MUKESHKUMAR KASHIRAM PATEL Vs. PRESIDENT

JUDGEMENT

(1.) Heard, learned Advocate Mr. Archit P. Jani for the petitioner and learned Advocate Mr. Dipen Desai for Respondent Nos. 1, 2, 4, 5, 7 and 9 to 16.

(2.) By this ptition under Art. 227 of the Constitution of India, the petitioner has prayed for the following reliefs:

(3.) The petitioner is a member of Respondent No.1- Society registered under the Gujarat Cooperative Societies Act, 1961 (in brief, 'Act of 1961').