RATHOD THAKARSHIBHAI BHURAJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr Dipen Desai on behalf of the petitioners, learned Assistant Government Pleader Mr. Saahil Trivedi on behalf of the respondent no.1 to 3 and learned Advocate Mr. V.C. Vaghela on behalf of private respondents. Issue Rule returnable forthwith in Special Civil Applications No. 11904, 11907, 11909, 11919, 11922, 11924, 11926, 11930, 11932, 11934, 11935 and 11936 of 2023, learned Advocates would waive for the concerned respondents. With the consent of the parties, the petitions are taken up for final disposal.

(2.) The petitioners by way of these petitions inter alia question the decision of the respondent no. 4 herein whereby objections by the petitioners against inclusion of members in the managing committee of the private respondent societies have been rejected.

(3.) The facts as far as are necessary for the purpose of the present petitions are narrated hereinbelow: