Rajendra Narayanrao Suryawanshi vs The State Of Maharashtra And ...
2016 Latest Caselaw 6064 Bom

                                                                                 wp10380.16.doc
                                             1


                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                                    BENCH AT AURANGABAD 




                                                                                  
                           WRIT PETITION NO. 10380 OF 2016     




                                                          
    Rajendra s/o Narayanrao Suryawanshi
    age 62 years, occ. Chirman of
    Latur Zilla Sahakari Doodh Utpadak Sangh
    r/o Hangarga (Sirshi)
    Tq. Nilanga, Dist. Latur.                                         .. PETITIONER




                                                         
    VERSUS
     
    1.     The State of Maharashtra
           Through its Principal Secretary,




                                           
           Dairy Development, Animal Husbandries 
           And Fisheries Department,
                              
           Mantralaya, Mumbai 

    2.     The Hon'ble Minister
           Dairy Development, Animal Husbandries 
                             
           And Fisheries Department,
           Mantralaya, Mumbai.

    3.     The Commissioner (Dairy)
           Administrative Building,
      


           Abdul Gafar Khan road,
           Worli Sea-face, Worli
   



           Mumbai.

    4.     The Joint Registrar (Dairy)
           Administrative Building,
           Abdul Gafar Khan road,





           Worli Sea-face, Worli
           Mumbai                                                     .. RESPONDENTS


    Mr. R.N. Dhorde, Senior Counsel instructed by Mr. V.R. Dhorde, advocate for 
    petitioner.





    Mr. A.B Girase, GP for the State. 
                                                          =====

                                                   CORAM :  R.M. BORDE &
                                                              K.K. SONAWANE, JJ.  

DATE : 15th OCTOBER, 2016.

ORAL JUDGMENT : ( PER R.M. BORDE, J. )

1. Rule. Rule made returnable forthwith.

wp10380.16.doc

2. Heard finally with the consent of learned counsel for the respective

parties.

3. Petitioner has approached this Court seeking protection for a limited

period in the event of issuance of any adverse order by respondent no. 4 in

the proceeding proposed against him under section 78 of the Maharashtra

Co-operative Societies Act. Petitioner apprehends that there is every

possibility of issuance of adverse order and, with a view to facilitate him to

approach the appellate forum, he seeks limited protection.

4. Considering the contentions raised by petitioner, we dispose of the

petition with direction to respondents that in the event of passing of any

adverse order against petitioner in the proceeding initiated in pursuance to

complaints dated 14.09.2016 and 23.09.2016, no coercive action be taken

against petitioner for a period of 15 days from the date of issuance of such

order so as to facilitate him to approach the appellate forum or avail of

appropriate remedy as permissible by law. Rule made absolute to the extent

specified above. No costs.

    ( K. K. SONAWANE )                                                               ( R. M. BORDE )
            JUDGE                                                                          JUDGE

    dyb