SUDHAKAR DINKAR MOHITE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the Counsels for the parties heard finally.

(2.) The challenge in this petition is to an order passed by the Minister, Co-operation on 25th September, 2014, in Revision Application No.848 of 2013, in the purported exercise of jurisdiction under Section 154 of the Maharashtra Co-operative Societies Act, 1960 (hereinafter referred to as 'the Act', for short).

(3.) By the impugned order, the Minister had set aside the order passed by the Joint Registrar, Co-operative Societies, Pune Division, in Revision Application No.387 of 2010, whereby the order passed by the Special Recovery Officer granting recovery certificate under Section 101 of the Act on 16 th September, 2010, was quashed and set aside and Respondent no.4 Society was directed to recover the outstanding amount from the Petitioner herein by applying simple interest, and in accordance with the by-laws.