JAIKUMAR RUPRAO DHUMALE Vs. ASSISTANT REGISTRAR

JUDGEMENT

(1.) HEARD Shri Manohar, Advocate for the petitioners, Shri Ghare, Advocate for respondents No. 4(a) and 4(b) and Shri Fulzele, AGP for respondents No. 1 & 5.

(2.) RULE. By consent, rule is made returnable forthwith.

(3.) THE present writ petition has been filed by the present petitioners who are superseded members of the Managing Committee of Respondent No.2 - Society, impugning the order dated 2.11.2002. 4.I find that the impugned ex parte order has been passed not only without hearing the parties but does not contain the reasons as to why the State Minister thought it necessary to stay an interim order which had been passed after giving reasons and after hearing the concerned parties. The State Minister ought to have realised that after passing of such an ex parte order the very appeal before the Divisional Joint Registrar, Amravati, could become infructuous. It is in such circumstances that the present writ petition came to be filed and by an order dated 22.11.2002, this Court was pleased to grant an interim stay of the effect and operation of the impugned order dated 2.11.2002 passed by the State Minister for Cooperation.