MAHENDRASINH RATNASINH KARMARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft amendment is allowed.

(2.) This petition under Article 226 of the Constitution of India is filed against the issuance of show cause Notice by respondent No.2 dated 06.08.2020 in exercise of powers under Section 76 (B) of the Gujarat Co-operative Societies Act, 1961.

(3.) The background of facts, which has given rise to this petition is that the present petitioner is a Vice-president of the Valia Taluka Co-operative Purchase and Sale Union Limited (hereinafter referred to as the "Society") and the society is engaged in the activities of purchase and sale of agricultural and other items and also doing other activities.