AI Structured Summary
Not yet generated for this judgment
Judgment
Rule. Rule made returnable forthwith. Heard finally with the consent of learned counsel appearing for the parties.
The present petition seeks quashing and setting aside of the order dated 3rd September 2025, communicated to the petitioner by communication dated 19.09.2025. The said proceeding are under Section 154 of the Maharashtra Co-operative Societies Act, 1960 wherein the petitioner had chosen to challenge the appointment of Liquidator over the petitioner Federal Society.
I have gone through the order which is at Annexure 10, Page 35 dated 3rd September 2025. The said order is cryptic in nature. Necessary details as are required in the order of a quasi judicial authority, which would be supplemented by reasons are conspicuously absent. In fact, there is no such written order and the letter at Page 35 is in the nature of a communication. Probably, it refers to an order dated 19.12.2023.
Be that as it may, without commenting on the merits of the matter, in my considered opinion, it will be proper if the matter is relegated to the respondent No.1 to decide the pending Revision in accordance with law and as early as possible.
Looking to the fact that the said Revision is pending since the year 2023, the respondent No.1 is directed to decide the said Revision as expeditiously as possible and within six months from the date of receipt of the order.
Keeping all the contentions of the petitioners and the proposed Intervenors open, the writ petition is disposed of.
Interim order granted by this Court on 17th October, 2025 would remain in force for a further period of six months till the respondent No.1 decides the said Revision on its own merits.
The petition is disposed of and the rule is made absolute in above terms.