SHIVRAM SONBAJI GIRHIPUNJE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri A.M. Ghare, the learned Counsel for the petitioners, Shri N.W. Sambre, the learned GP for the respondent Nos. 1 to 3, the respondent Nos. 5 and 6 are Assistant Registrars, Co-operative Societies (at present discharging their duties as Administrators), Shri Subhash Paliwal, the learned Counsel for the respondent No. 4 and Shri C. S. Kaptan, the learned Counsel for the caveator.

(2.) Rule. Rule is made returnable forthwith. Heard finally by consent of the parties. Shri N.W. Sambre, the learned Government Pleader waives notice or behalf of the respondent Nos. 1 to 3, Shri Subhash Paliwal, the learned Counsel waives.notice on behalf of the respondent No. 4 and Shri C. S. Kaptan, the learned Counsel waives notice on behalf of the caveator.

(3.) The present writ petition is directed against the order dated 22ndSeptember, 2008 passed by the respondent No. 3-District Deputy Registrar, Co operative Societies, Bhandara under section 44 of the Maharashtra Agricultural Produce Marketing (Development and Regulation) Act, 1963 whereby APMC Lakhni was divided into two APMCs i.e. APMC, Lakhni and APMC, Sakoli.