- (1.) HEARD the learned Advocates for the parties. Perused the records.
(2.) THE petitioner-society challenges the order dated 8. 3. 1999, passed by the Divisional Joint Registrar, Co-operative Societies, Mumbai Division, Mumbai, under s. 21-A of the Maharashtra Co-operative Societies Act, 1960, hereinafter called as "the said Act", and the order dated 3. 10. 2000, passed by the Revisional Authority under the said Act, dismissing the revision application against the order of the Divisional Joint Registrar. By order dated 8. 3. 1999 the Divisional Joint Registrar had directed de-registration of the petitioner-society in exercise of powers under s. 21-A of the said Act. Hence the present petition.
(3.) THE impugned orders are sought to be challenged, firstly, on the ground that there was no show cause notice issued, in spite of specific direction by this Court in that regard, before proceeding to hear the matter under s. 21-A of the said Act, and secondly, the finding regarding misrepresentation and suppression of facts while obtaining registration of the society is perverse and contrary to the materials on record and the decision for de-registration has been passed not in consonance with the provisions of law but for extraneous reasons and, therefore, the impugned orders are bad in law.;