SHRIRAM DARIYAJI CHOPADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Shri. Jaipurkar, Advocat e for the petitioner, Shri. Sonare, A. G. P. for respondent no. 1, and Shri. M. L. Vairagade, Advocat e for Respondent No.3. None present for No.2.

(2.) THE petition has been filed to claim following reliefs : " I- Issue appropriat e writ, order or directions to the respondent Nos. 1 & 2 thereby quash and set aside an impugned order dat ed 24-4-2006 passed by the (respondent no. 2) - Assistant Registrar, Cooperat ive Societies at Risod. which is at Annexure: H to the petition. II- Held and declared that an impugned order passed by the (respondent no. 2) - Assistant Registrar, Co-operat ive Societies at Risod. is bad and illegal and without jurisdiction. III-Stay the effect and operat ion of impugned order dat ed 24-4-2006 passed by the (respondent no. 2) Assistant Registrar, Co-operat ive Societies at Risod, which is at Annexure : H during the pendency of this petition. IV-Saddle the cost of the petition against the respondent. V-Any other relief as this Hon'ble Court deems fit and proper in the facts and circumstances of the case "

(3.) LAT er on this court by order dat ed 3-3-2008 observed that this mat ter was covered by the judgment of this court reported in 2007 (3) ALL MR 275 (Ramesh Daulat rao Gawhale & others Vs. Stat e of Maharashtra & others ).