PATEL GAURANGBHAI NARANBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Letters Patent Appeal under clause 15 of the Letters Patent is at the instance of an unsuccessful writ applicant of a writ application and is directed against the judgement and order passed by a learned Single Judge of this Court, by which, the learned Single Judge rejected the writ application filed by the writ applicant (appellant herein) and thereby declined to interfere at the stage of a show cause notice issued by the Registrar, Cooperative Societies, State of Gujarat.

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

(3.) In such circumstances referred to above, the appellant had to come before this Court by filing the Special Civil Application No.7539 of 2020 questioning the legality and validity of the show cause notice issued by the Registrar, Cooperative Societies, State of Gujarat.