GHANSHYAMBHAI PARSOTTAMBHAI KACHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Nirad Buch for the petitioner, learned Assistant Government Pleader Mr.Rohan Yagnik for the authorities of the Staterespondent Nos.1 to 3 and learned advocate Mr.Baiju Joshi for the fourth respondent.

(2.) The petitioner has prayed to set aside order dated 27th January, 2015 passed by the Secretary (Appeals), Agriculture and Cooperation Departmentrespondent No.1 herein allowing Revision Application No.124 of 2014. Further prayer is made to restore order dated 10th July, 2014 passed by the second respondent-Additional Registrar in Revision Application No.57 of 2012. Yet another part of the prayer is to direct the District Registrar to afford hearing pursuance of notice issued under Section 86 of the Gujarat Co-operative Societies Act.

(3.) The petitioners are the members of the fourth respondent-cooperative housing society. It appears that upon their complaints and by other members, more particularly complaints-cumrepresentations dated 07th February, 2011 and 25th February, 2011 alleging certain irregularities in the conduct of affairs of the society, the competent authority issued notice dated 29th September, 2011 to the society under Section 86 of the Co-operative Societies Act. In response to the notice the office bearers of the society filed their written reply. After considering the reply, the District Registrar, Rajkot passed order dated 06th February, 2012 recording his findings and stating that the explanation furnished to the various issues raised in the notice were acceptable and the proceedings were required to be closed.