ASHTA LOKMANYA NAGRI Vs. SHANKAR BAPU NIMBALKAR

JUDGEMENT

(1.) Rule, returnable forthwith. Heard by consent of parties.

(2.) This petition, filed under Article 227 of the Constitution of India, is directed against the judgment and order dated 19th March, 2008 passed in Revision Application No. 383/2007 by the Divisional Joint Registrar, Kolhapur Division, Kolhapur.

(3.) The petitioner herein is a Special Recovery Officer of Ashta Lokmanya Nagri Sahakari Pathsanstha Maryadit, Ashta, Sangli a credit society ("Credit Society" for short) registered under the Maharashtra Cooperative Societies Act, 1960 ("MCS Act" for short). On 7th February, 1997, the respondent No. 1 approached to the Sangli Branch of the Credit Society for obtaining loan of Rs. 1 lakh for construction of the house.