HARIHARBHAI M THAKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In light of the view that the Court is inclined to take the petitions are taken up for final hearing. RULE. Ms. Archana Raval, learned Assistant Government Pleader is directed to waive service.

(2.) The petitioners have preferred these petitions praying for the following reliefs :

(3.) It is an accepted fact that the show- cause notice issued on 9.7.2004/12.7.2004 by the respondent authority is under Section 81 of The Gujarat Cooperative Societies Act, 1961 (the Act) seeking explanation as to why the Managing Committee of the Society should not be superseded and why an Administrator be not appointed.