadi, respondent No. 4 society filed an appeal before the 2nd respondent i.e. the Regional Deputy Registrar, Co-operative Societies (Dairy), under section 152 of the Maharashtra Co-operative Societies Act (hereinafter referred to as "the Act"), being Appeal No. 26 of 1998.