VAHAGUBHAI VARVABHAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft amendment is allowed. The petitioners shall carry out the same forthwith.

(2.) By way of this petition, the petitioners have prayed that respondent no.3 -Presiding Officer, Mehsana and Prant Officer be directed to hold and conduct the meeting of the members of the Managing Committee under Section 145Z of the Gujarat Cooperative Societies Act, 1961 (hereinafter referred to as 'the Act' for short) on 2.1.2016 at the scheduled time and place and the said officer be directed not to permit any members of the Managing Committee to participate in the elections at the meeting to be held on 2.1.2016 as per the agenda notice dated 21.12.2015. By way of the amendment, the petitioners have also prayed that the order passed by the Government nominating three representatives under Section 80(2) of the Act be quashed and set aside and the said Nominees shall not be permitted to vote in the election which is scheduled to be held on 2.1.2016.

(3.) Heard learned Senior Counsel Mr.Mihir Thakore with learned advocate Mr.P.S.Champaneri for the petitioners and learned AGP Mr.Shah for the respondent -authorities.