BHAGWANBHAI ARSIBHAI PACHODI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) NOTICE. Ms. Patel, learned AGP waives service of notice for respondent Nos. 1,2 and 4. The presence of respondent No. 3 is not required at this stage in view of the order passed hereinafter.

(2.) THE petitioners have preferred the petition for the appropriate writ to declare and hold that the present petitioners are interested persons in the proceedings under Section 80 (2) of the Gujarat Cooperative Societies Act (hereinafter 'the Act' for short), which has been undertaken by the respondent No. 4 for appointment of the Government Nominee. The petitioners have also prayed to direct the respondent No. 4 to accept the application of the petitioners for joining them as party to represent their case in the proceedings under Section 80 (2) of the Act.

(3.) HEARD Mr. Mangukiya, learned counsel appearing for the petitioners and Ms. Patel, learned AGP for the State Authorities.