JAGDISHBHAI NARSINHBHAI MADHVANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) As the facts of both the petitions are interconnected they are being considered by this common judgment.

(2.) Rule. Mr. H. H. Parikh, learned Assistant Government Pleader waives notice for respondent Nos. 1, 3 and 4, Mr. V. K. Shah waives notice for respondent No. 2 and Mr. Umang Vyas waives notice for respondent Nos. 6 and 7 in Special Civil Application No. 1712 of 2010. Mr. Himansu Patel, learned A.G.P. waives notice for respondent Nos. 1, 2 and 4, Mr. V. K. Shah waives notice for respondent No. 2 and Mr. R. S. Oza waives notice for respondent Nos. 6 and 7 in Special Civil Application No. 1713 of 2010.

(3.) The present petitions are directed against the orders passed by the District Registrar and confirmation thereof by the State Government whereby the petitioners have been disqualified and removed under Sec. 76B of the Gujarat Co-operative Societies Act (hereinafter referred to as 'the Act').