Bombay High Court
Dhananjay Balwant Bokil And Ors vs The State Of Maharashtra Thr Government ... on 3 October, 2025
Author: Amit Borkar
Bench: Amit Borkar
2025:BHC-AS:42194
19 WP 17684-24.doc
Ashish
Digitally signed
by ASHISH
ASHISH
SAHEBRAO
MHASKE
SAHEBRAO
MHASKE
Date:
2025.10.03
16:00:43 +0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 17684 OF 2024
Dhananjay Balwant Bokil and ors ... Petitioners
V/s.
The State of Maharashtra thr
Government Pleader and ors ... Respondents
Mr. Vaibhav Ugle a/w Mr. Shubham Vasekar, for the
petitioner.
Mr. Shailendra Kanetkar, for respondent no.4.
Mr. Rhishikesh Pethe, for respondent no.5.
Mr. Hamid Mulla, AGP for respondent nos.1 to 3- State.
CORAM : AMIT BORKAR, J.
DATED : OCTOBER 3, 2025
P.C.:
1. On perusal of the impugned orders, prima facie, I find that the relief claimed by the petitioner before the Registrar, in exercise of power under Section 154B (27)(3), was not the proper remedy. In my opinion, proper remedy for the petitioner, if he alleges discrimination by the Society to seek a relief which he is claiming before the Registrar, is to approach Co-operative Court under section 91 of Maharashtra Co-operative Societies Act, 1960 (MCS Act).
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2. Hence, keeping all questions raised by the petitioner open to be agitated in a dispute under section 91 of MCS Act.
3. Accordingly, the present petition is disposed of.
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