NAYANBHAI D SWADIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of present petition, the petitioners have inter alia prayed for quashing and setting aside the impugned order dated 05th February 2005 passed by the Gujarat State Co-operative Tribunal in Revision Application No.435 of 2004. When present petition came up for admission hearing before this Court (Coram : K.M. Mehta, J) on 04th July 2005, this Court passed the following order : 1. Nayanbhai D.Swadia and others, petitioners, have filed this petition with a prayer that this Court may be pleased to issue a writ of mandamus or any other appropriate writ, order or direction, quashing and setting aside the impugned order dated 5.2.2005 passed by the Gujarat State Co-operative Tribunal in Revision Application No.435 of 2004 as being illegal.

(2.) MR.Navin Pahwa, learned advocate for the petitioners has invited my attention to the following facts: