HITESH PUNAMCHAND SARAIYA Vs. REGISTRAR­CO-OPERATIVE SOCIETIES

JUDGEMENT

(1.) Rule. Ms. Monali Bhatt, learned Assistant Government Pleader waives service of rule on behalf of respondent Nos.1 & 2 and Mr. Niral Mehta, learned advocate waives service of rule on behalf of respondent No.3. Considering the facts and circumstances of the case, the matter is taken up for final hearing.

(2.) The petitioner has filed this petition under Article 226 of the Constitution of India praying for quashing and setting aside the letter / order dated 11.02.2011 issued and/or passed by the Liquidator and Co-operative Officer (Customer) attached to the office of District Registrar, Co-operative Societies, Dahod, the respondent No.2 herein, received by the petitioner on 17.02.2011 accepting the offer of respondent No.3 herein. The petitioner has also prayed for the direction to the respondent No.2 to accept the offer submitted by the petitioner on 09.02.2011.

(3.) This Court while issuing urgent notice on 23.02.2011 made it clear that any action of the respondent in respect of the tender and contract in question shall be subject to the further orders that may be passed by this Court.