KRISHNADHAM AWAS YOJNA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In this petition under Article 226 of the Constitution of India, the petitioner has prayed for a direction to quash and set aside the order dated 05.09.2020 passed by the respondent No.3- District Registrar appointing the respondent no.4 as custodian of the petitioner society and also the order dated 03.11.2020 passed by the respondent no.2-Additional Registrar, Cooperative Societies, by which, the order dated 05.09.2020 was confirmed.

(2.) Facts in brief are as under:

(3.) Mr.Baiju Joshi, learned advocate for the petitioner would submit that the orders dated 05.09.2020 and 03.11.2020 are bad in law. He would submit that the order was passed at the pretext of a member of a legislative assembly Shri Kishorbhai Chauhan. The order was therefore passed under political pressure on an application made by the MLA of the Vejalpur constituency. The order was therefore mala-fide and therefore deserve to be quashed and set aside.