KOKILABEN ASHWINBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Ashish H. Shah for the petitioner, learned advocate Mr. Daxay Patel for learned advocate Mr. Bharat T. Rao for the respondent No.2 and learned Assistant Government Pleader Mr. Dhawan Jayswal for the respondent- State.

(2.) Brief facts of the case are as under :

(3.) Learned advocate Mr. Shah submitted that the revisional authority has passed the impugned order only on the ground that the petitioner is not a member of the cooperative society and therefore, the provisions of Gujarat Cooperative Societies Act, 1961 (For short "the Act, 1961") is not applicable to the petitioner. It was submitted that the revisional authority has not considered the matter on merits and has dismissed the same on technical ground which is also not tenable. It was submitted that the petitioner is aggrieved by the attachment notice issued by the Recovery Officer of the respondent-bank and therefore, the revision application under sec. 155 of the Act, 1961 was maintainable.