ARNIVADA SEVA SAHAKARI MANDALILTD Vs. DEPUTY COLLECTOR BANASKANTHA

JUDGEMENT

(1.) Leave to amend.

(2.) In this petition under Article 226 of the Constitution, petitioner No.1-society and its Chairman have challenged the order dated 10.2.2006 (Annexure-A) which is a communication from respondent No.3-Banaskantha District Central Cooperative Bank Ltd. (hereinafter referred to as "the bank" or the respondent- bank") rejecting the petitioner's representation to apply the provisions of Chapter XB of the Gujarat Cooperative Societies Act, 1961 (hereinafter referred to as "the Act"), particularly the provisions of Section 115-D thereof, while preparing the provisional voters' list for elections to the Managing Committee of respondent No.3-bank.

(3.) Section 115-D of the Act in Chapter XB of the Act containing provisions relating to urban cooperative banks, reads as under:-