MAHARASHTRA STATE CO-OPERATIVE PATSANSTHA FEDERATION LTD MUMBAI Vs. STATE OF MAHARASHTRA, THROUGH THE SECRETARY, CO-OPERATION AND TEXTILE DEPARTMENT, MANTRALAYA, MUMBAI

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of parties taken up for final hearing.

(2.) The petitioner assails the circular dated 25.10.2017 issued by the Commissioner for Co-operation and Registrar Cooperative Societies, Maharashtra State, Pune.

(3.) The petitioner is a society registered under the provisions of the Maharashtra Co-operative Societies Act, 1960 (for short "Act of 1960") and has its area of operation in the State of Maharashtra. The petitioner federation is representing the cooperative credit societies in the State of Maharashtra. The members of the petitioner federation viz Co-operative credit societies are governed by the provisions of the Act of 1960.