SAMARBHAI NAGJIBHAI CHAUDHARY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition is preferred by the petitioner against the order dtd. 16.4.1999 passed by the District Registrar, Co-op. Societies, Mehsana, in purported exercise of the powers, whereby, the communication was made by him to the Mehsana District Coop. Bank Ltd., for allowing certain office bearers of the Society to operate the bank account and not to allow certain other persons to operate the account.

(2.) The petitioner had also preferred an appeal and Revision Application before the Statutory Authority and the order of the District Registrar was also confirmed and those orders are also under challenge before this Court.

(3.) The short facts of the case are that, the petitioner Chaudhary Shamlabhai Nagjibhai, was holding the post of Chairman of the Vangla Seva Sahakari Mandali. It is the case of the petitioner that, on 7.3.1999, the Secretary of the Society was removed and since the Secretary was removed from the said post, the Secretary on his own created the resignation of the petitioner as Chairman of the Society and on 11.3.1999, proceedings were also drawn by the said Secretary for the purpose of holding Spl. Annual General Meeting and the Managing Committee was shown as elected.