MANSUKHBHAI RANCHHODBHAI SARDHARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of the learned advocates appearing for the respective parties, the captioned writ petition is taken up for final disposal.

(2.) Issue rule, returnable forthwith. Ms Nidhi Vyas, learned Assistant Government Pleader waives service of notice of rule on behalf of respondent nos.1 to 4. Mr Anand B. Gogia, learned advocate waives service of notice of Rule on behalf of respondent no.5.

(3.) The captioned writ petition has been filed seeking quashing and setting aside of the order dtd. 28/9/2020 passed by the respondent no.2 i.e. Registrar, Co-operative Societies modifying the order dtd. 26/8/2020, whereby, two nominee directors Shri Devrajbhai Khodabhai Sakhiya and Dr. Bharatbhai Khodabhai Bogra have been removed and Shri Mukeshbhai Parshottambhai Kamani and Shri Gauravsinh Mahavirsinh Jadeja came to be nominated.