MADAN PRATAPRAO BHOSALE Vs. SPECIAL AUDITOR

JUDGEMENT

(1.) Heard Mr. Jahagirdar, learned Senior Counsel for the petitioners, Mr. Kenjale, learned Counsel for respondent No.3 and Mr. Kadam, learned A.G.P, for respondent-State.

(2.) By this petition under Article 226 of the Constitution of India, the petitioners are challenging the order dated 26th March, 2021 passed by respondent No.2 thereby initiating inquiry under section 83 of the Maharashtra Co-operative Societies Act, 1960.

(3.) Learned senior Counsel appearing on behalf of the petitioners submits that in the present proceedings the petitioners have filed additional affidavit dated 6th September, 2021 stating that inquiry is completed and the report dated 18th August, 2021 is already submitted to the higher Authorities. Paragraph 11 of the said affidavit reads thus;