SODHA PARMAR KANTIBHAI MANIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition, the petitioner has prayed, inter alia, that: ?

(2.) Mr.Harin Raval, learned Senior Advocate appearing with Mr. P.S.Champaneri, learned advocate for the petitioners has referred to certain incidents of past and apprehends that in view of such past incidents, the petitioners, who would seek election of the Office Bearers, such elections would be delayed and such delay would be detrimental to the interest of the milk union. It is submitted that the prayers could be bifurcated in two broad reliefs firstly grievance with regards to call and convene meeting of elected members of the managing committee of respondent no.4 ?Union within a reasonable time and other being appointing of government representatives under Section 80(2) of the Gujarat Cooperative Societies Act (herein after referred to as the "Act") on the managing Board i.e. Board of Directors of respondent no.4 ? Milk Union.

(3.) Learned Senior Advocate Mr.Raval, thereafter, drew attention of this Court to the contents of the Paragraph Nos.5 & 6 of the affidvit ?in ?reply filed on behalf of the respondent no.3 to indicate that the election of Chairman, Vice Chairman of the respondent no.4 ?Union is scheduled to be completed by 25.10.2020.