SUJEET SUVALAL LODHA Vs. DEPUTY REGISTRAR PUNE CITY

JUDGEMENT

(1.) Heard Mr. Chetan Patil, learned counsel for the petitioners; Mr. P. V. Nelson Rajan, learned AGP for respondent Nos.1 and 6-State; and Mr. Dhakephalkar, learned Senior Counsel i/b. Mr. Jaydeep Deo, learned counsel for respondent Nos.3 and 4.

(2.) By this writ petition, petitioners have challenged legality and validity of the order dated 02.07.2019 passed by respondent No.6 in Revision Application No.34 of 2019 and order dated 17.12.2018 passed by respondent No.1 under Section 83 of the Maharashtra Co-operative Societies Act, 1960.

(3.) Respondent No.2 is a co-operative housing society registered and functioning under the provisions of the Maharashtra Co-operative Societies Act, 1960 (briefly 'the Act' hereinafter). Petitioners are members of respondent No.2.