HITENDRABHAI DHIRUBHAI PATEL Vs. DISTRICT PANCHAYAT, ARAVALLI

JUDGEMENT

(1.) Heard learned advocate Mr. Dipen Desai for the petitioner, learned advocate Mr. Manish J. Patel for the respondent nos. 1 and 2, learned advocate Ms. Urmi Raval for learned advocate Mr. Ashish H.Shah for respondent nos. 3 and 4 and learned Assistant Government Pleader Mr. Dhawan Jayswal for the respondent-State.

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

(3.) Brief facts of the case are that the petitioner is a Chief Promoter of proposed Sardar Patel Krushi Seva Sahakari Mandali Limited who had applied to the District Panchayat, Aravalli for registering the society on 1/4/2016 in the prescribed form.