ABHAY S/O MOHANRAO SONONE Vs. ASSISTANT REGISTRAR

JUDGEMENT

(1.) Rule made returnable forthwith. Heard by consent.

(2.) Learned Assistant Government Pleader waives service on behalf of respondent nos.1 and 3. Learned Counsel for respondent no.2 waives service for respondent no.2. None present for respondent no.4.

(3.) By way of present petition, the petitioners have challenged the order dated 31st March 2005 passed by the learned Divisional Joint Registrar, Cooperative Societies, Nashik Division, Nashik, in Revision Application No. R-Nil of 2002, thereby dismissing the revision filed by the present petitioners on the ground of non-compliance of the mandatory provision under Section 154(2A) of the Maharashtra Cooperative Societies Act, 1960.