KASHA TEXTILES PRIVATE LIMITED Vs. SECRETARY

JUDGEMENT

(1.) By consent of the learned advocates for respective parties, the matter is taken up for final hearing.

(2.) The brief facts of the case leading to filing of the present writ petition are as under:

(3.) Learned advocate Mr.Dipak Dave appearing for the petitioner has submitted that the impugned orders are required to be set aside since the respondent no.2-Rohit G. Mehta (original appellant) was the Director of the petitioner-Company along with another Director namely Nikhil Gandhi, whose name was mutated in the revenue record and Village Form No.6 showing Entry No.4260 at the time when the petitionerCompany purchased the aforesaid land. He has submitted that the respondent no.2 resigned as a Director after settling all his dues on 28.02.2001 and accordingly, the same is reflected in Form No.32 under the Companies Act showing the resignation and thereafter, another Director i.e. Sandip Kirtibhai Gandhi was appointed and his name was inserted in the revenue record in place of respondent no.2 and accordingly, Entry No.8378 was entered in to revenue records.