KHENGARBHAI MALABHAI CHUDASMA Vs. GUJARAT STATE COOPERATIVE TRIBUNAL

JUDGEMENT

(1.) Heard, learned Advocate Mr. Nilay H. Patel for learned Advocate Mr. Manish S. Shah for the petitioner.

(2.) By this petition under Articles 226 and 227 of the Constitution of India the petitioner has prayed for the following reliefs:

(3.) The brief facts of this case are that the petitioner is one of the contestant in the election of Respondent No.2-Society constituted under the provisions of the Gujarat Cooperative Societies Act, 1961 (herein after referred to as the 'Act of 1961').