HEMCHANDRA MADHUKAR SHALIGRAM Vs. SONAL SANJEEVA SHETTY

JUDGEMENT

(1.) In pursuance of Order dated 14th January, 2019 passed by the Hon'ble Supreme Court in Special Leave to Appeal (c) No. 458 of 2019, the present Petition is taken up for final hearing and disposal.

(2.) Heard Mr. Shoaib Memon for the Petitioners, Smt. Priya Ponda, for the Respondent No.1, Mr. A. A. Kumbhakoni, the learned Advocate General for the State and Smt. M.S. Bane, AGP for the Respondent Nos. 4 to 6.

(3.) By the present Petition under Article 227 of the Constitution of India, the Petitioners have taken exception to the Order dated 21st February, 2018 passed by the Divisional Joint Registrar, Co-operative Societies, Mumbai Division, Mumbai i.e. the Respondent No.5 herein, in Revision Application No. 559 of 2017, dismissing the said Revision and confirming the Order dated 15th November, 2017 in Application No. 1737 of 2017 passed by the Deputy Registrar, Co-operative Societies, H/West Ward, Mumbai i.e. the Respondent No.4 herein, under Section 78A (1)(b) of the Maharashtra Co-operative Societies Act, 1960 (for short, "the MCS Act"), thereby disqualifying the Petitioners from being re-elected, re-co-opted or re-nominated as members of any committee of any Society till the expiry of the period of next one term of the Committee.