RAJENDRA PUNDLIKRAO DEORE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. With the consent of the parties, rule made returnable forthwith and heard finally.

(3.) This petition assails the legality, propriety and correctness of the order of supersession of the Umrane Agricultural Produce Market Committee, Umrane, Taluka Deole District Nashik (hereinafter referred to as "the market committee", for short) passed by the District Deputy Registrar, Co-operative Societies, Nashik, Respondent no.2, under the provision of Section 45(1) of the Maharashtra Agricultural Produce Marketing (Development and Regulation) Act, 1963 (hereinafter referred to as "the Act", for short)