WP- 5383-26-J.doc

Sayali

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CIVIL APPELLATE JURISDICTION

WRIT PETITION NO. 5383 OF 2026

Vishal T. Lathia, 

Aged about 42 years, Occ -Service 

An adult Indian Inhabitant, Having address 

at Cottage No. C- 06,  Nensey Cottage 

Co-operative Housing Society Ltd, 

Sant Dyaneshwar Marg, Borivali (East),

Mumbai – 400 066 and Others ….  Petitioners

Vs.

Pratik Pokharkar, Dy. Registrar R- North

Ward, Having its address at – 303, 

BMC Godown, Sanskruti 90 ft. Road, 

Thakur Complex, Kandivali (East) 

Mumbai – 400 101 and Others ….  Respondents

Mr. Amogh Singh with Mr. Bhavin Bhatia, Ms. Krutisha 

Pandey, and Mr. Nirav Karia, i/b Bhavin Bhatia, for 

Petitioners.

Mr. Y. D. Patil, AGP for State-Respondent No.1, 2, and 

31. 

Ms. Rachana Mamnani, for Respondent no. 9.

Mr. A. Y. Sakhare, Senior Advocate with Mr. Prashant P. 

Kulkarni and Subhash Yadav  for Respondent No. 12.

Mr. Pratik Pokharkar, Deputy Registrar R/North, Coop. 

Society, respondent No.1 is present.

CORAM :AMIT BORKAR, J.

RESERVED ON :APRIL 29, 2026.

PRONOUNCED ON:MAY 7, 2026

1

SAYALI

DEEPAK

UPASANI

Digitally signed by

SAYALI DEEPAK

UPASANI

Date: 2026.05.07

11:52:18 +0530

WP- 5383-26-J.doc

JUDGMENT:

1.By the present petition filed under Articles 226 and 227 of 

the Constitution of India, the Petitioners have assailed the legality, 

correctness, and propriety of the common judgment and order 

dated 15th April 2026 passed by Respondent No. 2, namely the 

Divisional   Joint   Registrar,   Co-operative   Societies,   Mumbai,   in 

Revision Application No. 65 of 2026 and Appeal No. 33 of 2026. 

By   the   said   common   order,   the   proceedings   initiated   by   the 

Petitioners came to be rejected, and the reliefs sought by them 

were declined.

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

projected by the Petitioners, may be briefly stated. It is the case of 

the Petitioners that Respondent Nos. 4 to 30, acting in concert and 

with an oblique and mala fide intention to impede the lawful 

redevelopment   of   Respondent   No.   3   Society,   approached 

Respondent   No.   1,   namely   the   Deputy   Registrar,   Co-operative 

Societies, R-North Ward. The said approach was made through 

MLC. It is contended that by lodging Complaint No. 6826 dated 

26/08/2025   addressed   to   the   Divisional   Joint   Registrar,   Co-

operative Societies, Mumbai Division, MLC sought cancellation of 

the Managing Committee of the Society. 

3.It is further the case of the Petitioners that Respondent No. 1, 

without due consideration of the material placed on record and the 

submissions advanced on their behalf, passed the impugned order 

dated 27/11/2025 under Section 75(5) of the Maharashtra Co-

operative  Societies  Act,  1960,  on  the  basis  of   the  complaints 

2

WP- 5383-26-J.doc

received. According to the Petitioners, the said order is arbitrary, 

suffers from the vice of extraneous considerations, and is the result 

of undue external influence, thereby offending the principles of 

natural justice. It is stated that thereafter, on 18 December 2025, 

Respondent No.1 issued a show cause notice under Section 77A(1)

(b-1) of the said Act proposing appointment of an Administrator or 

Authorised Officer. The Petitioners submitted a detailed reply on 

30/12/2025 placing on record relevant documents and material in 

response thereto. However, without adverting to the said reply and 

the supporting documents, Respondent No. 1 proceeded to pass a 

further order dated 20/01/2026 under Section 77A(1)(b-1) of the 

Act.

4.Being aggrieved by the impugned order dated 27 November 

2025 as well as the subsequent show cause notices and order 

dated 18 December 2025 and 20 January 2026 respectively, the 

Petitioners initially approached this Court by filing Writ Petition 

(L) No. 2251 of 2026 along with Interim Application (L) No. 3452 

of 2026. By order dated 4 February 2026, this Court granted 

liberty to the Petitioners to avail the alternate statutory remedies 

by filing appropriate proceedings before the competent authority 

and   directed   that   the   interim   application   therein   be   decided 

expeditiously. Pursuant thereto, the Petitioners preferred Revision 

Application   No.   65   of   2026   along   with   a   stay   application 

challenging the order dated 27 November 2025 and the show 

cause notice dated 18 December 2025. They also preferred Appeal 

No. 33 of 2026 assailing the order dated 20 January 2026. It is 

their   grievance   that   by   the   order   dated   27   November   2025, 

3

WP- 5383-26-J.doc

Respondent No. 1 has disqualified them from holding office in the 

Society for a period of two years in a manner which is ex facie 

arbitrary and unsustainable in law. Being dissatisfied with the 

rejection of their proceedings, the Petitioners have instituted the 

present writ petition. 

5.The Petitioners sought deletion of Respondent Nos. 7, 20, 21, 

and 26 on the ground that service upon them had been refused, as 

well as deletion of Respondent Nos. 8, 9, 10, 11, 15, 18, 19, 24, 28 

and 29 on the ground that they remained unserved. The said 

request was considered and accordingly allowed.

6.Mr. Amogh Singh, learned Advocate appearing on behalf of 

the Petitioners, submitted that the present writ petition calls in 

question the order dated 27 November 2025 passed by the Deputy 

Registrar under Section 75(5) of the Maharashtra Co-operative 

Societies Act, 1960 as well as the order dated 20 January 2026 

passed in exercise of powers under Section 77A(1)(b-1) of the said 

Act appointing an Administrator. He further submitted that the 

Petitioners have also impugned the order dated 15 April 2026 

passed by the Divisional Joint Registrar in appeal-cum-revision 

proceedings, whereby the order of disqualification under Section 

75(5) has been upheld with modification by reducing the period of 

disqualification   from   two years  to  six   months,  and  the  order 

appointing the Administrator has been confirmed. 

7.Learned counsel for the Petitioners further submitted that 

the   impugned   orders  are   vitiated  on   account  of   extra-judicial 

interference   at   the   instance   of   a   local   Member   of   Legislative 

4

WP- 5383-26-J.doc

Council, who is alleged to have close association with one of the 

complainants,   Mr.   Sudhir   Hattangadi,   belonging   to   the   same 

political party. It is contended that such association is evident from 

the banner displayed by Respondent No. 6 and from the fact that 

the original complaint dated 2 July 2025 was addressed to the said 

MLC.   It   is   further   submitted   that   the   MLC   addressed   a 

communication dated 26 August 2025 to the Deputy Registrar and 

on the very same day, a show cause notice came to be issued to the 

Society by the Deputy Registrar relying upon such communication. 

According to the Petitioners, the impugned order itself refers to the 

complaint, the communication of the MLC, and the consequent 

show cause notice. It is also pointed out that specific pleadings in 

that  regard  have  been raised  in paragraphs  43  to  47  of   the 

petition. It is further submitted that the Society had appointed a 

developer for redevelopment by securing 85 percent majority of 

the members. However, the complainants, instead of pursuing 

remedies within the framework of law, approached the said MLC 

for intervention, which is reflected in the complaint dated 2 July 

2025. It is also submitted that the affidavit filed on behalf of the 

State Government relies upon two additional complaints dated 8 

May 2025 and 16 May 2025 addressed by certain members to the 

Deputy Registrar, and none of the said complaints disclose any 

allegation constituting breach of Section 75(5) of the said Act.

8.Inviting attention to the impugned order dated 27 November 

2025 passed by the Deputy Registrar under Section 75(5) of the 

Act, learned counsel submitted that the said order proceeds on two 

grounds. Firstly, that the Society has failed to submit the Audit 

5

WP- 5383-26-J.doc

Rectification Reports for the financial years 2022–2023 and 2023–

2024. Secondly, that the accounts for the said years were not 

placed before the General Body for approval. It is submitted that 

the Deputy Registrar has failed to take into consideration that the 

accounts for the financial year 2022–2023 were duly approved in 

the General Body Meeting held on 24 September 2023 and that 

the report in respect thereof was submitted to the office of the 

Deputy Registrar on 20 October 2023. It is further submitted that 

for the financial year 2023–2024, the accounts were approved in 

the General Body Meeting dated 29 September 2024 and the 

report was submitted on 28 October 2024. It is contended that 

these   aspects   were   specifically   brought   to   the   notice   of   the 

Divisional   Joint   Registrar   in   the   appellate   and   revisional 

proceedings. However, the Divisional Joint Registrar, while passing 

the impugned order, has merely observed that it appears that the 

rectification reports were not placed before the General Body 

Meetings for the said years and thereby confirmed the findings 

recorded by the Deputy Registrar.

9.Per   contra,   Mr.   A.   Y.   Sakhare,   learned   Senior   Advocate 

appearing for Respondent No. 12, submitted that it is incumbent 

upon the Petitioners, being members of the Managing Committee, 

to   ensure   preparation,   placement,   and   approval   of   the   Audit 

Reports for the financial years 2022–2023 and 2023–2024 in the 

respective   General   Body   Meetings.   It   is   submitted   that   such 

approval is mandatory in terms of Bye-law No. 95 read with the 

provisions of Sections 75(2), 75(2)(vii), 75(2)(viii), and 75(4) of 

the Maharashtra Co-operative Societies Act, 1960. 

6

WP- 5383-26-J.doc

10.Learned   Senior   Counsel   further   submitted   that   the 

Petitioners have failed to prepare, place, and secure approval of 

the Audit Reports in the Annual General Meetings for the said 

financial years. It is submitted that under Bye-law No. 153, the 

Society is required to prepare an Audit Rectification Report in 

Form ‘O’ as prescribed under Rule 73 of the Maharashtra Co-

operative Societies Rules, 1961, and the same is required to be 

placed before the Managing Committee for approval and thereafter 

before the General Body, and to be submitted to Respondent No. 1 

along with the Annual Report within the prescribed time. It is 

contended   that   these   mandatory   requirements   have   not   been 

complied with in respect of the financial years 2022–2023 and 

2023–2024. According to the Respondent, such failure amounts to 

a   violation   of   Section   75(2)(vii)   of   the   Act   and   attracts 

consequences under Section 75(5), including disqualification. It is 

further submitted that such conduct also constitutes an offence 

under Section 146 of the Act, rendering the members of the 

Managing Committee liable for penal action under Section 147.

11.It   is   further   submitted   that   as   a   consequence   of   the 

disqualification of Petitioner Nos. 1 to 4, there arose a vacuum in 

the Managing Committee. Out of the total strength of twelve 

members, four members stood disqualified, and one member had 

resigned, thereby reducing the strength to seven. It is further 

contended that Petitioner No. 2, who was co-opted on 7 October 

2023, was not validly co-opted and, therefore, cannot be taken 

into account, resulting in further reduction of the effective strength 

and absence of quorum. It is submitted that in view of such 

7

WP- 5383-26-J.doc

situation, the order dated 20 January 2026 passed under Section 

77A(1)(b-1) appointing a Board of Administrators was justified. It 

is   pointed   out   that   the   Board   of   Administrators   comprising 

Respondents No. 2, 4, and 15 has already assumed charge of the 

affairs of the Society and the bank account of the Society has also 

been frozen. It is thus contended that the impugned orders have 

already been implemented, and the present writ petition has been 

rendered infructuous. On these grounds, it is prayed that the writ 

petition be dismissed. 

12.It is alleged that the Audit Rectification Reports arising out of 

the   statutory   audit,   as   well   as   the   reports   of   the   Managing 

Committee for the financial years 2022–2023 and 2023–2024, 

were   not   placed   before   the   General   Body   Meetings   for 

consideration and approval. It is further alleged that the proposed 

budget for the ensuing financial year was also not placed before 

the General Body. On the basis of the aforesaid omissions, it is 

contended that the Managing Committee has acted in breach of 

the  provisions  of  Section  75  of  the  Maharashtra  Co-operative 

Societies Act, 1960.

REASONS AND ANALYSIS:

13.I have heard the learned advocates for the parties at length 

and I have gone through the entire record. The record includes the 

complaints, the show cause notices, the inspection report dated 29 

August 2025, the minutes of the annual general meetings, the 

impugned order dated 27 November 2025 passed under Section 

75(5) of the Maharashtra Co-operative Societies Act, 1960, the 

8

WP- 5383-26-J.doc

order dated 20 January 2026 passed under Section 77A(1)(b-1), 

and   the   common   judgment   dated   15/04/2026   passed   by   the 

Divisional Joint Registrar in revision and appeal.

14.Therefore, the first question is whether the petitioners did in 

fact place the rectification reports and accounts before the general 

body and before the Deputy Registrar in the manner shown by the 

record. On this point, the communications dated 25 September 

2023   and   10   September   2024   assume   importance.   These 

communications are shown to be specific. They refer in terms to 

submission of rectification of audit and accounts for the respective 

financial years. It is also seen that these communications were sent 

along with annexures, which are part of the record and which give 

substance to what is stated in the letters. Most importantly, both 

these   communications   bear   acknowledgement   and   seal   of   the 

office of the Deputy Registrar dated 20 October 2023 and 28 

October 2024. When a statutory office receives a document and 

puts its seal and acknowledgement, it creates a situation where 

receipt cannot be denied. There arises a presumption that such 

documents were indeed received in due course of official business. 

Therefore, these communications stand on a higher footing than 

assertions made in pleadings.

15.The Petitioners had specifically contended that the accounts 

for the financial year 2022–2023 were approved in the General 

Body   Meeting   dated   24   September   2023   and   the   relevant 

documents were submitted to the office of the Deputy Registrar on 

20 October 2023. Similarly, for the financial year 2023–2024, the 

accounts were approved in the General Body Meeting dated 29 

9

WP- 5383-26-J.doc

September 2024 and the documents were submitted on 28 October 

2024. These factual assertions, supported by documents, were 

placed   before   the   appellate   and   revisional   authority.   Yet,   the 

Divisional Joint Registrar has recorded that it “appears” that the 

rectification reports were not placed before the General Body, 

without undertaking any examination of the minutes of meetings 

or the documents evidencing approval. This manner of recording 

findings   shows   absence   of   application   of   mind.   When   civil 

consequences such as disqualification are to follow, the authority is 

expected to record findings based on material. A mere observation 

that something “appears” cannot substitute a finding of fact.

16.The   respondents,   however,   have   taken   a   stand   that   the 

minutes of  the  Annual  General Body  Meetings do not reflect 

proper placement of rectification reports and annual budget before 

the   general   body.   In   the   present   case,   the   letters   dated  25 

September 2023 and 10 September 2024, along with annexures 

and official acknowledgements, indicate that the petitioners had 

placed material on record and had also brought it to the notice of 

the   Deputy   Registrar.   These   are   contemporaneous   documents. 

They are not created later for the purpose of litigation. Before 

recording a finding of violation leading to disqualification, the 

authority was required to examine these documents in detail and 

then come to a reasoned conclusion. However, the impugned order 

does   not   reflect   such   careful   consideration.   It   proceeds   on   a 

general   assumption   that   the   statutory   requirement   was   not 

fulfilled, without adequately dealing with the material produced 

by the petitioners. In absence of proper reasoning and analysis, the 

10

WP- 5383-26-J.doc

finding appears incomplete. Therefore, the approach adopted by 

the authority cannot be said to be in accordance with settled 

principles   of   law,   which   require   consideration   of   all   relevant 

material before arriving at a conclusion affecting rights of parties.

17.The petitioners had raised a serious contention before the 

authorities that the proceedings, beginning from the issuance of 

notices and the order under Section 75(5)  were set in motion due 

to   complaints   having   political   background.   They   specifically 

pointed   out   that   the   complaint   dated   26   August   2025   was 

addressed   by   a   Member   of   Legislative   Council   and   such 

involvement had a direct bearing on the manner in which the 

statutory authority proceeded. In this context in is necessary to to 

make refrence to the judgment of Supreme Court in 

State of M.P. v. 

Sanjay Nagayach, 

(2013) 7 SCC 25  wherein it is held as under:-

“36.  Statutory   functionaries   like   the   Registrar/Joint 

Registrar   of   cooperative   societies   functioning   under   the 

respective Cooperative Act must be above suspicion and 

function independently without external pressure. When an 

authority invested with the power purports to act on its own 

but in substance the power is exercised by external guidance 

or   pressure,   it   would   amount   to  non-exercise   of   power, 

statutorily vested. Large number of cases are coming up 

before   this   Court   and   the   High   Courts   in   the   country 

challenging the orders of supersession and many of them are 

being passed by the statutory functionaries due to external 

influence   ignoring   the   fact   that   they   are   ousting   a 

democratically elected Board, the consequence of which is 

also grave because the members of the Board of Directors 

would also stand disqualified in standing for the succeeding 

election as well. 

11

WP- 5383-26-J.doc

37.  The Registrar/Joint Registrar, while exercising powers 

of supersession has to form an opinion and that opinion 

must be based on some objective criteria, which has nexus 

with the final decision. A statutory authority shall not act 

with pre-conceived notion and shall not speak his masters' 

voice, because the formation of opinion must be his own, not 

of somebody else in power, to achieve some ulterior motive. 

There may be situations where the Registrar/Joint Registrar 

are expected to act in the best interest of the society and its 

members, but in such situations, they have to act bona fide 

and within the four corners of the statute. In our view, the 

impugned   order   will   not   fall   in   that   category. 

……………………………

42.  Further, we are inclined to give the following general 

directions in view of the mushrooming of cases in various 

courts   challenging   orders   of   supersession   of   elected 

Committees:

42.1.   Supersession   of   an   elected   Managing 

Committee/Board is an exception and be resorted to only in 

exceptional   circumstances   and   normally   elected   body   be 

allowed to complete the term for which it is elected.

42.2. Elected Committee in office be not penalised for 

the shortcomings or illegalities committed by the previous 

Committee,   unless   there   is   any   deliberate   inaction   in 

rectifying   the   illegalities   committed   by   the   previous 

Committees.

42.3. Elected Committee in office be given sufficient 

time, say at least six months, to rectify the defects, if any, 

pointed out in the audit report with regard to incidents 

which originated when the previous committee was in office.

42.4. The Registrar/Joint Registrar are legally obliged 

to   comply   with   all   the   statutory   formalities,   including 

consultation with the financing banks/controlling banks, etc. 

12

WP- 5383-26-J.doc

Only after getting their view, an opinion be formed as to 

whether an elected Committee be ousted or not.

42.5. The Registrar/Joint Registrar should always bear 

in mind the consequences of an order of supersession which 

has the effect of not only ousting the Board out of office, but 

also   to   disqualify   them   for   standing   for   election   in   the 

succeeding elections. The Registrar/Joint Registrar therefore 

is duty-bound to exercise his powers bona fide and not on 

the dictation or direction of those who are in power.

42.6. The Registrar/Joint Registrar shall not act under 

political pressure or influence and, if they do, be subjected to 

disciplinary proceedings and be also held personally liable 

for the cost of the legal proceedings.

42.7. Public money is not to be spent by the State 

Government   or   the   Registrar   for   unnecessary   litigation 

involving disputes between various factions in a cooperative 

society. Taxpayers' money is not expected to be spent for 

settling those disputes. If found necessary, the same is to be 

spent from the funds available with the Bank concerned.”

18.In the light of above observations I have perused impugned 

judgment. The submission goes to the root of how the proceedings 

have   come   into   existence   and   in   what   manner   the   statutory 

authority has been put into motion. It is their clear case that the 

complaint which set everything in motion was not addressed to the 

authority, but was first made to a Member of Legislative Council. 

This may appear as a simple act of representation, but what 

follows thereafter assumes significance. A letter dated 26 August 

2025   was   issued   by   the   said   political   person   to   the   Deputy 

Registrar. On the same day, the authority issued a show cause 

notice and commenced action under the statute. The petitioners 

13

WP- 5383-26-J.doc

say that such immediacy gives an impression that the statutory 

process did not originate from independent application of mind, 

but was set into motion because of the said communication. When 

events follow in such close sequence, the Court is required to 

examine whether the authority acted because it was satisfied on 

record, or because it was prompted to act.

19.It is further urged that the timing of the complaint adds 

another layer of doubt. At that stage, the society had already 

moved forward with redevelopment and had secured approval of 

an overwhelming majority of its members. In such a background, 

when a complaint surfaces through a political channel and is 

immediately acted upon, it creates a reasonable apprehension that 

the proceedings may not have been initiated in a neutral manner. 

The   petitioners   rely   not   merely   on   the   existence   of   such 

communication, but on the continuity of events, the proximity in 

time, and the absence of any inquiry. When all these factors are 

read together, they indicate that the authority may not have acted 

on its own satisfaction.

20.However,   it   is   equally   necessary   to   state   that   mere 

involvement of a political functionary cannot, by itself, vitiate the 

proceedings.   In   actual   working,   complaints   are   often   made 

through elected representatives. Such conduct is not unknown to 

law. The difficulty arises when the record shows that the authority 

has acted in close alignment with such communication and has not 

demonstrated that it examined the matter. If the impugned order 

itself   refers   to  such   letter,   and   the  subsequent   action   follows 

immediately without any independent scrutiny, then the Court is 

14

WP- 5383-26-J.doc

bound   to   examine   whether   the   discretion   exercised   has   been 

influenced.

21.In such a situation, the requirement becomes strict. The 

authority must act on its own reasoning. It must record its own 

satisfaction based on material placed before it. The order must 

show that it has considered the reply submitted by the affected 

parties,   examined   the   relevant   documents,   and   applied   the 

provisions of the statute. If the action appears to be a continuation 

of what has been suggested by an external authority, then the 

order loses its character as a statutory decision. The authority is 

required to speak for itself. It cannot follow the voice of another, 

irrespective of position. This requirement goes to the core of 

validity.

22.This position is well supported by the law laid down by the 

Supreme Court in 

Sanjay Nagayach. The principles stated therein 

are   directly   applicable   in   cases   where   allegations   of   external 

influence are raised. The Supreme Court has made it clear that 

authorities like Registrar and Joint Registrar, though vested with 

wide statutory powers, are under a obligation to exercise those 

powers independently. The decision must be their own. The law 

does not permit them to act under direction or influence of others. 

Independence is a condition attached to the exercise of power. The 

judgment explains that even if an order appears on paper to have 

been passed by the authority, but in reality it is guided by someone 

else, then such exercise is no exercise in the eyes of law. This 

observation carries serious implication. It means that compliance 

with procedure alone is not sufficient. The decision must reflect 

15

WP- 5383-26-J.doc

independent thinking. The Supreme Court has also taken note of 

increasing instances where elected committees are removed due to 

outside   influence,   without   appreciating   the   seriousness   of 

consequences. This caution becomes relevant in the present case 

where similar concerns are raised.

23.Another aspect which cannot be ignored is the nature of 

consequence flowing from such orders. Removal of an elected 

managing committee or disqualification of its members directly 

interferes with the democratic functioning of the society. It also has 

future   impact,   since   such   members   may   be   prevented   from 

contesting elections again. Therefore, the exercise of such power 

requires a higher level of scrutiny. The authority must act carefully. 

It must ensure that its decision is based on objective material and 

free from any external pressure.

24.The Supreme Court has also cautioned that the authority 

must not act with a pre-determined mind. It cannot begin with a 

conclusion   and   then   look   for   justification.   Nor   can   it   accept 

allegations made by one group within the society without proper 

examination. In cooperative societies, disputes between groups are 

common. One group may attempt to bring action against another. 

In such situation, the role of the Registrar is to remain neutral and 

examine the matter on its own merits. If the authority acts under 

influence or accepts one side without proper scrutiny, then it fails 

in discharge of its statutory duty.

25.When these principles are applied to the facts of the present 

case, the overall situation does not appear free from doubt. The 

16

WP- 5383-26-J.doc

chain of events, beginning from the complaint to the political 

functionary,   followed   by   immediate   communication   and   swift 

statutory action, creates an impression that the authority has not 

have acted with independence. The impugned order does not 

indicate that the defence of the petitioners was independently 

evaluated. 

26.Therefore, though it cannot be stated in absolute terms that 

involvement   of   a   political   person   alone   invalidates   the 

proceedings, the surrounding circumstances in the present matter, 

when read with the contents of the impugned order, do not inspire 

confidence that the decision was taken with independence. The 

statutory authority was expected to act above such influence and 

strictly within the limits of the Act. The doctrine of colorable 

exercise of power becomes relevant in such situation. It means that 

though the authority appears to act within its powers, the real 

purpose behind the action is something else. In the present matter, 

the cumulative effect of these facts creates a reasonable doubt that 

the action was influenced by considerations not confined to the 

provisions of the Act. The authorities under the Act are expected to 

act   with   independence,   especially   when   their   decisions   have 

serious civil consequences such as disqualification and takeover of 

management. If the process gives an impression that one party has 

been favoured through indirect means, then the decision cannot be 

sustained. Therefore, this Court finds that the manner in which 

powers have been exercised indicates a colorable exercise, which 

vitiates the impugned action.

17

WP- 5383-26-J.doc

27.The order dated 20 January 2026 passed under Section 

77A(1)(b-1) cannot stand on its own footing and is connected with 

the     order   of   disqualification.   It   appears   that   the   reason   for 

bringing   in   Authorized   Officers   was   based   on   the   order   that 

managing committee had already become disqualified. In other 

words, the second order is standing upon the first order. If the first 

order is found to be unsustainable, then the second order loses its 

base. When the disqualification is taken away, then the entire basis 

of  vacuum or stalemate in the society becomes unsustainable. If 

the base falls, the structure cannot stand. In such circumstances, 

the appointment of Authorized Officers cannot be sustained.

28.The scheme of Section 77A indicates that the power given to 

the Registrar comes with inbuilt checks. One such check is that 

before passing such order, the Registrar is required to put a notice 

on the notice board of the society office. By putting such notice, all 

members of the society, even those who are not in the managing 

committee, come to know that some action is being proposed. 

Then, if they want, they can come forward and explain their side. 

It also helps the authority to know the situation inside the society, 

because   sometimes   members   themselves   can   explain   what   is 

actually happening.

29.In the present matter, it is seen that the Registrar has used 

the proviso to Section 77A and has avoided giving notice by saying 

that there was urgency. The proviso does allow this, but only in 

rare cases. The authority must show that there was real urgency. 

There must be reasons showing that if notice is given and time is 

taken, then harm will happen. But in the impugned order, such 

18

WP- 5383-26-J.doc

reasons are not shown. 

30.Further, the way in which the order has been passed also 

creates doubt. The complainant himself has been appointed as 

Authorized   Officer   immediately.   This   gives   a   feeling   that   the 

decision may have been already decided in advance. When a 

person who is part of dispute, it raises question about fairness. It 

gives impression that the aim was to remove the petitioners and 

bring in a particular person. If all these things are seen together,  it 

gives overall impression that the power has not been used in 

balanced manner. The process looks hurried and leaning towards 

one side. Therefore, the order passed by using proviso cannot be 

accepted in law without special reasons.

31.Taking the matter as a whole, I am of the opinion that the 

petitioners have succeeded. The finding that there was violation of 

Section   75   cannot   be   sustained.   Once   that   finding   falls,   the 

disqualification   under   Section   75(5)   also   falls.   The   order 

appointing Authorized Officers under Section 77A(1)(b-1), being 

founded on that disqualification also cannot stand.

32.In the facts of the present case, this Court finds it necessary 

to deal with the issue of conduct of the statutory authority in light 

of the principles laid down in 

State of M.P. v. Sanjay Nagayach. The 

record   indicates   that   the   initiation   and   culmination   of   the 

proceedings do not reflect a independent exercise of statutory 

power. The sequence of events, beginning from the complaint 

addressed to a political functionary, followed by communication 

from   such   office,   and   the   immediate   activation   of   statutory 

19

WP- 5383-26-J.doc

machinery, coupled with absence of clear consideration of the 

petitioners’ defence, creates a situation where the decision-making 

process appears to have been affected by external inputs. The 

material is sufficient to hold that the standard of independent 

application of mind expected from a statutory authority has not 

been satisfied.

33.It is well settled that a Registrar or Joint Registrar, while 

exercising powers under the Co-operative law, acts as a statutory 

authority and is bound to function within the four corners of the 

statute. Such authority cannot act on dictates emanating from 

outside the statute. The law requires that the satisfaction must be 

of the authority itself. When such satisfaction is seen to be diluted, 

even by indirect influence, the legitimacy of the decision stands 

impaired. The Supreme Court has cautioned that such conduct, if 

established,   would   invite   disciplinary   consequences   and   even 

personal liability in appropriate cases.

34.Having regard to the nature of findings recorded herein, this 

Court  is of the view that the matter cannot  be  left at mere 

quashing   of   the   impugned   orders.   The   manner   in   which   the 

proceedings have been conducted raises concerns which require 

appropriate action. 

35.Accordingly,   it   is   directed   that   the   State   Government, 

through the Secretary, Co-operation Department, shall examine the 

conduct   of   the   concerned   Deputy   Registrar   who   passed   the 

impugned orders dated 27 November .2025 and 20 January 2026. 

Such   examination   shall   be   undertaken   in   the   light   of   the 

20

WP- 5383-26-J.doc

observations made in this judgment and the principles enunciated 

in 

State of M.P. v. Sanjay Nagayach, particularly with regard to the 

requirement   of   independent   exercise   of   statutory   power  and 

absence   of   external   influence.   The   State   shall   call   for   an 

explanation from the said officer and take an appropriate decision 

in  accordance  with law  as whether any  disciplinary  action  is 

warranted. It is further directed that the aforesaid exercise shall be 

completed within a period of three months from the date of receipt 

of this order. The decision taken shall be placed on record of this 

Court by way of an affidavit.

36.Before parting, this Court deems it appropriate to reiterate 

that statutory authorities entrusted with powers affecting elected 

bodies   must   exercise   such   powers   with   independence.   Any 

deviation from these principles not only affects the parties before 

the authority but also erodes confidence in the rule of law. The 

direction issued herein is intended to ensure adherence to these 

principles.

37.In view of the foregoing discussion and findings recorded 

hereinabove, the following order is passed:

(i)  The Writ Petition is allowed;

(ii)  The   order   dated   27   November   2025   passed   by 

Respondent No. 1 under Section 75(5) of the Maharashtra 

Co-operative Societies Act, 1960, the order dated 20 January 

2026 passed under Section 77A(1)(b-1) of the said Act, and 

the   common   order   dated   15   April   2026   passed   by 

Respondent No. 2 in Revision Application No. 65 of 2026 

21

WP- 5383-26-J.doc

and Appeal No. 33 of 2026 are quashed and set aside;

(iii)  Consequentially, the disqualification of the Petitioners 

stands set aside. The Managing Committee of the Society 

shall stand restored to its original position;

(iv)  If, pursuant to the impugned orders, any Administrator 

or Board of Administrators has taken charge of the affairs of 

the Society, such authority shall forthwith hand over charge, 

along   with   all  records,   documents   and   accounts,   to   the 

restored Managing Committee;

(v)  The operation of the bank account of the Society, if 

restricted pursuant to the impugned action, shall be restored 

in favour of the Managing Committee in accordance with 

law;

(vi)  The   State   Government,   through   the   Secretary,   Co-

operation   Department,   shall   examine   the   conduct   of 

Respondent No. 1 and 2 in light of the observations recorded 

in this judgment and the principles laid down in 

State of M.P. 

v. Sanjay Nagayach

. The State shall call for an explanation 

from the concerned officer and take an appropriate decision 

in accordance with law;

(vii)  The aforesaid exercise shall be completed within a 

period of three months from the date of receipt of this order 

and compliance affidavit shall be filed within three months;

22

WP- 5383-26-J.doc

(viii) Rule is made absolute in the above terms. There shall 

be no order as to costs.

38.List this writ petition for compliance on 10 August 2026.

39.At this stage, learned Advocate for respondent No.12 seeks 

stay of the operation and implementation of the present judgment 

and order. However, for the reasons recorded in this judgment, 

said request for stay stands rejected.

(AMIT BORKAR, J.)

23