KAMLABEN BHIKHABHAI BOGHANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Mr. Prakash Jani, learned Government Pleader with Mr. Neeraj Ashar, learned Assistant Government Pleader, waives service of rule for respondent No.1- State.

(2.) CONSIDERING the facts of the case and with consent of the learned advocates for the parties, the matter is taken up for final hearing.

(3.) IT is the case of the petitioner that an administrator was appointed by order dated 15.11.2011 by Registrar, Co-operative Societies, Gujarat State at Annexure-B by removing the Board of Directors under Section 115(A)(3) of the Gujarat Co-operative Societies Act, 1961 (hereinafter referred to as 'the Act') for a period of one year. It is further case of the petitioner that by virtue of the Gujarat Act No.17/2013 to further amend the Act, the administrator could not be permitted to continue for more than a period of one year and the respondents are under obligation to immediately hold election of the Board of Directors for respondent No.3.