NAILESHKUMAR MULJIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Dipen Desai on behalf of the petitioner, learned Assistant Government Pleader Mr. Akash Chhaya on behalf of respondent State and learned Advocate Mr. C.P. Champaneri on behalf of respondents no.6 to 14.

(2.) The present petition had been preferred originally with the following prayers:

(3.) It would appear that the present petitioner had inter alia raised a grievance that though the respondents no. 6 to 14 societies, were not registered in accordance with law more particularly in the interregnum, the State coming out with a notification dtd. 27/11/2018 whereby the State had inter alia deleted the schedule -II under primary Agriculture Co-operative Societies under the Gujarat Panchayat Act, 1961 i.e. to say as far as the facts of the case are concerned that the Registrar Co-operative Societies ( District Panchayat) was barred from registering co-operative societies and whereas it would appear that vide an order dtd. 8/1/2019 the District Registrar Co- operative Societies had inter alia directed the Additional District Registrar Co-operative Societies ( District Panchayat) from giving registration to any co-operative society after the date of the notification i.e. 27/11/2018.