ANWARALI ALLAUDDIN BOGHANI - SECRETARY Vs. ADDITIONAL REGISTRAR

JUDGEMENT

(1.) LEARNED advocate Mr. Dave states that he appears for respondent Nos.4 and 5 also and would enter his appearance for the said respondents during the course of the day.

(2.) SINCE the matter is taken up for final disposal at the request of learned advocates for the parties, RULE. Learned Assistant Government Pleader Mr. Rohan Yagnik for respondent Nos.1,2 and 6 and learned advocate Mr. Harshadray Dave for respondent Nos.3 to 5 waive service of Rule.

(3.) BY this petition filed under Article 226/ 227 of the Constitution of India, the petitioner Nos.1 to 3, who claim to be the members of the managing committee, and petitioner No.4 society have challenged the order dated 13.10.2014, whereby the District Registrar passed order under Section 78 of the Gujarat Cooperative Societies Act, 1961 ('the Act') calling for special general meeting by authorizing respondent No.3 Director of the society for agenda items annexed with the order, copy whereof is placed at Annexure -E, order dated 22.10.2014 passed by Additional Registrar (Appeals) vacating the order of status -quo and order dated 18.2.2015 passed in Revision Application by the Deputy Secretary confirming the order passed by the Additional Registrar.