PRAKASHBHAI BECHARBHAI PATEL Vs. REGISTRAR CO-OPERATIVE SOCIETIES

JUDGEMENT

(1.) Learned Senior Advocate Mr. Prakash Jani seeks permission to amend the cause title and join State of Gujarat through the Deputy Secretary, Department of Agriculture, Farmer Welfare and Co-operation as party respondent no.3. Permission is granted. Amendment to be carried out forthwith.

(2.) Heard learned Senior Advocate Mr. Prakash Jani with learned Advocate Mr. Shivang Jani on behalf of the petitioner, learned Assistant Government Pleader Ms. Jyoti Bhatt on behalf of the respondent - State.

(3.) Learned Senior Advocate Mr. Jani would submit that in view of the alternative remedy under Sec. 155 of the Gujarat Co-operative Societies Act, 1961 being available for filing a revision application against the order impugned, the petitioner would want to avail of the said remedy and whereas learned Senior Advocate would request this Court to direct the respondent to consider such revision application as expeditiously as possible.