VERAVAL SEVA SAHAKARI MANDALI LIMITED Vs. BHIMJIBHAI HARJIBHAI

JUDGEMENT

(1.) Draft amendment is allowed. Rule. Mr. Mangukia learned advocate appears and service of notice of Rule on behalf of the respondent no.1 and Ms. Harsha Devani, learned A.G.P. appears and waives service of notice of rule on behalf of the respondents no.2 to 4, in all three matters.

(2.) In all these three petitions common questions are involved and therefore they are being dealt with together.

(3.) The present petitions are preferred against the order dated 6-12-2001 passed by the Additional Registrar (Appeals), whereby registration granted to the petitioner society is cancelled. The petitioner has challenged the order passed by the State Government dated 30-4-2002 in exercise of revisional jurisdiction whereby the order dated 6-12-2001 passed by the Additional Registrar (Appeals) is confirmed.