BANGA RAJRANI DEVAKINANDAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Bakul Panchal for the petitioner, learned Assistant Government Pleader Mr. Dhawan Jayswal for respondent No. 1 and learned advocate Mr. Arvind Yadav for respondent No. 2.

(2.) By this petition under Article 227 of the Constitution of India, the petitioner has challenged order dtd. 4/3/2021 passed by the Gujarat State Co-operative Tribunal, Ahmedabad ['the Tribunal' for short] below Exh. 8 in Appeal No. 9 of 2021 which was filed by the petitioner being aggrieved by the judgment and decree passed by the Board of Nominees in Summary Lavad Case No. 174 of 2016.

(3.) The brief facts of the case are as under: