MEHSANA DISTRICT COOPERATIVE UNION Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE term of three years of Mahesana District Co-operative Union is expiring on 2nd June, 2011. As per Gujarat Co-operative Societies' Act, 1961 read with Gujarat Co-operative Societies Election to Committee Rules, 1982, the elections have to be held within one month before the terms of the elected society is to expire. THE petitioner has written a letter on 1st March, 2011 to the District Registrar, Mahesana requesting him to hold elections and start the process of election of petitioner Union, but no steps have yet been taken by the respondent nos. 3 and 4.

(2.) ACCORDING to Mr. Nirag N.Pathak, learned Assistant Government Pleader, page 20 of the writ petition discloses that steps have been taken by the respondents and voters' list has been called from the petitioner Co-operative Union which was provided by the petitioner on 18th April, 2011. The only apprehension of the petitioner is that instead of holding elections of the petitioner Co-operative Union, the respondent nos. 3 and 4 may appoint a custodian. 2. We are not in agreement with the learned counsel for the petitioner. Since steps have been taken by the respondents and voters list have been called for, thereafter, they are in the process of publication of preliminary voters' list and after they finalise the voters' list, they will be holding elections.