PATEL ISHVERLAL DEVJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Service of Rule is waived by learned Assistant Government Pleader Shri T. H. Sompura for the respondents on instructions from respondent No. 2 and the official from the office of respondent No. 4 who are stated to be present in the courtroom with necessary records. By consent of the learned Lawyers appearing for the parties, this petition is taken up for its hearing and disposal today.

(2.) The order passed by the Additional Registrar (Appeals) of Co-operative Societies at Gandhinagar on 30th January 1996 in Appeal No. 76 of 1996 is under challenge in this petition under Art. 226 of the Constitution of India.

(3.) The facts giving rise to this petition move in a narrow compass. One parcel of land bearing survey No. 222 situated at village Dediya (the disputed land for convenience) was granted by the Deputy Collector at Nakhatrana some time in 1966 to one Co- operative Society in the name and style of Dediya Harijan Samuhik Khet Sahkari Mandali Limited (the Society for convenience). It appears that the affairs of the Society did not run a smooth course. It appears to have gone in liquidation and the Liquidator came to be appointed. He is impleaded as respondent No. 2 herein.