4-wp13736-2025.doc

AGK

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CIVIL APPELLATE JURISDICTION

WRIT PETITION NO.13736 OF 2025

1.Abhay Manohar Paranjape,

Age 64 years, Occupation: Business,

R/at: C-14, Shivnagari Society,

Survey No.70, Kothrud, Pune 411 038

2.Shailendra Suresh Bagal,

Age 49 years, Occupation: Service,

R/at: K-8, Shivnagari Society,

Survey No.70, Kothrud, Pune 411 038

3.Narendra Yashwant Phatak,

Age 61 years, Occupation: Retired,

R/at: D-7-8, Shivnagari Society,

Survey No.70, Kothrud, Pune 411 038

4.Hrushikesh Sunil Deshmukh,

Age 47 years, Occupation: Service,

R/at: M-6, Shivnagari Society,

Survey No.70, Kothrud, Pune 411 038

5.Krishna Champatrao Deshpande,

Age 75 years, Occupation: Retired,

R/at: A-4, Shivnagari Society,

Survey No.70, Kothrud, Pune 411 038…  Petitioners

V/s.

1.Shivnagari Cooperative Housing Society

Limited, O/at Survey No.70, Kothrud,

Pune 411 038.

2.The State of Maharashtra,

through Ministry of Cooperation,

Mantralaya, Mumbai – 400 032

1

ATUL

GANESH

KULKARNI

Digitally signed by

ATUL GANESH

KULKARNI

Date: 2026.02.12

18:43:27 +0530

4-wp13736-2025.doc

3.Divisional Joint Registrar, Cooperative

Societies, Pune Division, Pune,

O/at: Ground Floor, Sakhar Sankul,

Shivajinagar, Pune 411 005

4.Deputy Registrar, Cooperative Societies,

Pune, O/at: Krishna Plaza, Office

582/D, Gultekdi, Market Yard,

Pune 411 001…  Respondents

Mr. Adwait Bhonde with Mr. Atharva Bhosale for the 

petitioners.

Mr. Shrivallabh S. Panchpor with Ms. Mahima Sharma 

for respondent No.1.

Mr. A.C. Bhadang, AGP for respondent Nos.2 to 4-

State.

CORAM:AMIT BORKAR, J.

DATED:FEBRUARY 11, 2026

JUDGMENT:

1.The   petitioners   have   instituted   the   present   writ   petition 

assailing   the   judgment   and   orders   passed   by   the   Revisional 

Authority, whereby the revisions preferred by the petitioners came 

to be dismissed and the action of respondent No.1 society in 

expelling the petitioners from its membership was confirmed. The 

expulsion has been upheld on the ground that the petitioners had 

allegedly   indulged   in   acts   prejudicial   and   detrimental   to  the 

normal and smooth functioning of the society.

2.The factual matrix giving rise to the present proceedings is as 

follows.   Respondent   No.1   is   a   co   operative   housing   society 

2

4-wp13736-2025.doc

registered under the provisions of the Maharashtra Cooperative 

Societies  Act,   1960.  The  petitioners   are  members  of   the  said 

society and owners of residential flats therein. Between the years 

2017   and   2021,   the   petitioners   had   actively   questioned   the 

functioning of the office bearers of the society and had raised 

various grievances before statutory and administrative authorities, 

including the authorities under the Cooperative Department, the 

office   of   the   Sub   Registrar,   appellate   forums,   and   the   Pune 

Municipal Corporation.

3.On 24 May 2021, respondent No.1 claims to have received a 

complaint   purportedly   signed   by   26   members   of   the   society 

seeking   expulsion   of   the   petitioners   from   membership.   The 

allegation in the said complaint was that the petitioners were 

making false and defamatory complaints against the office bearers, 

thereby   damaging   the   reputation   of   the   society   and   creating 

obstacles in its day to day functioning. Thereafter, on 2 September 

2023, the office bearers of respondent No.1 issued a show cause 

notice to the petitioners under Section 35 of the Maharashtra 

Cooperative   Societies   Act,   alleging   that   the   conduct   of  the 

petitioners had adversely affected the reputation and working of 

the society. By the said notice, the petitioners were informed that a 

Special General Meeting would be convened on 22 October 2023 

to consider a resolution for their removal from membership.

4.The   petitioners,   on   12   September   2023,   submitted   an 

interim reply to the show cause notice and called upon the society 

to furnish certain documents in support of the allegations. On 22 

October   2023,   a   Special   General   Meeting   of   the   society   was 

3

4-wp13736-2025.doc

convened. The petitioners were afforded an opportunity to present 

their   explanation   to   the   charges   levelled   against   them.   Upon 

consideration of the matter, a resolution for expulsion of the 

petitioners from the membership of the society was passed by a 

three fourth majority of the members present and voting.

5.On   4   December   2023,   respondent   No.1   submitted   an 

application before the Deputy Registrar seeking approval of the 

resolution dated 22 October 2023, as required under the Act. The 

petitioners filed their reply to the said proceedings on 15 February 

2024. By order dated 27 June 2024, the Deputy Registrar granted 

approval  to  the  resolution  and  confirmed  the  removal of  the 

petitioners from membership of the society.

6.Being aggrieved by the order of the Deputy Registrar, the 

petitioners   preferred   an   appeal   before   the   Divisional   Joint 

Registrar, which came to be dismissed by order dated 7 November 

2024. The petitioners thereafter invoked the revisional jurisdiction, 

which too was dismissed by order dated 20 August 2025. It is in 

these circumstances that the present writ petition has been filed 

challenging the concurrent orders passed by the authorities under 

the Act.

7.Mr.   Adwait   Bhonde   learned   Advocate   appearing   for   the 

petitioners submitted that the show cause notice issued to the 

petitioners enumerated nine distinct and specific charges. These 

charges pertained to complaints regarding the construction of an 

office   room   of   Shrimant   Shivanagari   Ganesh   Mandal   Trust; 

objections to inclusion of the name of the said Trust in the deemed 

4

4-wp13736-2025.doc

conveyance   and   consequential   mutation   entry;   objections  to 

installation of a generator at the cost of the society; institution of 

Election Dispute No. 61 of 2018 before the Co operative Court at 

Pune;   institution   of   proceedings   under   Section   91   of  the 

Maharashtra Co operative Societies Act challenging the Annual 

General Meeting and Special General Meeting; complaints lodged 

with Kothrud Police Station; complaints addressed to the statutory 

Auditor;   complaints   made   to   individual   auditors   namely   Mr. 

Hargapure and Mr. Salunke; and objections raised to recording of 

the name of the society in the 7/12 extract.

8.It was submitted that insofar as the complaints lodged before 

Kothrud Police Station are concerned, the Police Authorities did 

not treat the same as false or frivolous. On the contrary, the Police 

Authorities recorded that the dispute appeared to be of a civil 

nature falling within the jurisdiction of the Co operative Court and 

advised the petitioners to seek appropriate remedy before the 

competent   forum.   According   to   the   petitioners,   this   itself 

demonstrates   that   the   complaints   cannot   be   branded   as 

mischievous or malicious.

9.Learned counsel further submitted that with regard to the 

issue of installation of generator backup at the cost of the society, 

the material on record indicates that several other members had 

supported the stand taken by the petitioners. It was contended that 

the impugned orders have completely overlooked such material 

support and have erroneously treated the raising of such grievance 

as misconduct attributable solely to the petitioners.

5

4-wp13736-2025.doc

10.In respect of the complaints made to the auditors, it was 

submitted that out of four issues raised by the petitioners, two 

were accepted by the auditors themselves. The auditors recorded 

that certain concerns raised by the petitioners required attention. 

It was contended that despite such findings, the authorities have 

characterized the actions of the petitioners as frivolous, without 

adverting   to   the   auditors’   observations,   thereby   rendering   the 

impugned orders perverse and contrary to the record.

11.It was further submitted that a plain reading of the orders 

passed by the Deputy Registrar, the Divisional Joint Registrar, and 

the   Learned   Minister   for   Cooperation   would   show   that   the 

documentary material placed on record by the petitioners was 

neither examined nor discussed. According to the petitioners, the 

orders do not reflect consideration of the evidence relied upon by 

them.

12.Learned counsel contended that the authorities proceeded on 

the premise that the allegations made by the respondent society 

were correct, without subjecting them to independent scrutiny. On 

that basis, it was concluded that the acts of the petitioners were 

defamatory and obstructive to the functioning of the society. It was 

urged that such approach discloses non application of mind and 

failure to consider relevant material placed by the petitioners.

13.It   was   also   submitted   that   the   appellate   and   revisional 

authorities did not undertake any independent examination of the 

individual charges attributed to each petitioner. According to the 

petitioners,   unless   each   charge   is   assessed   separately   with 

6

4-wp13736-2025.doc

reference to the role of each individual member, there can be no 

proper adjudication. The absence of such scrutiny, it was urged, 

constitutes   a   serious   infirmity   affecting   the   validity   of  the 

impugned orders.

14.Learned counsel further submitted that the impugned orders 

are non speaking and unreasoned. The authorities have largely 

reproduced the submissions of the parties and have, in brief terms, 

affirmed the expulsion. There is no detailed discussion of the 

charges or analysis of the material on record. It was contended 

that such mechanical exercise of jurisdiction is contrary to the 

settled   principle   that   every   authority   exercising   quasi   judicial 

powers must record reasons in support of its conclusions.

15.It was submitted that even if the charges are considered 

cumulatively,   they   do   not   amount   to   acts   detrimental   to   the 

interests or proper functioning of the society. It was urged that 

expulsion from a housing society has serious consequences, as it 

affects the member’s proprietary interest in the flat and thereby 

implicates the protection under Article 300A of the Constitution of 

India.   According   to   the   petitioners,   special   and   compelling 

circumstances must exist before resorting to such drastic action. 

The   allegations,   at   the   highest,   amount   to   grievances   raised 

against the managing committee and cannot be equated with acts 

prejudicial to the society itself. In support of these submissions, 

reliance was placed on the judgment of this Court in  

Vishwas 

Laxman  Karande   vs.   The   Minister   for   Cooperation,  State  of 

Maharashtra & Ors., Writ Petition No.11078 of 2024, decided on 6 

November 2025, and the decision of the Gujarat High Court in 

7

4-wp13736-2025.doc

Rajendra S. Reddy vs. Additional Registrar (Appeals) & Others, 

reported in (2008) 4 GLR 2772

.

16.Per contra, Mr. Panchpor, learned Advocate for respondent 

No.1 society submitted that the action of expulsion was taken as a 

measure of last resort, in view of repeated complaints lodged by 

the petitioners against the managing committee and the society. It 

was contended that the charges are self explanatory and that the 

resolution for expulsion was passed by the requisite three fourth 

majority of the members. The procedure prescribed under Section 

35 of the Maharashtra Co operative Societies Act read with Rules 

28 and 29 of the Maharashtra Co operative Societies Rules, 1961 

was duly followed. It was further submitted that the complaints 

filed by the petitioners compelled the society to incur unnecessary 

legal expenses, as the society was arrayed as a party in several 

proceedings concerning individual unit holders. According to the 

society,   the   acts   of   the   petitioners   squarely   fall   within   the 

expression of acts detrimental to the interests of the society. It was 

also pointed out that the petitioners had objected to the deemed 

conveyance  in  favour of   the  society  and  had  approached  the 

Talathi to restrain entry of the society’s name in the revenue 

record, thereby obstructing the implementation of the deemed 

conveyance. On these grounds, dismissal of the writ petition was 

sought. 

Reasons and analysis: 

17.This   court   has   considered   the   submissions   advanced   on 

behalf of the petitioners and on behalf of respondent No.1, and the 

8

4-wp13736-2025.doc

material placed on record. 

18.The   core   questions   are   as   follows.   Were   the   petitioners 

afforded a fair and reasoned decision before being deprived of 

membership? Were the decisive findings supported by material on 

record? Did the authorities apply their minds to the evidence 

placed by the petitioners? 

19.The   show   cause   notice   refers   to   nine   categories   of 

complaints. A careful reading of those charges shows that many of 

them relate to steps taken by the petitioners before statutory 

authorities and courts. Some complaints were lodged before the 

police. The police did not record that the complaints were false or 

mischievous. On the contrary, the police advised the petitioners to 

approach the competent civil forum, observing that the dispute 

appeared to be civil in nature. This is a significant circumstance. 

When the police does not find criminality or abuse of process, and 

instead   directs   the   parties   to   seek   civil   remedies,   it   becomes 

difficult to brand the act of filing such complaint as malicious. 

Mere   recourse   to   a   forum   which   ultimately   turns   out   to   be 

inappropriate   cannot,   by   itself,   establish   mala   fides.   If   that 

standard is accepted, every litigant who chooses a wrong forum 

would run the risk of punishment. That is not the scheme of Act.

20.The auditors examined the issues raised by the petitioners. 

Out of four points, two were found to have substance. The auditors 

noted that certain matters required attention. These findings were 

part of the record. Yet, the authorities have dismissed the entire 

conduct   of   the   petitioners   as   frivolous.   This   approach   is 

9

4-wp13736-2025.doc

unsustainable.   An   independent   auditor   performs   a   statutory 

function. If the auditor acknowledges merit in some complaints, 

the adjudicating authority must deal with that observation. It may 

agree or disagree, but it must give reasons. Silence on this aspect 

suggests that the material was not properly evaluated. A finding 

rendered in disregard of relevant evidence is perverse in law.

21.The orders passed by the Deputy Registrar, the Divisional 

Joint Registrar and the Minister do not show any meaningful 

discussion of the documents produced by the petitioners. The 

record indicates that written submissions and supporting papers 

were placed on file. However, the orders do not analyse them. A 

quasi   judicial   authority   cannot   decide   a   matter   by   merely 

reproducing the rival contentions and recording a conclusion. It 

must indicate, even briefly, how the material was appreciated. 

Reasons   are   not   a   formality.   They   are   the   link   between   the 

evidence and the conclusion. In the absence of such reasoning, the 

decision cannot be said to be the result of proper adjudication. The 

manner in which the authorities have approached the matter gives 

an impression that the allegations of the society were accepted as 

established   facts   at   the   outset.   There   is   no   clear   exercise  of 

weighing   the   petitioners’   explanation   against   the   accusations. 

Allegations require proof. The role of the authority is to assess both 

sides.   When   the   decision   reflects   acceptance   of   one   version 

without scrutiny of the other, it amounts to non application of 

mind. Such an approach is contrary to basic principles of fairness. 

The impugned orders do not contain any distinct analysis of the 

individual   charges   against   each   petitioner.   Expulsion   affects 

10

4-wp13736-2025.doc

individual  membership   and  individual   proprietary   rights.   Each 

petitioner is entitled to a finding on the specific acts attributed to 

him. A collective conclusion that all petitioners acted detrimentally, 

without   charge   wise   examination,   falls   short   of   the   standard 

required in law. Individual culpability cannot be presumed. It must 

be   established   on   material.   The   orders   are   brief   and   largely 

reproduce the submissions advanced by the parties. The reasoning 

portion is minimal. There is no detailed discussion of how the 

ingredients of Section 35 are satisfied. An order which affects civil 

rights must disclose reasons that enable the affected party to 

understand why the decision has gone against him. Absence of 

reasons also deprives the appellate or supervisory court of the 

ability to test the correctness of the decision. This defect strikes at 

the root of the decision-making process.

22.Even if the charges are taken at face value, they do not 

disclose special or compelling circumstances warranting expulsion. 

Expulsion from a housing society is a drastic step. It has the effect 

of depriving a member of his position in the society that governs 

his   residential   premises.   Such   power   must   be   exercised   with 

caution and only when the conduct is clearly destructive of the 

collective interest. The material on record does not demonstrate 

such destruction. 

23.Section 35 vests the society with a drastic power. Expulsion 

from a housing society has far-reaching civil consequences. A 

member does not merely lose voting rights. He stands to lose his 

status in the society that owns or manages the very building in 

which his flat is situated. His right to reside peacefully in that flat 

11

4-wp13736-2025.doc

becomes uncertain. His proprietary interest is directly affected. 

Such a consequence cannot be treated lightly. When a statute 

confers a power of this nature, the court must read it with caution. 

The provision cannot be interpreted in a wide manner. It must be 

confined to situations that clearly fall within its language and 

purpose.   Expulsion   from   a   housing   society   carries   grave 

consequences.  It cannot be invoked to curb legitimate dissent or 

lawful   litigation.   Only   those   acts   which   are   harmful   to   the 

functioning of the society, and which go beyond mere assertion of 

legal rights, can fall within its scope.

24.The   expression   “acts   detrimental   to   the   interest   of   the 

society” cannot be stretched to cover every disagreement, every 

complaint, or every dispute between a member and the managing 

committee. A cooperative housing society is built on mutual trust 

and collective participation. Members contribute funds. They elect 

representatives. They are entitled to question decisions that affect 

their money, property, or rights. Differences of opinion are natural. 

Disputes may arise. That, by itself, does not damage the society. In 

fact, constructive criticism can strengthen governance. Therefore, 

lawful steps taken by a member to assert his rights cannot be 

equated with conduct harmful to the society.

25.The scope of Section 35 must be limited to acts that are 

clearly destructive of the collective interest. For example, acts 

involving fraud, misappropriation, violence, persistent obstruction 

of essential services, or conduct that makes the functioning of the 

society practically impossible may fall within its ambit. There must 

be   clear   and   convincing   material   to  show   that   the   member’s 

12

4-wp13736-2025.doc

conduct has crossed the line from dissent to disruption. Mere 

assertion of legal remedies does not satisfy that test.

26.If lawful litigation or complaints are treated as grounds for 

expulsion,   it   would   create   a   chilling   effect.   Members   would 

hesitate to raise genuine grievances. The managing committee 

would operate without accountability. That result would defeat the 

purpose   of   cooperative   legislation,   which   aims   at   democratic 

management and transparency. For these reasons, the power under 

Section 35 must be exercised sparingly and only in clear cases 

where the conduct of a member is demonstrably harmful to the 

collective   functioning   of   the   society.   It   cannot   be   used   as   a 

response to legitimate dissent or lawful pursuit of remedies.

27.The   very   foundation   of   the   action   taken   against   the 

petitioners   is   that   they   approached   different   forums   and 

authorities against the office bearers of the society. This Court is 

unable to accept that such conduct, by itself, can be branded as an 

act detrimental to the interest of the society. A member of a 

cooperative housing society does not surrender his legal rights at 

the time of taking membership. He remains a citizen with full 

access to remedies available under law. If he believes that the 

affairs of the society are being conducted in a manner contrary to 

law, or contrary to the bye laws, he has a legitimate right to seek 

redress before a competent forum. To treat the act of approaching 

a court or statutory authority as misconduct would amount to 

penalizing the very exercise of a legal remedy. That cannot be the 

object of Section 35 of the Act. The expression “acts detrimental to 

the interest of the society” cannot be stretched to include lawful 

13

4-wp13736-2025.doc

invocation   of   judicial   or   statutory   remedies.   If   such   an 

interpretation   is   accepted,   every   dissenting   voice   within   a 

cooperative society can be silenced by threat of expulsion. That 

would defeat the basic character of a cooperative body, which is 

founded on participation, accountability and collective functioning.

28.In a democratic system, access to justice is not a privilege. It 

is a right. A citizen cannot be placed in a disadvantageous position 

merely because he has knocked at the doors of a court seeking 

adjudication of his grievance. If the law were to discourage such 

recourse at the threshold, it would weaken the very structure of 

rule of law. Courts exist to examine disputes. They may accept or 

reject the claims. They may even impose costs if a claim is found to 

be frivolous. But that determination lies within the domain of the 

judicial forum. It is not for the opposite party in the litigation to 

punish the person for having filed the case. The office bearers of a 

society, who are themselves parties to disputes, cannot claim that 

the   mere   filing   of   proceedings   against   them   amounts   to 

defamation   or   obstruction.   Accountability   is   inherent   in  any 

democratic institution. Members are entitled to question decisions. 

They   are   entitled   to   seek   scrutiny   of   accounts,   elections  and 

administrative acts. If every such challenge is treated as hostile to 

the society, the managing committee would function without any 

effective oversight. That would create a situation where opposition 

is   suppressed   and   compliance   is   enforced   through   fear   of 

expulsion.

29.In the present case, the principal allegations against the 

petitioners arise from complaints and proceedings initiated by 

14

4-wp13736-2025.doc

them before competent authorities. There is no finding that such 

proceedings were held to be malicious or that any forum imposed 

penalty upon them for abuse of process. In the absence of such 

finding, the society cannot assume that the petitions or complaints 

were inherently destructive of its interests. Therefore, this Court 

holds that the act of approaching a court or statutory authority, by 

itself, cannot be characterized as detrimental to the interest of the 

society. To hold otherwise would strike at the root of democratic 

functioning within cooperative institutions and would amount to 

reading into Section 35 a power that the legislature never intended 

to confer.

30.The society has strongly urged that the petitioners attempted 

to stall and obstruct the effect of the deemed conveyance executed 

in favour of the society. According to the society, the petitioners 

raised objections before the revenue authorities and questioned 

the mutation entries arising out of the deemed conveyance. It is 

contended   that   such   conduct   was   aimed   at   frustrating   the 

collective benefit secured by the society and therefore squarely 

falls within the expression “acts detrimental to the interest of the 

society.”

31.This  submission   requires  careful  examination.   A  deemed 

conveyance, once granted by the competent authority, enables the 

society   to   secure   legal   title   to   the   land   and   building.   It   is 

undoubtedly an important step in the life of a cooperative housing 

society. However, the fact that a deemed conveyance has been 

executed does not mean that every member is precluded from 

questioning the manner in which it has been processed. The record 

15

4-wp13736-2025.doc

does   not   show   that   the   petitioners   fabricated   documents   or 

indulged   in   unlawful   acts   to   prevent   implementation   of   the 

deemed conveyance. What is alleged is that they approached the 

Talathi and other authorities requesting that certain entries should 

not   be   made   or   should   be   examined.   That   step,   by   itself, 

constitutes recourse to a legal remedy. Whether the objection is 

ultimately accepted or rejected is a matter for the competent 

authority   to   decide.   The   act   of   raising   an   objection   cannot 

automatically be equated with sabotage of the society’s interests. 

Disagreement over the manner in which a deemed conveyance is 

processed cannot be treated as hostility towards the society itself. 

For conduct to fall within the mischief of Section 35, there must be 

clear material to show that the member acted with the intent to 

harm the society or that his acts caused substantial injury to its 

functioning. Mere objections before revenue authorities, in the 

absence of proof of  malicious conduct, do not meet that threshold. 

Therefore, the submission of the society that the petitioners tried 

to stall the effect of the deemed conveyance cannot, on the facts 

placed before this Court, be accepted as sufficient ground to justify 

expulsion under Section 35.

32.The   society   has   emphasized   that   the   procedural 

requirements   under   Section   35   and   the   relevant   Rules   were 

followed and that a three fourth majority approved the resolution. 

Compliance with procedure is necessary. However, it does not cure 

defects in the reasoning process. A resolution passed by majority 

must still withstand scrutiny on grounds of legality and fairness. 

Majority support cannot validate a decision taken without proper 

16

4-wp13736-2025.doc

consideration of evidence. Procedure cannot become a shield for 

an arbitrary outcome.

33.On an overall assessment of the material, the impugned 

orders therefore suffer from non application of mind, absence of 

proper reasoning and failure to consider relevant material. On 

these ground, the orders cannot be sustained.

34.Hence, following order is passed:

(i)  The orders dated 27 June 2024, 7 November 2024 and 

20 August 2025 that approved and upheld the expulsion of 

the petitioners are quashed and set aside.

(ii)  The petitioners are restored to the membership register 

of respondent No.1. Respondent No.1 shall reinstate the 

petitioners in the society records and permit them to exercise 

all membership rights with immediate effect.

35.No order is made as to costs.

36.At this stage, learned Advocate for respondent No.1-Society 

seeks stay of the order. However, for the reasons recorded in this 

order, oral application for stay is rejected.

(AMIT BORKAR, J.)

17