MAHEDEVBHAI VELJIBHAI CAHUDHARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In present petition the petitioner has prayed, inter alia, that by appropriate writ the respondent No.3- custodian may be restrained from enrolling any new member in Mehsana District Central Co-operative Bank Limited (hereinafter referred to as the "bank"). It is also prayed that the respondent no.3- custodian may also be directed to "only take care of day to day affairs" of the bank.

(2.) So as to give exact nature and scope of the relief prayed for by the petitioner, the paragraph No. 6(B) and (C) are quoted herein below:-

(3.) The petitioner has mentioned factual background in light of which the petition is taken out.