KESHAVLAL PATEL Vs. REGISTRAR OF COOPERATIVE SOCIETIES (INDUSTRIAL) AND COMMISSIONER KUTIR AND GRAMODHYOG

JUDGEMENT

(1.) Heard learned advocate Mr.S.M. Patel for the petitioner, learned Assistant Government Pleader Mr.Trupesh Kathiria for respondent Nos.1 and 2 and learned advocate Mr.H.N. Parekh for respondent Nos.3 to 9.

(2.) By this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs:

(3.) The facts of the case are that the petitioner in his 60th Annual General Meeting held on 25/5/2014 passed a resolution No.11 to the effect that the necessary action be taken against respondent Nos.3 to 10 for expulsion to the members of the petitioner-society.