Vishal Grahak Sahakari Sanstha ... vs The Honble Minister Of State For ...
2022 Latest Caselaw 10519 Bom

                                                                                              WP.6295.22.j
                                                       1


                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           BENCH AT NAGPUR, NAGPUR.
                                      ...

WRIT PETITION NO. 6295 /2022

Vishal Grahak Sahakari Santha Maryadit, 101 Gandhi Putla, Ganeshpeth Road, Mahal, Nagpur Through its sitting Director :

Ashok Anandrao Dhapodkar ..PETITIONER

versus

1. The Hon'ble Minister of State for Cooperation Government of Maharashtra Mantralaya, Mumbai.

2) The State of Maharashtra Through its Secretary Department of Cooperation Marketing and Textile having office at Hutatma Rajguru Chowk Madam Cama Road, Mantralaya, Mumbai-400 032.

3) The Divisional Joint Registrar Cooperative Societies, having office behind Hotel Hardeo, Sitabuldi, Nagpur.

4) Maharashtra State Consumer Federation Ltd. Danabandar, Mumbai 400 009 Through its Chairman

5) Wardha Zilla Wholesale and Retail Consumer Society Limited, Wardha having office at Pratap nagar, Near old RTO Nagpur, through its President Tq. Dist. Wardha. .. RESPONDENTS ..................................................................................................................

Mr R.S. Parsodkar, Advocate for petitioner Mr. K.L.Dharmadhikari, A.G.P. for respondent nos. 1 to 3

WP.6295.22.j

CORAM: SUNIL B. SHUKRE & ANIL L. PANSARE, JJ DATED : 11th October, 2022.

ORAL JUDGMENT: (PER SUNIL B.SHUKRE, J.)

1. Heard learned counsel for the petitioner and the learned

AGP for respondent nos. 1 to 3, who appears by waiving notice. There is

no need to issue any notice to respondent nos. 4 and 5 as no relief is

claimed against them.

2. Rule. Rule is made returnable forthwith. Heard finally

with consent.

3. We direct the respondent no.1 to decide the Revision

Application bearing Revision Application No.410/2022 filed by the

petitioner in accordance with law, as expeditiously a possible and

preferably within a period of four weeks from the date of receipt of this

order.

4. Steno copy of this order be supplied to the learned AGP.

5. Rule is made absolute in the above terms. No costs.

                         JUDGE                         JUDGE

sahare