wp1927-2015-J.doc

AGK

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CIVIL APPELLATE JURISDICTION

WRIT PETITION NO.1927 OF 2015

1.The Malad Cooperative Housing Society

Limited, a Society registered under the

provisions of Maharashtra Cooperative

Societies Act, 1960, bearing registration

No.BOM/HSG 38 of 1965, and having

its address at 1/9, Poddar Road, 

Malad (East), Mumbai 400 097

2.Nathmal Govindram Saraf,

(Secretary, Malad C.H.S.L.),

R/at 4/90, Malad Coop. Housing

Society Limited, Poddar Park,

Malad (East), Mumbai 400 097…  Petitioners

Vs.

1.State of Maharashtra

2.The Divisional Joint Registrar, 

Coop. Societies, Mumbai Division,

Mumbai, Malhotra House, 6th Floor,

Opp. G.P.O., Mumbai 400 001

3.The Deputy Registrar of Coop.

Societies, ‘P’ Ward, 303,  Municipal

Godown Building, Thakur Complex,

Near Sanskriti, 90 Feet Road, 

Kandivali (East), Mumbai 400 101

4.Radheshyam Ramlal Dhanuka,

Age 60 years, Occupation Not known,

of Mumbai, Indian Inhabitant,

1

ATUL

GANESH

KULKARNI

Digitally signed

by ATUL GANESH

KULKARNI

Date: 2026.04.18

12:12:46 +0530

wp1927-2015-J.doc

Residing at 4/31, Malad Coop. Hsg.

Society Limited, Poddar Road,

Malad (East), Mumbai 400 097…  Respondents

Mr. S.U. Kamdar, Senior Advocate i/by Mr. Jeet Gandhi 

for the petitioners.

Ms. Sulbha Chipade, AGP for respondent Nos.1 to 3-

State.

Mr. Shrikrishna Ganbavale with Mr. Nikhil Sonar i/by 

Mr. Ashok Saraogi for respondent No.4.

CORAM :AMIT BORKAR, J.

RESERVED ON :APRIL 8, 2026.

PRONOUNCED ON:APRIL 18, 2026

JUDGMENT:

1.By the present writ petition instituted under Articles 226 and 

227 of the Constitution of India, the petitioners have called in 

question the legality, correctness, and propriety of the Judgment 

and Award dated 13 November 2014 passed by Respondent No. 2, 

namely the Divisional Joint Registrar, Co operative Societies, in 

Revision Application No. 437 of 2013.

2.The facts giving rise to the filing of the present writ petition, 

as borne out from the record, may briefly be stated thus. The 

dispute pertains to Flat No. 31 situated in Building No. 4 of Malad 

Co operative Housing Society Limited, Poddar Road, Malad East, 

Mumbai 400097, hereinafter referred to as “the said flat”. It is the 

case of the parties that late Shri Ramlal Dhanuka and his wife 

2

wp1927-2015-J.doc

Bhagirathi   Dhanuka   had   three   sons   born   during   the   period 

between   1934   and   1955,   namely,   Deokinandan   Dhanuka   also 

known as D. R. Dhanuka, Kishanlal Dhanuka also known as K. R. 

Dhanuka,   and   Radheshyam   Dhanuka,   who   is   arrayed   as 

Respondent No. 4 herein. It is the pleaded case that during the 

period between 1969 and 1970, late Shri Ramlal Dhanuka, from 

his personal funds and resources and from the proceeds arising out 

of disposal of certain residential premises situated at Krishna Kunj, 

acquired various immovable properties in the petitioner society 

including Flat No. 31, Building No. 4, Flat No. 32, Building No. 4, 

Shops Nos. 1, 9 and 17 in Building No. 3, and subsequently in the 

year 1983, Flat No. 12, Building No. 4, in the names of different 

family members. It is further stated that on 1 June 1970, Share 

Certificate No. 165 in respect of the suit property being Flat No. 

31, Building No. 4 comprising 80 shares bearing Nos. 9261 to 

9340 was issued in the joint names of Pannadevi, wife of D. R. 

Dhanuka, and late Shri Ramlal Dhanuka. 

3.It is further the case on record that Smt. Pannadevi, wife of 

D.   R.   Dhanuka,   was   a   homemaker   and   allegedly   had   no 

independent source of income. It is contended that from the year 

1983 onwards, for maintaining privacy and separate residence of 

the three sons of late Shri Ramlal Dhanuka, Flat No. 4/31 came to 

be occupied by Respondent No. 4, namely Radheshyam Dhanuka, 

Flat No. 4/32 by K. R. Dhanuka, and Flat No. 4/12 by D. R. 

Dhanuka. It is further stated that late Shri Ramlal Dhanuka and his 

wife Bhagirathi resided along with Respondent No. 4 in the said 

suit flat. It is not in dispute that sometime in the year 1989 both 

3

wp1927-2015-J.doc

late Shri Ramlal Dhanuka and Bhagirathi expired, leaving behind 

the aforesaid three sons as their legal heirs. It is further averred 

that in the year 1991, D. R. Dhanuka, upon being elevated as a 

Judge of the Bombay High Court, vacated Flat No. 4/12 and 

shifted his residence to Sarang, Nariman Point, Mumbai. 

4.In the year 2007, Smt. Pannadevi Dhanuka acting through 

her husband D. R. Dhanuka instituted Suit No. 2485 of 2007 

before this Court claiming herself to be the sole and exclusive 

owner of the said flat, namely Flat No. 31, Building No. 4, on the 

basis of alleged exclusive title. In the said suit, it was specifically 

pleaded that the other son namely K. R. Dhanuka had never 

asserted any right, title or interest in the suit flat either as legal 

heir   of   late   Shri   Ramlal   Dhanuka   or   otherwise.   By   the   said 

proceedings, a declaration was sought that Respondent No. 4 had 

no right, title or interest whatsoever in the said flat or in the 

membership   rights   attached   thereto   in   the   petitioner   society. 

During pendency of the aforesaid suit, Smt. Pannadevi expired 

intestate on 11 May 2008 leaving behind her legal heirs, namely 

Chanda Premnarayan Goyal, Indira Sanjay Rungta, late Hemant D. 

Dhanuka, Ramesh D. Dhanuka, Rajendra D. Dhanuka and D. R. 

Dhanuka. Upon her demise, the said legal heirs were brought on 

record in the proceedings by Chamber Order No. 1151 of 2008 on 

22 July 2008. It further appears that by directions dated 7 March 

2009, Respondent No. 3 directed the petitioner society not to deal 

with   the   membership   rights   relating   to   the   said   flat   until 

conclusion of the said suit. 

4

wp1927-2015-J.doc

5.It is further brought on record that in the 43rd Annual 

General Meeting held on 28 November 2010, the petitioner society 

resolved to continue the share certificate in its original names. 

Thereafter, by order dated 20 January 2012 passed in the said suit, 

the legal heirs of deceased Pannadevi Dhanuka, who had been 

substituted in her place, unconditionally withdrew the suit. The 

consequence   thereof   was   withdrawal  and  abandonment  of   all 

claims raised therein pertaining to title, possession, membership 

rights, nomination, maintenance and all allegations made against 

Respondent   No.   4   concerning   the   said   flat.   According   to 

Respondent No. 4, by virtue of such unconditional withdrawal, the 

cloud cast over the title and rights of late Shri Ramlal Dhanuka in 

respect of the said flat stood removed. After withdrawal of the suit, 

Respondent No. 4 claiming himself to be one of the legal heirs of 

late Shri Ramlal Dhanuka, submitted an application dated 20 

March 2012 to the petitioner society seeking grant of membership 

in respect of the said flat along with requisite application forms, 

undertakings, fees and charges. It is alleged that despite receipt of 

the   said   application,   the   petitioner   society   failed   to  take  any 

decision thereon for nearly one year and did not communicate any 

response. In such circumstances, Respondent No. 4 approached 

Respondent No. 3 on 15 April 2013 seeking declaration of his 

status as deemed member of the petitioner society. 

6.It further appears that on 18 April 2013, the petitioner 

society adjusted maintenance dues after accounting for refund 

allegedly payable by the society to Respondent No. 4 and accepted 

from him cheques towards maintenance charges due up to 31 

5

wp1927-2015-J.doc

March 2013 in relation to the said flat. The petitioner society 

thereafter filed its reply dated 20 May 2013 to the application for 

deemed membership. It is the contention of Respondent No. 4 that 

in the said reply no specific objection to his application was raised 

and no disclosure was made regarding any steps taken by the 

society   on   his  earlier  application.  Respondent  No.   4  filed  his 

affidavit in rejoinder on 29 May 2013. However, by order dated 11 

July 2013, received by Respondent No. 4 on 19 July 2013, his 

application for deemed membership came to be rejected on the 

ground that title documents of late Shri Ramlal Dhanuka had not 

been produced. 

7.Aggrieved   thereby,   Respondent   No.   4   preferred   Revision 

Application No. 437 of 2013 on 4 September 2013 before the 

Divisional Joint Registrar, Co operative Societies, Mumbai Division, 

Mumbai.   In   the   said   revision   proceedings,   it   was   specifically 

contended that Respondent No. 4 was asserting rights through his 

father late Shri Ramlal Dhanuka and that the other two sons had 

never claimed any independent right in the suit flat as legal heirs 

of late Shri Ramlal Dhanuka. The petitioner society filed its reply 

before Respondent No. 2 on 24 November 2013 substantially 

reiterating the stand already taken in its earlier reply dated 20 May 

2013 before Respondent No. 3. 

8.During the course of hearing of the revision proceedings in 

the period 2013 to 2014, Respondent No. 2, upon consideration of 

the pleadings and replies filed by the petitioner society, is stated to 

have orally inquired whether any objection had been received from 

any legal heirs of deceased Pannadevi Dhanuka or late Shri Ramlal 

6

wp1927-2015-J.doc

Dhanuka. The petitioner society is stated to have answered the 

said query in the negative. Thereafter, by the impugned order 

dated 13 November 2014, Respondent No. 2 set aside the earlier 

order   dated   11   July   2013   and   allowed   the   application   of 

Respondent No. 4 for deemed membership  principally on the 

grounds that late Shri Ramlal Dhanuka was admittedly one of the 

shareholders of the said flat; Respondent No. 4 was admittedly in 

possession   thereof;   the   title   suit   instituted   by   late   Pannadevi 

Dhanuka had been unconditionally withdrawn by her legal heirs; 

the petitioner society had failed to communicate any decision on 

the application submitted by Respondent No. 4; Respondent No. 4 

had tendered maintenance charges in respect of the flat; grant of 

membership   would   not   extinguish   any   substantive   proprietary 

rights in relation to the flat; and lastly, the petitioner society had 

failed   to   produce   any   objection   from   any   legal   heir   of   late 

Pannadevi Dhanuka or late Shri Ramlal Dhanuka. 

9.It is further stated that Respondent No. 4 subsequently came 

to know of a letter dated 8 December 2014 addressed by late D. R. 

Dhanuka to the petitioner society wherein he allegedly expressed 

unwillingness to prefer any appeal or undertake any litigation 

against Respondent No. 4 and conveyed that the order dated 13 

November   2014   be   implemented.   Notwithstanding   the   said 

communication, the petitioner society instituted the present writ 

petition on 4 February 2015 impugning the aforesaid Judgment 

and Award dated 13 November 2014, principally contending that 

there exist several other legal heirs and claimants who may assert 

rights in respect of the said flat. 

7

wp1927-2015-J.doc

10.Mr. Kamdar, learned Senior Counsel appearing on behalf of 

the   petitioners,   submitted   that   the   application   preferred   by 

Respondent No. 4 before the petitioner society was in substance 

and form an application seeking transfer of membership and not 

transmission thereof. Inviting attention to Bye Law No. 35, he 

submitted   that   the   said   provision   specifically   governs   the 

contingency where a member of the society dies intestate without 

making   any   nomination.   He  contended   that   Bye  Law  No.   35 

prescribes a mandatory procedure requiring the society, within one 

month   of   receiving   information   regarding   the   death   of   such 

member, to invite claims or objections in relation to the proposed 

transfer of the shares and interest of the deceased member by 

issuance   of   public   notice   in   the   prescribed   format   and   by 

displaying such notice on the notice board of the society, as also by 

publication in a local newspaper. He further submitted that after 

following   the   aforesaid   procedure,   and   after   deducting   the 

expenses thereof from the value of the shares and interest of the 

deceased   member,   the   managing   committee   is   required   to 

determine   the   person   who,   in   its   opinion,   is   the   legal 

representative   of   the   deceased,   subject   to   such   person   being 

otherwise eligible for admission as a member and furnishing an 

indemnity bond together with an application in the prescribed 

form indemnifying the society against rival claims in respect of the 

shares. Learned Senior Counsel submitted that the application 

tendered by Respondent No. 4 was in Form No. 23 prescribed 

under Bye Law No. 38(e)(ii), which according to him pertains to 

transfer of membership, whereas in a case of succession after 

8

wp1927-2015-J.doc

death, the applicable provision was transmission under Bye Law 

No. 35. He further pointed out that even in the prayer clause of the 

said application, Respondent No. 4 had sought admission and 

transfer of the shares and interest of the transferor, thereby clearly 

demonstrating that the application itself proceeded on the footing 

of transfer and not transmission. It was then contended that the 

application was otherwise incomplete and defective inasmuch as 

neither the requisite affidavit nor the original share certificate was 

annexed   thereto   as   contemplated   under   Rule   19   and   the 

prescribed form appended thereto. He therefore urged that in the 

absence of due compliance with the statutory and procedural 

requirements,   the   deeming   fiction   regarding   conferment   of 

membership under Section 22(2) of the Maharashtra Cooperative 

Societies Act could not have been invoked. He further submitted 

that as on the date of the application for membership, namely 20 

March 2012, and even on the date of the order passed by the 

Deputy Registrar on 11 July 2013, no material was placed on 

record   by   Respondent   No.   4  to  establish   that   there   was   any 

consensus amongst the legal representatives regarding the person 

to be admitted as member. On the contrary, according to him, the 

material placed on record disclosed subsisting disputes amongst 

the legal heirs themselves. 

11.Placing reliance upon the judgment of this Court in the case 

of  

Bajarang   Labour   Cooperative   Society,   Mahagaon   (Z)   vs. 

Divisional Joint Registrar of Cooperative Societies, Nagpur and 

Others, reported in 

2016 (2) Mh.L.J. 849, learned Senior Counsel 

submitted that a Coordinate Bench of this Court, upon considering 

9

wp1927-2015-J.doc

Sections   158   and   23(1   A)   of   the   Maharashtra   Cooperative 

Societies Act, 1960, has held that the State Government in exercise 

of powers under Section 158 delegated the powers of the Registrar 

to the Deputy Registrar by Notification dated 11 September 2012, 

and consequently while entertaining applications under the said 

provisions,   the   District   Deputy   Registrar   exercises   powers   as 

delegate of the Registrar. It was thus submitted that once such 

powers are exercised by the District Deputy Registrar as delegate 

of the Registrar, the Divisional Joint Registrar would have no 

jurisdiction to entertain or adjudicate upon a revision application 

against such order. He further submitted that the said view has 

subsequently been followed by another Coordinate Bench of this 

Court in  

Ravi Vishwanath Ghumre vs. Divisional Joint Registrar, 

Maharashtra Cooperative Society and Others

, Writ Petition No. 

1234 of 2019 decided on 26 August 2021, as also in  

Deepali 

Majoor Sahakari Sanstha Maryadit vs. State of Maharashtra and 

Others 

in Writ Petition No. 1784 of 2025 decided on 11 July 2025. 

On the strength of the aforesaid precedents, it was contended that 

the   impugned   order   passed   by   the   Divisional   Joint   Registrar 

allowing the revision preferred by Respondent No. 4 was wholly 

without jurisdiction and therefore liable to be quashed and set 

aside. 

12.In rejoinder Mr. Kamdar, learned Senior Counsel, further 

submitted   that   the   Coordinate   Bench   in  

Bajarang   Labour 

Cooperative Society

  has   specifically   considered   the   scheme   of 

Sections 3 and 158 of the Maharashtra Cooperative Societies Act, 

1960   and   has   expressly   rejected   contentions   similar   to   those 

10

wp1927-2015-J.doc

canvassed by the contesting respondents in the present matter. He 

submitted that the Coordinate Bench had examined the precise 

question relating to determination of deemed membership under 

Section 23(1 A) of the Act, which falls to be decided by the 

Registrar, and therefore according to him the reliance sought to be 

placed on the Division Bench judgment by the respondents is 

wholly misplaced and distinguishable on facts as well as in law.

13.Per contra, Mr. Ganbavale, learned Counsel appearing on 

behalf of Respondent No. 4, submitted that it is an admitted 

position on record that the share certificate in respect of the 

subject flat continued to remain in the original names of Pannadevi 

Dhanuka and Ramlal Dhanuka. He submitted that Suit No. 2485 of 

2007   instituted   by   late   Pannadevi   Dhanuka,   and   thereafter 

prosecuted   through   her   substituted   legal   heirs,   pertaining  to 

ownership of the subject property, came to be unconditionally 

withdrawn   on   20   January   2012.   According   to   him,   the 

unconditional withdrawal of the said suit put an end to the dispute 

concerning   title   and   ownership   then   being   asserted   against 

Respondent No. 4. He further invited attention to the letter dated 

8 December 2014 addressed by Shri D. R. Dhanuka, whereby the 

said D. R. Dhanuka allegedly categorically expressed that he was 

not desirous of filing any appeal or engaging in any litigation 

against Respondent No. 4 and had requested the petitioner society 

to   forthwith   implement   the   order   dated   13   November   2014. 

Learned Counsel further submitted that the petitioner society itself 

has accepted and recovered maintenance charges for the preceding 

ten years aggregating to Rs.4,28,878/- along with interest from 

11

wp1927-2015-J.doc

Respondent No. 4 after adjusting the repair fund account, thereby 

recognizing his status in relation to the subject premises. 

14.Inviting   attention   to   the   application   submitted   by 

Respondent No. 4 before the society, learned Counsel submitted 

that   even   assuming   that   there   may   have   been   an   incorrect 

reference to a particular provision or form, the same would not 

alter the true nature and substance of the application. According to 

him, the application was in essence one seeking transmission of 

membership, since Respondent No. 4 asserted his entitlement in 

the capacity of legal representative and heir of late Shri Ramlal 

Dhanuka and not by way of any inter vivos transfer. It was thus 

contended that mere defect in nomenclature or erroneous citation 

of   provision   cannot   defeat   the   substantive   claim   when   the 

foundational   basis   of   the   application   unmistakably   disclosed 

succession by inheritance.

15.Placing reliance upon the judgment of this Court in  Usha 

Jhaveri vs. State of Maharashtra 

in Writ Petition No. 659 of 2011 

decided on 4 July 2011, learned Counsel submitted that it is well 

settled   that   a   cooperative   housing   society   is   not   expected  to 

adjudicate inter se disputes of title or proprietary rights amongst 

rival   claimants   to   a   property.   According   to   him,   the   limited 

function of the society is merely to recognize one amongst the 

claimants   for   purposes   of   administration,   collection   of 

maintenance charges and other dues, without thereby conferring 

or adjudicating upon absolute title in the property concerned.

12

wp1927-2015-J.doc

16.Learned   Counsel further  relied   upon  the  Division  Bench 

judgment of this Court in 

Krishnarao Bakaramji Hadge vs. State of 

Maharashtra, reported in 

1966 Bom LR LXIX 150, and submitted 

that   the   Division   Bench   while   interpreting   Section   3   of   the 

Cooperative Societies Act dealing with delegation of powers of the 

Registrar has authoritatively held that even where powers of the 

Registrar   are   delegated   to   subordinate   officers,   such   officers 

continue to remain subordinate to the  Registrar and function 

under   his   guidance,   superintendence   and   control.   It   was 

emphasized   that   the   Division   Bench   has   clarified   that   merely 

because an Assistant Registrar or subordinate officer exercises 

delegated powers of the Registrar, the order passed by such officer 

does not ipso facto become an order of the Registrar himself. The 

Division Bench further held that where an order is passed by the 

delegatee independently and without approval or sanction of the 

Registrar, the revisional jurisdiction would lie before the Registrar; 

whereas only in cases where the delegatee has acted with prior 

approval   or   sanction   of   the   Registrar   would   the   revisional 

jurisdiction lie to the State Government.

17.On the basis of the aforesaid legal position, learned Counsel 

for Respondent No. 4 submitted that the settled principle emerging 

from the judgment in  

Krishnarao Bakaramji Hadge  is that only 

where   the   delegate   exercises   powers   with   prior   approval   or 

sanction of the Registrar would the revisional remedy lie before 

the   State   Government,   whereas   where   the   order   has   been 

independently passed by the delegate without such approval, the 

revisional jurisdiction remains exercisable by the Registrar. It was 

13

wp1927-2015-J.doc

therefore submitted that the objection to jurisdiction as raised by 

the petitioners is misconceived and untenable in law.

REASONS AND ANALYSIS: 

18.I   have   given   my   thoughtful   consideration   to   the   rival 

submissions advanced by the learned counsel appearing on behalf 

of   the   respective   parties.   I   have   also   carefully   examined   the 

statutory provisions governing the field as well as the judicial 

precedents cited across the Bar. Upon undertaking such exercise, 

the real question which emerges is that the controversy placed 

before   the   society   was   never   a   dispute   of   title   requiring 

adjudication of ownership rights in respect of the flat in question. 

The matter before the society arose because, after the death of one 

of   the   original   holders   of   the   flat,   Respondent   No.   4   sought 

recognition in the records of the cooperative housing society by 

claiming membership in his capacity as legal representative of the 

deceased holder. Thus, the nature of the proceedings was relating 

to the internal management of the society and not adjudication of 

proprietary rights.

19.The petitioners have attempted to project the controversy as 

if the society was required to determine who amongst the family 

members was the owner of the flat before considering the question 

of   membership.   Such   an   approach   proceeds   upon   a 

misunderstanding of the role assigned to a cooperative housing 

society under the scheme of the Maharashtra Cooperative Societies 

Act. A cooperative housing society is not a forum constituted for 

adjudicating title disputes, succession claims, partition matters or 

14

wp1927-2015-J.doc

proprietary entitlements between legal heirs. It is not vested with 

powers akin to a civil court. The society’s function is confined to 

management of its affairs, regulation of membership, maintenance 

of   internal   records   and   recognition   of   persons   for   purposes 

connected with administration of the premises and collection of 

dues.

20.What, therefore, the society was required to examine was 

not the question of who is the owner of the flat, but who could be 

recognised for the purpose of being entered in the society’s records 

as member and for transacting with the society concerning the flat. 

This distinction between adjudication of title and recognition for 

society purposes is of importance. The recognition granted by the 

society neither creates title nor extinguishes title. It enables the 

society to function and maintain administration in relation to the 

property. If any question of beneficial ownership or succession 

survives amongst the heirs, such question must be adjudicated by a 

civil court in appropriate proceedings instituted for that purpose. 

The society cannot convert itself into a tribunal of title and cannot 

refuse to discharge its statutory function merely because multiple 

heirs may exist. Mere existence of more than one legal heir is not 

sufficient to indefinitely postpone recognition of any claimant.

21.Since the controversy in the present matter admittedly arose 

prior to the introduction of Chapter VIIIB by the Maharashtra Act 

of 2019, the rights of the parties and the legality of the impugned 

action are required to be examined with reference to the statutory 

provisions as they stood prior to such amendment. The provision 

of Section 30, as applicable prior to introduction of Chapter VIIIB 

15

wp1927-2015-J.doc

of 2019, reads thus as under:

“30. Transfer of interest on death of member.— 

(1)  On the death of a member of a society, the society shall 

transfer the share or interest of the deceased member to a 

person or persons nominated in accordance with the rules or, 

if no person has been so nominated, to such person as may 

appear   to   the   committee   to   be   the   heir   or   legal 

representative of the deceased member:

Provided   that,   such   nominee,   heir   or   legal 

representative, as the case may be, is duly admitted as a 

member of the society: 

Provided further that, nothing in this sub-section or in 

section 22 shall prevent a minor or a person of unsound 

mind from acquiring by inheritance or otherwise, any share 

or interest of a deceased member in a society. 

(2)  Notwithstanding anything contained in sub-section (1), 

any such nominee, heir or legal representative, as the case 

may be, may require the society to pay to him the value of 

the share or interest of the deceased member, ascertained in 

accordance with the rules.

(3)  A   society   may   pay   all   other   moneys   due   to   the 

deceased member from the society to such nominee, heir or 

legal representative, as the case may be.

(4)  All transfers and payments duly made by a society in 

accordance with the provisions of this section, shall be valid 

and effectual against any demand made upon the society by 

any other person.”

22.Section 30 of the Maharashtra Co operative Societies Act 

assumes   importance   in   the   peculiar   facts   of   the   present 

proceedings,   for   the   reason   that   the   controversy   which   has 

travelled before this Court has its genesis in the death of one of the 

16

wp1927-2015-J.doc

holders of the subject flat and in the consequential claim raised by 

Respondent No. 4 on the basis that he is the legal representative 

and heir of the deceased member. The foundation of Respondent 

No. 4’s claim is based on succession. Therefore, whenever the 

claim of a person arises after death of an member and is based 

upon inheritance of the estate of the deceased member, the matter 

attracts the framework under Section 30, prior to 2019.

23.A reading of sub-section (1) of Section 30 stipulates that 

upon the death of a member of a cooperative society, the society 

shall transfer the share or interest of such deceased member, in the 

first instance, to the nominee if any nomination has validly been 

made   in   accordance   with   the   Rules.   In   the   absence   of   such 

nomination, the statute further mandates that the transfer shall be 

effected in favour of such person as may appear to the committee 

to be the heir or legal representative of the deceased member. The 

wording employed does not provide that the society must transfer 

the share only after conclusively determining who is the owner. 

Nor   does   it   direct   the   society   to   undertake   adjudication  of 

succession. Instead, the legislature has employed the phrase “such 

person as may appear to the committee to be the heir or legal 

representative.”

24.The   use   of   the   aforesaid   phrase   demonstrates   that   the 

satisfaction   contemplated   by   the   statute   is   f   prima   facie 

administrative   satisfaction   based   upon   the   materials   available 

before   the  committee.  The  committee  is  required  to form  an 

opinion as to who appears to be the heir or legal representative. 

The statute thus contemplates prima facie satisfaction. It does not 

17

wp1927-2015-J.doc

contemplate a conclusive declaration. If the legislature intended 

that the society should first conduct a inquiry into title and render 

binding findings upon inheritance claims, it would have used 

different language and would have conferred adjudicatory powers. 

The absence of such language is indicative of the  scope intended 

by the legislature.

25.The use of the expression “may appear to the committee” 

reflects recognition of the limitations under which cooperative 

societies function. The legislature has framed Section 30 so that 

the society may make a administrative determination based upon 

the record before it. The committee is therefore expected only to 

identify the person who appears to be the proper person for 

recognition. 

26.The first proviso to Section 30(1) lays down that even if a 

nominee,   heir   or   legal   representative   is   identified   by   the 

committee, the transfer can be effected only provided such person 

is admitted as a member of the society. It demonstrates that 

Section 30 contemplates a two stage process. Firstly, the society 

must identify the person who appears to be nominee, heir or legal 

representative.   Secondly,   such   person   must   satisfy   the   legal 

requirements for admission as member in accordance with the Act, 

Rules  and  Bye  laws.   Thereafter,  can   the   share  or  interest  be 

transferred.

27.This shows that Section 30 recognises that succession claims 

stand   on   a   different   footing   from   fresh   claims   of   applicants, 

because such claims arise by operation of law.  The second proviso 

18

wp1927-2015-J.doc

appended to Section 30(1) further states that nothing in Section 

30(1) or Section 22 shall prevent a minor or person of unsound 

mind from acquiring by inheritance or otherwise the share or 

interest of a deceased member, the legislature has acknowledged 

that rights arising through inheritance are to be treated differently 

from ordinary applications for admission. Sub-sections (2) and (3) 

of Section 30 provide that nominee, heir or legal representative 

may require the society to pay the value of the share or interest of 

the deceased member and may also receive other monies due to 

the deceased from the society. These provisions demonstrate that 

the legislature intended resolution of issues arising upon death of 

members.

28.Sub-section   (4)   of   Section   30   has   a   bearing   upon   the 

controversy before this Court. It indicates that once the society, 

acting bona fide and in accordance with Section 30, transfers the 

share or interest to the person recognised by it as nominee, heir or 

legal representative, such action is protected against future claims 

by third parties. The legislature has therefore  insulated the society 

from  liability once it has acted bona fide in accordance with law. 

The   purpose   of   sub-section   (4)   is   to   protect   the   society   in 

circumstances where it has acted on prima facie satisfaction, even 

though some other claimant may emerge. Thus the statute itself 

recognises that the society may be required to choose one amongst 

possible claimants and proceed on that basis. Accordingly, the 

argument advanced by the petitioners that unless all heirs first 

consent or unless all succession issues are settled, the society 

cannot act, stands negatived by the language of Section 30. Such 

19

wp1927-2015-J.doc

an interpretation would defeat the object of the provision and 

render the protection under sub-section (4) meaningless.

29.Applying the aforesaid principles to the facts of the present 

case, once Respondent No. 4 approached the petitioner society 

claiming through late Ramlal Dhanuka and asserting that he was 

legal representative of the deceased holder, the obligation cast 

upon   the   society   was   to  examine   whether   Respondent   No.   4 

appeared to be the heir or legal representative for purposes of 

Section 30. The society was required to undertake a prima facie 

assessment of  the materials  before  it.   What the society was 

required to ascertain was whether Respondent No. 4 had disclosed 

prima facie nexus with the deceased member, whether his status as 

legal representative appeared plausible on the record, whether any 

rival objection had been raised by   claimants, and whether the 

legal  requirements  relating   to  admission   stood   satisfied.  Once 

these considerations were addressed, the society was bound to act 

in accordance with Section 30 and process the claim.

30.The petitioners have next argued that the application filed by 

Respondent No. 4 was submitted in an incorrect form and by 

reference to a wrong bye-law and, therefore, the same was not 

maintainable in law. Though the submission has been pressed with 

seriousness, I do not find myself persuaded to accept it in the strict 

form. A careful reading of the application filed by Respondent No. 

4 clearly discloses that the foundation of his claim was not as fresh 

applicant but as legal representative of late Ramlal Dhanuka. The 

application in substance was a request that his name be recognised 

and entered in place of the deceased member on account of 

20

wp1927-2015-J.doc

succession. The substance of the prayer was therefore  for stepping 

into the place of the deceased holder. It may be that the form 

employed by Respondent No. 4 was not drafted with  precision or 

that the reference made therein to the relevant bye-law may not 

have   been   entirely   accurate.   However,   in   matters   concerning 

administration of cooperative societies substance must   prevail 

over mere form especially where the intention of the applicant is 

ascertainable   from   the   document.   Procedural   forms     exist   to 

facilitate   administration.   They   are   not   intended   to   become 

instruments of injustice by defeating substantive claims on clerical 

grounds. So long as the nature of the application is evident and the 

society itself understood the application as a claim arising from 

succession and acted upon the same, minor defects in reference 

cannot be permitted to destroy the claim.

31.This   position   becomes   evident   from   the   conduct   of   the 

society itself. The petitioner society did not reject the application 

on the ground that the form was incompetent. On the contrary, it 

entertained the same, called for replies, processed the application, 

and acted in relation thereto. Such conduct shows that the society 

understood the nature of the request and treated it as requiring 

consideration. Once that is so it is not open to the society to  turn 

around and contend that the claim must fail merely because the 

form number may have been inaccurately mentioned. A wrong 

label attached to a legal request does not destroy the character of 

the request when the substance is discernible and the factual 

foundation supports the claim.

21

wp1927-2015-J.doc

32.The petitioners have further contended that the application 

was incomplete because the requisite affidavit and original share 

certificate   were   not   furnished   along   with   the   same.   This 

submission, though not without legal basis, does not go to the root 

of the controversy in the facts of the present case. The record 

indicates that the petitioner society was aware of the background 

of the subject flat. It was within the knowledge of the society that 

the share certificate stood in the joint names of Pannadevi and late 

Ramlal   Dhanuka.   It   was   equally   within   its   knowledge   that 

litigation had earlier been initiated by Pannadevi asserting title, 

and   that   such   litigation   had   thereafter   been   withdrawn.   The 

society was therefore not dealing with a stranger. The foundational 

facts were already within the knowledge of the society.

33.In such circumstances it would not be proper for the society 

to   keep   the   matter   pending   for   a   prolonged   period   without 

communicating deficiencies and thereafter reject the claim solely 

by   taking   shelter   under   technical   defects.   Rule   19   and   the 

applicable   bye-laws   no   doubt   contemplate   compliance   with 

procedural   requirements   and   ordinarily   such   compliance   is 

expected. However procedural provisions are intended to facilitate 

processing   of   applications   and   not   to   enable   rejection   after 

inaction on the part of the authority. Where the society does not 

promptly point out the alleged defects, does not call upon the 

applicant to cure such defects and allows the matter to remain 

pending, it would be unjust to non suit the applicant on technical 

grounds. A hyper technical approach in such matters would defeat 

the purpose of the statutory scheme.

22

wp1927-2015-J.doc

34.Much emphasis was laid by the petitioners on the distinction 

between transfer of membership and transmission of membership. 

There can be no quarrel with the proposition that in law the 

distinction   exists   and   is   recognised.   Transfer   ordinarily 

contemplates a voluntary act inter vivos between living persons, 

whereas   transmission   contemplates   devolution   of   rights   upon 

death by operation of law. However, the same does not assist the 

petitioners in the present factual matrix. Respondent No. 4 was not 

claiming membership by purchase, assignment, gift or transfer 

from a transferor. He was claiming through his deceased father, 

who according to him was one of the original shareholders. His 

claim   thus   arose   by   reason   of   succession   after   death   of   a 

shareholder. Once that position is accepted, the character of the 

request becomes one of transmission. Merely because the wording 

in the application may have employed language associated with 

transfer does not change the nature of the claim. The Court must 

look to the substance. If the basis of the claim is inheritance 

through   a   deceased   member,   the   matter   remains   one   of 

transmission.

35.The test, therefore, is whether the society had before it a 

claim from a person showing prima facie nexus with the deceased 

member and whether any material existed before the society to 

reject   such   claim.   On   that   aspect,   the   petitioners   have   not 

demonstrated any material disqualifying Respondent No. 4. No 

evidence has been shown to indicate that Respondent No. 4 was 

unrelated   to   the   deceased   shareholder   or   that   his   claim   was 

untenable.   In  absence   of  such   material,   mere  imperfection  in 

23

wp1927-2015-J.doc

drafting cannot become fatal.

36.It   is   also   important   that   the   title   suit   earlier   filed   by 

Pannadevi was unconditionally withdrawn by her legal heirs. Once 

such withdrawal took place, the cloud which had been cast over 

the flat by reason of the pendency of said litigation ceased to 

operate. 

37.Conduct   of   parties   often   throws   light   upon   the   factual 

position.   Here   the   conduct   of   the   society   indicates   that   for 

administrative   purposes   it   regarded   Respondent   No.   4   as   the 

person associated with the flat. Such conduct weakens the society’s 

present stand.

38.The learned counsel appearing for Respondent No. 4 has 

further   invited   attention   of   this   Court   to   the   letter   dated   8 

December 2014 addressed by Shri D. R. Dhanuka to the petitioner 

society. By the said communication, Shri D. R. Dhanuka  conveyed 

that he was not desirous of preferring any appeal or initiating any 

litigation against Respondent No. 4 and had further requested the 

petitioner society to give effect to and implement the order dated 

13 November 2014 passed by the revisional authority. Though the 

said   letter   may   not   be   treated   extinguishing   any   proprietary 

entitlement of any person in the flat, nevertheless the same cannot 

be brushed aside as irrelevant. When such person, after passing of 

the impugned order, communicates that he does not intend to 

challenge the said order and does not desire litigation against 

Respondent No. 4, that fact  assumes relevance while appreciating 

whether opposition in fact existed to the claim of Respondent No. 

24

wp1927-2015-J.doc

4. The importance of the said communication is seen from the fact 

that one of the grounds canvassed by the petitioners is that there 

existed multiple heirs therefore the society was justified in not 

acting upon the request of Respondent No. 4. However where one 

of the material members of the family communicates unwillingness 

to dispute the matter and requests implementation of the order in 

favour of Respondent No. 4, the submission that there existed 

inter se contest amongst the family loses of its force. At the same 

time, it must be clarified that this Court is not treating the said 

letter as conclusive proof that all heirs consented to the claim of 

Respondent No. 4, nor as amounting to waiver of rights by every 

possible claimant.   Thus the said letter constitutes an additional 

circumstance showing that the petitioner society was not facing 

any impediment in giving effect to the order dated 13 November 

2014. The submission advanced on behalf of Respondent No. 4 in 

that regard therefore deserves acceptance to the extent indicated 

above.

39.For   proper   adjudication   of   the   objection   relating   to 

jurisdiction, it is further necessary to consider Sections 3, 154 and 

158 of the Maharashtra Co operative Societies Act, 1960, which 

deal with appointment of the Registrar, his subordinate officers, 

confers revisional powers upon the State Government and the 

Registrar.

“  3.        Registrar [and his subordinates   .—  

The State Government may appoint a person to be  the 

Registrar of Co-operative Societies for the State; and may 

appoint one or more persons to assist such Registrar, with 

25

wp1927-2015-J.doc

such designations, and in such local areas or throughout the 

State, as it may specify in that behalf, and may, by general or 

special order, confer on any such person or persons all or any 

of the powers of the Registrar under this Act. The person or 

persons so appointed to assist the Registrar and on whom 

any powers of the Registrar are conferred, shall work under 

the general guidance, superintendence and control of the 

Registrar. They shall be subordinate to the Registrar, and 

subordination of such persons amongst themselves shall be 

such as may be determined by the State Government.

158.   Delegation of power of Registrar to [certain authorities    

and officer.— 

The State Government may, by notification in the Official 

Gazette, and subject to such conditions (if any) as it may 

think fit to impose, delegate all or any of the powers of the 

Registrar under this Act to any federal authority or to an 

officer thereof 4 [or to any other authority] 5 [and such 

officers   or   authorities]   shall   work   under   the   general 

guidance,   superintendence   and   control   of   the   Registrar 

specified in the notification. 

154.   Revisionary powers of State Government and    

Registrar   .—   

(1)  The State Government or the Registrar, suo motu or on 

an application, may call for and examine the record of any 

inquiry   or   proceedings   of   any   matter,   other   than   those 

referred to in sub-section (9) of section 149, where any 

decision or order has been passed by any subordinate officer, 

and no appeal lies against such decision or order, for the 

purpose   of   satisfying   themselves   as   to   the   legality   or 

propriety   of   any   such   decision   or   order,   and   as   to   the 

regularity of such proceedings. If, in any case, it appears to 

the State Government, or the Registrar, that any decision or 

order so called for should be modified, annulled or reversed, 

the State Government or the Registrar, as the case may be, 

26

wp1927-2015-J.doc

may, after giving the person affected thereby an opportunity 

of being heard, pass such orders thereon as to it or him may 

seem just.

(2)  Under this section, the revision shall lie to the State 

Government   if   the   decision   or   order   is   passed   by   the 

Registrar, the Additional Registrar or a Joint Registrar, and to 

the Registrar if passed by any other officer. 2

(2A)  ………………………

(3)  …………………………..

(3A)  ………………………..

(4)  …………………………..

In order to properly appreciate the objection raised by the 

petitioners   with   regard   to   jurisdiction   of   the   revisional 

authority, it becomes necessary to examine the statutory 

scheme   contained   in   Sections   3,   158   and   154   of   the 

Maharashtra Co operative Societies Act. These provisions are 

required to be read harmoniously so that the legislative 

intention behind the scheme under the Act may be correctly 

understood. A reading of one provision in isolation without 

reference to the others may lead to incorrect interpretation 

and therefore all the said provisions must be considered 

together.”

40.Section 3 of the Act deals with appointment of the Registrar 

and persons appointed to assist him. The said provision empowers 

the State Government to appoint a person as Registrar of Co 

operative Societies for the State and also authorises appointment 

of one or more persons to assist such Registrar in discharge of 

statutory functions. The provision enables the State Government to 

confer upon such officers all or any of the powers of the Registrar 

under the Act. At first blush, this may appear to suggest that once 

27

wp1927-2015-J.doc

powers of the Registrar are conferred upon another officer, such 

officer may stand in the same footing as the Registrar himself. 

However, the latter part of the section makes the legislative intent 

clear. Section 3 specifically provides that every person appointed to 

assist the Registrar and upon whom powers of the Registrar are 

conferred shall work under the general guidance, superintendence 

and control of the Registrar. The provision declares that such 

officers shall be subordinate to the Registrar. The legislature has 

therefore used language which preserves the distinction between 

the Registrar and the officers upon whom his powers may be 

conferred.   The   conferment   of   powers   does   not   elevate   the 

subordinate officer into the position of Registrar. The conferment 

enables such officer to discharge certain statutory functions while 

continuing   to   remain   under   the   supervisory   control   of   the 

Registrar.   This   statutory   language   is   of   importance.   If   the 

legislative intention was that every officer upon whom powers of 

the Registrar are conferred should be treated as Registrar himself 

for all purposes, there was no necessity for the legislature to 

declare that such officers shall remain subordinate to the Registrar 

and act under his superintendence and control. The very fact that 

such words are expressly incorporated shows that the Act never 

intended   to   obliterate   the   distinction   between   the   principal 

authority and the subordinate officer merely because powers have 

been conferred.

41.Section   158   indicates   the   same   legislative   intent.   Under 

Section 158, the State Government is empowered to delegate all or 

any powers of the Registrar to certain authorities, officers, federal 

28

wp1927-2015-J.doc

authorities   or   other   bodies.   However,   the   legislature   has 

maintained that such officers or authorities shall work under the 

general guidance, superintendence, and control of the Registrar. 

Therefore, even where delegation takes place, the delegate does 

not become independent of the Registrar. The delegate remains 

subject to Registrar’s control. Thus, whether powers are conferred 

under  Section   3   or  delegated   under   Section   158,   the   statute 

maintains that  delegation of power does not destroy the position 

of the Registrar nor remove the character of the delegate officer. 

42.Section   154   provides   for   revisional   powers   of   the   State 

Government and the Registrar. Section 154(1) authorises the State 

Government or the Registrar to call for and examine the record of 

proceedings where any decision or order has been passed by a 

subordinate officer and no appeal lies therefrom, for the purpose 

of satisfying themselves regarding legality, propriety and regularity 

of   such   proceedings.   Upon   such   examination,   the   revisional 

authority may modify, annul or reverse the decision after hearing 

affected parties.  The language employed  in Section 154(1) is 

significant.   The   power   of   revision   is   conferred   in   respect  of 

decisions or orders passed by “subordinate officer.” The legislature 

thus contemplated that there would be officers subordinate to the 

Registrar   whose   decisions   may   be   scrutinised   by   revisional 

authority. This language cannot be ignored while interpreting the 

scheme   of   delegation.   If   every   delegate   exercising   Registrar’s 

powers   were   to   be   treated   as   Registrar,   then   no   question  of 

revising orders of subordinate officers would arise in respect of 

delegated powers and the language of Section 154 would stand 

29

wp1927-2015-J.doc

diluted. 

43.Section 154(2) provides that revision shall lie to the State 

Government where the impugned decision or order is passed by 

the Registrar, Additional Registrar or Joint Registrar, and revision 

shall lie to the Registrar where the decision or order is passed by 

any other officer. Thus, the Act itself creates categories of officers 

and determines revisional forum depending upon the rank and 

designation of the officer who has passed the impugned order. The 

statute does not say that the test is whether the officer exercised 

delegated power. The statute says the test is who passed the order. 

The legislature despite being aware that officers may exercise 

delegated powers of the Registrar has still maintained classification 

between Registrar, Additional Registrar, Joint Registrar and “any 

other officer.” This shows that for purpose of revision, the Act 

attaches significance not to source of power exercised, but to the 

status of the authority passing the order. If the legislature intended 

delegated   exercise   of   Registrar’s   powers   to   convert   every 

subordinate officer into Registrar for all purposes, Section 154(2) 

would have been drafted differently.

44.The only harmonious reading is that a subordinate officer 

exercises powers delegated from the Registrar, such officer remains 

subordinate, and his order continues to be his order as subordinate 

officer, though passed in exercise of delegated power. Such order 

therefore is amenable to revision under Section 154 depending 

upon the rank of officer.  Sections 3 and 158 clearly establish that 

delegation of powers under the Act does not make the subordinate 

officer   equivalent   to   the   Registrar.   They   permit   exercise   of 

30

wp1927-2015-J.doc

specified powers while preserving supervision and control. Section 

154 indicates that the Act contemplates revisional scrutiny over 

orders passed by subordinate officers notwithstanding that such 

officers   may   have   exercised   powers   originally   vesting   in   the 

Registrar. Hence, the revisional jurisdiction exercised in the present 

matter cannot be faulted on that count.

45.The question regarding the effect of delegation, particularly 

in the field of cooperative Act, is not res integra and has directly 

fallen for consideration before the Supreme Court in the case of 

Chintapalli   Agency   Taluk   Arrack   Sales   Coop.   Society   Ltd.   v. 

Secretary (Food and Agriculture), Government of Andhra Pradesh, 

reported in  

(1977) 4 SCC 337. In my considered opinion, the 

principles laid down in the said judgment bear direct relevance to 

the controversy involved in the present proceedings. In 

Chintapalli, 

the objection raised before the Supreme Court was similar to the 

objection sought to be canvassed before this Court. In that matter 

also, an argument was advanced that the Registrar could not 

entertain and decide a revision petition against an order passed by 

the Deputy Registrar because the Deputy Registrar, while passing 

the   impugned   order,   had   exercised   powers   of   the   Registrar 

delegated to him under the statute. On that premise, it was argued 

that once the Deputy Registrar was exercising delegated powers of 

the Registrar, the order passed by him must be treated as if it were 

an order of the Registrar. Proceeding on such logic, the submission 

was that the Registrar could not sit in revision over what would 

amount to his own order. Thus, the argument was founded upon 

the principle that an act of delegate is to be treated as act of 

31

wp1927-2015-J.doc

delegator.

46.The Supreme Court after examination of the scheme of the 

concerned Co operative Societies Act, rejected the said contention. 

The Court observed that though the Deputy Registrar had been 

empowered by the Government to exercise statutory powers vested 

in the Registrar, the exercise of such power was not detached from 

the authority of the Registrar. On the contrary, the statute itself 

specifically provided that the Deputy Registrar while exercising 

such   powers   would   continue   to   function   under   the   general 

superintendence of the Registrar. The Supreme Court therefore 

took note of the legislative arrangement and held that despite 

conferment of powers, the Deputy Registrar remained one amongst 

the category of “other persons” appointed to assist the Registrar 

and did not lose his identity as subordinate officer. The Supreme 

Court thereafter examined the arrangement of the enactment and 

noted  that  the  statute  itself  recognised  the Registrar and the 

Deputy Registrar as two authorities occupying separate places 

within the Act. It was also noticed that the enactment provided for 

appellate or supervisory remedies before the Registrar in respect of 

orders passed by “other persons” even where such persons were 

exercising powers delegated by the Registrar. This arrangement 

was considered by the Supreme Court to be a indicator that the 

statute did not equate the delegate officer with the Registrar 

merely because delegated powers were being exercised. In other 

words, the source of the power exercised may be the same, but the 

identity of the authority exercising it remains distinct.

32

wp1927-2015-J.doc

47.The   Supreme   Court   laid   down   that   where   the   statute 

preserves   distinction   between   the   Registrar   and   subordinate 

officers and where supervisory authority of the Registrar over such 

officers is maintained by statute, the conferment of delegated 

power upon the subordinate officer does not have the effect of 

converting such subordinate officer into the Registrar. Delegation 

in  such  circumstances  only   enables   the  subordinate  officer to 

discharge certain functions vested in the superior authority. It does 

not alter his status. The Registrar continues to retain power to 

examine the correctness, legality and propriety of the proceedings 

undertaken by such subordinate officer in exercise of revisional or 

supervisory jurisdiction, if such power is conferred by statute.

48.An important feature of the judgment in Chintapalli is that 

the Supreme Court distinguished the earlier Constitution Bench 

decision in  

Roop Chand v.  State of Punjab,  AIR 1963 SC 1503, 

upon which reliance is often placed in matters involving delegated 

powers.   The   Supreme   Court   observed   that   while   in   certain 

enactments   the   act   of   a   delegate   may   be   attributable   to   the 

delegator, so as to make the delegate’s act same from that of the 

principal,   such   principle   cannot   be   applied   in   every  statutory 

context. The Court held that where the statute itself creates a 

separate   structure   where   the   delegate   remains   subject   to   the 

control,   supervision   and   superintendence  of   the  principal,   the 

principle in 

Roop Chand cannot be imported.

49.The Supreme Court clarified that the power exercised by the 

Deputy Registrar may be the power of the Registrar, yet the Deputy 

Registrar does not exercise such power as the Registrar himself, 

33

wp1927-2015-J.doc

but as officer acting under superintendence of the Registrar. This 

distinction   means   that   the   power   may   be   derived   from   the 

Registrar,   but   the   order   passed   remains   the   order   of   the 

subordinate officer exercising delegated authority. Hence, where 

statute provides the Registrar may revise the same.

50.In my considered view, the ratio laid down in  Chintapalli 

applies   to   the   controversy   involved   in   the   present   case.   The 

Maharashtra Co operative Societies Act, similar to Act considered 

in   Chintapalli,   contains   provisions   of   the     superiority   of   the 

Registrar   over   officers   upon   whom   his   powers   are   delegated. 

Section   3   clearly   states   that   officers   appointed   to   assist   the 

Registrar and upon whom powers are conferred shall function 

under the general guidance, superintendence and control of the 

Registrar   and   shall   remain   subordinate   to   him.   Section   158 

similarly provides that officers or authorities to whom powers are 

delegated shall function under the guidance, superintendence and 

control of the Registrar. The legislative language is thus explicit 

and   unambiguous.   Further,   Sections   152   and   154   of   the 

Maharashtra Co operative Societies Act maintain the distinction 

between the Registrar and subordinate officers by creating distinct 

appellate and revisional forums depending upon the rank of the 

officer passing the impugned order. This arrangement indicates 

that even though subordinate officers may exercise powers vested 

in   the   Registrar,   the   Act   does   not   intend   to   obliterate  the 

distinction between such officers and the Registrar himself. 

51.The statutory structure under the Maharashtra enactment is 

therefore materially similar in principle to the statutory framework 

34

wp1927-2015-J.doc

examined   by   the   Supreme   Court   in  

Chintapalli.   In   both 

enactments,   powers   of   the   Registrar   may   be   delegated   to 

subordinate   officers.   In   both   enactments   such   officers   remain 

subordinate   and   subject   to   Registrar’s   supervision.   In   both 

enactments,   the   legislature   preserves   supervisory   jurisdiction. 

Therefore, the ratio of 

Chintapalli squarely applies and furnishes 

direct authority on the point presently under consideration. The 

judgment in 

Chintapalli thus supports the proposition that where 

the   statutory   scheme   preserves   supervisory   control,   the   order 

passed by a subordinate officer exercising delegated powers can be 

subject to revisional scrutiny. 

52.Consequently, when the petitioners contend that the Deputy 

Registrar while deciding the deemed membership application must 

be treated as the Registrar himself because delegated powers were 

exercised   and   that   therefore   no  revision   could   lie   before  the 

superior authority, such submission cannot be accepted. The said 

submission runs contrary to the ratio laid down by the Supreme 

Court in 

Chintapalli and contrary to the statutory scheme of the 

Maharashtra Co operative Societies Act. 

53.Further support to the aforesaid view is available from the 

judgment of the Supreme Court in 

Yogendra Prasad v. Additional 

Registrar, Co operative Societies, 

1992 Supp (1) SCC 720, wherein 

the Supreme Court again had occasion to consider an similar issue 

relating to the revisional authority of superior officers over orders 

passed by subordinate officers exercising powers of the Registrar. 

In the said decision, the Supreme Court, while relying upon the 

earlier ratio in 

Chintapalli Agency Taluk Arrack Sales Cooperative 

35

wp1927-2015-J.doc

Society Ltd., held that merely because a subordinate officer or 

Assistant   Registrar   exercises   powers   originally   vesting   in   the 

Registrar, the Registrar is not divested of his supervisory and 

revisional   authority   under   the   statute.   The   Supreme   Court 

emphasised that where the statutory scheme maintains distinction 

between “the Registrar” and “a person exercising powers of the 

Registrar,”   and   where   the   Act   preserves   the   Registrar   as   the 

supervisory authority over subordinate officers, the exercise of 

delegated powers by subordinate authorities is subject to revisional 

scrutiny. The Court further observed that the purpose of such 

revisional jurisdiction is to correct palpable errors and to remedy 

injustice arising from orders of subordinate officers, and such 

supervisory   jurisdiction   cannot   be   excluded   merely   because 

delegated   power   was   exercised.   The   Supreme   Court   again 

distinguished the principle laid down in 

Roop Chand and clarified 

that the same would not apply where the statutory enactment 

itself maintains distinction between the original authority and the 

officer   empowered   to   exercise   delegated   functions.   In   my 

considered opinion, the ratio of 

Yogendra Prasad lends additional 

support to the conclusion already reached hereinabove that under 

the scheme of the Maharashtra Co operative Societies Act, the 

Registrar   continues   to   occupy   a   supervisory   position  over 

subordinate officers notwithstanding delegation of powers, and 

therefore an order passed by such subordinate officer cannot be 

treated as equivalent to the order of the Registrar merely because 

delegated powers were exercised.

36

wp1927-2015-J.doc

54.Further   support   to   the   aforesaid   interpretation   is   also 

available from the judgment of the Division Bench of this Court in 

Cipla Limited v. Competent Authority and the District Deputy 

Registrar, Co operative Society and Others, reported in 2021 SCC 

OnLine Bom 622

, wherein while considering the scheme of the 

Maharashtra Cooperative societies Act and the status of officers 

functioning   thereunder,   the   Division   Bench   has   reiterated  the 

distinction   between   the   Registrar   and   subordinate   officers 

functioning below him. In paragraphs 131 to 133 of the said 

judgment,   the   Division   Bench   took   note   of   the   position   of 

Registrars and subordinate officers and observed that the office of 

the Deputy District Registrar is not at par with the post of the 

Registrar. The Division Bench thereafter referred to the earlier 

binding precedent in 

Krishnarao Bakaramji Hadge and reiterated 

that   even   where   powers   of   the   Registrar   are   conferred   upon 

subordinate officers under Section 3 of the Act, such officers 

continue to function under the superintendence of the Registrar 

and   remain   subordinate   to   him.   The   Division   Bench   further 

observed   that   merely   because   an   Assistant   Registrar,   Deputy 

Registrar or similar subordinate officer exercises delegated powers 

of the Registrar, it cannot be contended that the order passed by 

such officer must be treated as the order of the Registrar himself. 

In   my   considered   opinion,   the   aforesaid   observations   of   the 

Division Bench directly go against the contention sought to be 

raised by the petitioners in the present matter that once delegated 

powers are exercised by the Deputy Registrar, the resulting order 

must be equated with an order of the Registrar himself. The ratio 

37

wp1927-2015-J.doc

of 

Cipla Limited, read with Krishnarao Bakaramji Hadge, clearly 

affirms that delegation of power does it obliterate the distinction 

between   the   principal   authority   and   the   subordinate   officer 

exercising   delegated   powers.   Thus,   even   on   the   basis   of   the 

binding Division Bench precedent of this Court, the submission 

advanced by the petitioners on the question of jurisdiction cannot 

be sustained.55.Learned Senior Counsel appearing for the petitioners has 

placed considerable reliance upon the judgment of a Coordinate 

Bench of this Court in 

Bajarang Labour Cooperative Society and 

submitted that the said decision, after considering Sections 158 

and 23(1A) of the Maharashtra Co operative Societies Act, took 

the view that by virtue of the Government Notification dated 11 

September 2012, powers of the Registrar stood delegated to the 

Deputy   Registrar   and   therefore   while   entertaining   such 

applications the District Deputy Registrar acts as delegate of the 

Registrar, and  no revision could thereafter lie before the Divisional 

Joint Registrar. It has further been pointed out that the said view 

has thereafter been followed in 

Ravi Vishwanath Ghumre and also 

in Deepali Majoor Sahakari Sanstha Maryadit

. This Court is unable 

to accept the same as in the first place, the proposition canvassed 

in  

Bajarang Labour  appears to proceed on a application of the 

doctrine that an act of delegate is to be treated as act of delegator. 

However, such proposition, with respect, cannot be read divorced 

from binding precedents of superior Courts. As already discussed 

hereinabove,   the   Supreme   Court   in  

Chintapalli   Agency  and 

Yogendra Prasad has held that where the statute itself preserves 

38

wp1927-2015-J.doc

supervision and distinction between the Registrar and subordinate 

officers, the conferment of delegated powers upon subordinate 

officers does not elevate such officer to the status of Registrar. 

Equally, Division Bench judgments of this Court in  

Krishnarao 

Bakaramji   Hadge

  and  Cipla   Limited  have   reiterated   that 

subordinate   officers   exercising   delegated   powers   remain 

subordinate. These authorities explain the statutory scheme and 

make it clear that delegation under Sections 3 or 158 does not 

obliterate statutory position of Registrar. Further, Section 154 itself 

provides that revision shall lie depending upon the rank of the 

officer who passed the order, and not merely upon the source from 

which power is derived.  In that view of the matter,  the reasoning 

in  

Bajarang Labour   does not align with Supreme Court and 

Division   Bench   precedents   noticed   above.   Mere   subsequent 

following   of  

Bajarang Labour  by   coordinate   Benches   in  Ravi 

Vishwanath Ghumre

 and Deepali Majoor Sahakari Sanstha would 

not   change   the   position   where   the   issue   stands   covered   by 

judgments of Supreme Court. Accordingly, with utmost respect, the 

reliance   placed   by   the   petitioners   upon   the   aforesaid   line   of 

judgments does not persuade this Court to accept the contention 

that the Divisional Joint Registrar lacked jurisdiction to entertain 

the revision merely because the original order was passed by the 

Deputy Registrar exercising delegated powers.

56.On a proper reading of the record, I am satisfied that the 

impugned order is not perverse. It is based on relevant materials 

and   as   per   the   legal   scheme   of   the   Act   and   bye-laws.   The 

petitioners   have   not   been   able   to   show   any   patent   illegality, 

39

wp1927-2015-J.doc

jurisdictional error, or manifest injustice. The grounds urged are  in 

the nature of a request to re-appreciate the facts and reach a 

different   conclusion.   That   is   not   a   sufficient   ground   for 

interference under Articles 226 and 227, especially when the order 

under challenge is supported by both facts and law. 

57.For all these reasons, I hold that the impugned order dated 

13 November 2014 calls for no interference. The writ petition, 

therefore, has no merit.

58.The   writ   petition   is   accordingly   dismissed.   Rule   stands 

discharged. No order as to costs.

59.At this stage, learned Advocate for respondent No.4 seeks 

continuation of ad-interim relief. However, for the reasons stated 

in this judgment, the request for continuation of ad-interim relief is 

rejected.

(AMIT BORKAR, J.)

40