Bombay High Court
Dattatraya S/O Jaikrishna ... vs The State Of Maharashtra, Through ... on 6 August, 2021
Bench: S.B. Shukre, Anil S. Kilor
10.wp2764.2021 (Jud).odt
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
WRIT PETITION NO. 2764 OF 2021
Dr. Dattatraya s/o Jaikrishna Gotmare
Aged 61 years, Occ.: Medical Practitioner,
R/o. Khaparde's Plots, Near Timber
Market, Paratwada, Tahsil Achalpur,
District Amravati .... PETITIONER
// VERSUS //
1. The State of Maharashtra
Through its Secretary
Cooperation Department, Mantralaya,
Mumbai - 400032
2. The Assistant Registrar
Cooperative Societies, Amravati,
District Amravati.
3. The Achalpur Urban Cooperative Bank
Limited, through its Liquidator,
Jaistambh Chowk, Paratwada,
Tahsil Achalpur, District Amravati
4. The Divisional Joint Registrar,
Cooperative Societies, Amravati. .... RESPONDENTS
Mr. S.S. Sanyal, Advocate for petitioner.
Ms. Ketiki Joshi, GP for respondent Nos.1, 2 & 4/State.
________________________________________________________________
CORAM : SUNIL B. SHUKRE AND
ANIL S. KILOR, JJ.
DATE : 6th AUGUST, 2021.
ORAL JUDGMENT: [PER:- S.B. Shukre, J.]
1. Heard Shri Sanyal, learned counsel for the petitioner
and Ms. Ketki Joshi, learned Government Pleader who appears by
waiving notice for respondent Nos.1,2 & 4.
10.wp2764.2021 (Jud).odt
2. We are restricting our consideration to the main ground
regarding pendency of the revision application before the
respondent No.1 for a long period of time and in which
proceedings, as stated by the learned counsel for the petitioner,
notice has already been served upon respondent No.3 and
therefore, if any direction making revision proceedings time bound
is to be made, notice to respondent No.3 here would not be
necessary and as such, we do not propose to issue any notice to
respondent No.3.
3. Rule. Rule made returnable forthwith. The matter is
heard finally with the consent of the learned counsel for the parties.
4. Considering the grievance raised by the petitioner, we
are of the view that this petition can be disposed of by issuing
necessary directions and accordingly, the petition is partly allowed.
Respondent No.1 is directed to hear the parties and decide the
revision application filed before it by the petitioner on 24.04.2019
along with application for stay filed under Sections 154 and
154(3A) of the Maharashtra Co-operative Societies Act, 1960, in
accordance with law, within a period of eight weeks from the date of
the appearance of the parties before him. Petitioner and respondent
10.wp2764.2021 (Jud).odt
Nos.2, 3 & 4 shall appear before the respondent No.1 on 23 rd
August, 2021, at 11:00 a.m.. The petitioner shall serve a notice of
hearing fixed before the respondent No.1 on 23 rd August, 2021,
upon respondent No.3 privately and file an acknowledgment of such
service having been effected before respondent No.1.
5. Rule accordingly. No costs.
6. Steno copy of the order be furnished to both the sides.
JUDGE JUDGE
Prity
