ISWARBHAI GOKALDAS SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS petition prays for following reliefs:

(2.) THE scope of the present petition is very limited, but, unfortunately, both the contesting parties, namely, the petitioners and respondent No.4 -Society, have unnecessarily cluttered the record with issues which are not germane to the present controversy.

(3.) IT is the say of the petitioners that they were issued certificate of membership of respondent No.4 -Society and have occupied the premises constructed on the respective plots allotted to two petitioners. It appears that initially both the petitioners were permitted to attend the general body meeting of respondent No.4 -Society. However, the grievance of the petitioner is that, since sometime in 1992 -93 the petitioners were not served with agenda of the meeting to be held by the general body of the Society and hence, they made a complaint to the District Registrar, respondent No.3 herein.