Bombay High Court
Mohammad Salim Abdul Sattar Nagani vs The Deputy Registrar Co Operative ... on 18 January, 2024
Author: A.S. Chandurkar
Bench: A.S. Chandurkar
2024:BHC-AS:2480-DB
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.752 OF 2024
Mohammad Salim Abdul Sattar Nagani ] .. Petitioner
Versus
1. The Deputy Registrar, ]
Co-operative Societies, Bandra, Mumbai. ]
2. The Divisional Joint Registrar, ]
Co-operative Societies, Mumbai Division. ]
3. Rafiq Mehboob Khalifa ]
4. Sunita Ravikishor Gorge ]
5. Suryakant Baburao Jadhav ]
6. Nilam Vasant Pawar ]
7. Yakub Bashir Shaikh ]
8. Malwani Sankal Siddhi CHSL ]
9. Ramdas Argade, Authorized Officer, ]
The Deputy Registrar, Co-op. Societies. ]
10. The Hon'ble Minister for Co-operation ]
11. The State of Maharashtra ] .. Respondents
Mr. Shantanu Raktate, i/by Mr. Amar Parsekar, for the Petitioner.
Mr. R.P. Kadam, AGP for Respondent Nos.1, 2, 10 and 11.
CORAM : A.S. CHANDURKAR &
JITENDRA JAIN, JJ
DATE : 18TH JANUARY, 2024.
ORAL JUDGMENT : { Per A.S. Chandurkar, J. }
1. Considering the nature of directions proposed to be issued, service
on respondent nos.3 to 9 is dispensed with. The learned AGP waives
notice for respondent nos.1, 2, 10 and 11.
2. RULE. Rule made returnable forthwith and heard learned counsel
for the parties.
3. The petitioner came to be removed as Member of the Managing
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Committee of the respondent no.8-Co-operative Housing Society, under
Section 75(5) of the Maharashtra Co-operative Societies Act, 1960, by the
order dated 27th July 2023 passed by the Deputy Registrar, Co-operative
Societies. Being aggrieved, the petitioner filed an appeal under Section
152 of the said Act of 1960 before the Divisional Joint Registrar, Co-
operative Societies. While his appeal was admitted, the stay application
preferred by the petitioner was rejected on 13 th December 2023. Being
aggrieved by the rejection of the stay application, the petitioner has filed a
revision application under Section 154 of the Act of 1960. In that revision
application, the stay application has been moved and it is the grievance of
the petitioner that the said stay application is not being entertained. In the
meanwhile, on 4th January 2024, an order appointing the Administrator
has also been passed. In these facts, the petitioner prays for early
consideration of the stay application.
4. Considering the aforesaid facts and as the petitioner stands
disqualified under Section 75(5) of the Act of 1960, it is directed that
within a period of two weeks of receiving copy of this order, the State
Government, through respondent no.10, shall consider the stay
application preferred by the petitioner in the pending revision application.
After hearing the petitioner and all concerned parties, the stay application
be decided on its own merit in accordance with law. All points raised on
merits are kept open.
5. Rule is disposed of in aforesaid terms with no order as to costs.
6. Parties to act on authenticated copy of this order.
[ JITENDRA JAIN, J. ] [ A.S. CHANDURKAR, J. ]
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