PANKAJ KANTIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal under Clause 15 of the Letters Patent is at the instance of the original respondents nos. 5 to 27 of the writ- application and is directed against the order passed by a learned Single Judge of this Court dtd. 19/2/2021 disposing of the main matter, i.e. Special Civil Application No. 15849 of 2020 issuing appropriate directions.

(2.) The facts giving rise to this Appeal may be summarized as under:

(3.) As we intend to dispose of this Appeal on a short ground, it is not necessary for us to advert much into the facts of this litigation, however, we may only observe that here is a litigation between two divisions of a society. Prima-facie, it appears that the appellant society is not ready and willing to accept the private respondents herein as the members of one of the divisions of the society. Be that as it may, the dispute ultimately reached before the District Registrar, and an order came to be passed, which went against the respondents herein. Against the order passed by the District Registrar, an appeal came to be preferred and the appeal also came to be dismissed. Against the order passed by the Appellate Authority, as on date, there is a Revision Application pending before the State Government filed by the private respondents herein.