DATTATRAYA WAMANT PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) WE are concerned in the Writ Petition with a meeting requisitioned by some members of the Committee of the Sanjay Sahakari sakar Karkhana Ltd. By the requisition they wished the Registrar to call a meeting for the purpose of expressing no confidence in the petitioner who was and is duly elected Chairman of the said Committee. Along with the requisition, as required, the requisitions have forwarded a list of members who according to them are entitled to note at the meeting.

(2.) IN pursuance of the requisition, the Registrar has issued a notice to those members whereupon the Petitioner has moved this Court challenging both the requisition and the notice issued by the Registrar on several grounds. The notice issued by the Registrar has been stayed by us from time to time and ultimately it is fixed for tomorrow.

(3.) FOR the purposes of resolving the controversy between the parties we are concerned with the harmonious interpretation of the provisions contained in Section 73-ID of the Maharashtra Co-operative Societies Act, 1960 read with Rule 57- A and the Bye-laws of this Society and in particular bye-law 29.