BHAVNAGAR JILLLA SAHAKARI SANGH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Baiju Joshi for the petitioners and learned Assistant Government Pleader Mr.Dhawan Jayswal for the respondent Nos.1 to 3.

(2.) On perusal of the further affidavit filed today, it appears that the respondent-authorities are not able to understand the gravity of the situation with regard to the pending liquidation of the Co-operative Banks in the State of Gujarat. Except giving the statistics of the outstanding secured and unsecured accounts and ' the amount to be recovered, no action plan is prepared and submitted in the affidavit.

(3.) In view of the above situation, this Court is not inclined to pursue the matter further. Let the people of Gujarat be left at the mercy of the Officers of the respondent-Departments for their outstanding amount to be paid or recovered by the Banks which are taken into liquidation.