NANUBHAI VITHALBHAI VAGHANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.I.M.Pandya, learned A.G.P. for respondents nos.1,2 and 7 Mr.Shirish Joshi for respondents nos. 3 and 6, Mr.G.M.Joshi for respondents nos. 3 and 5 waive service of rule. With the consent of the parties, the matter is taken up for final hearing.

(2.) . The present petition is preferred by the petitioner for appropriate direction to the respondents authority to hold the election of the memebrs of the managing committee of Bhavnagar District Cooperative Bank Limited, respondent no.3 herein.

(3.) . Mr.Mangukiya for the petitioner submitted that the term of the members of the managing committee has expired on 31.3.2002 and as per the provisions of the Act, the process of election must be started as early as possible and hence, there was no reason not to proceed with the election. Mr.Mangukiya submitted that inspite of this, no steps are taken by the authority for holding the election and ,therefore, he submitted that appropriate direction may be given to the authority for holding the election of the bank so that the democratic principles may be maintained.