NARODA PADMAVATI APARTMENTS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE matter is pertaining to the supersession of the committee under Section 81 of the Gujarat Cooperative Societies Act. Ms. Trusha Patel learned AGP under the instruction of Asst. Registrar Mr. Kamlesh Patel states that thereafter, the elections were held of the society, and the body is also changed. Ms. Patel learned AGP further states that she has also communicated the said aspect to Mr. Jhaveri learned Counsel for the petitioner.

(2.) IN above view of the matter, as the elected body is changed, and the body which was superseeded is no more functioning, the present petition including action under Section 81 of the Act, has become infructuous.

(3.) THE present petition is disposed of as having become infructuous. Liberty to apply in case of difficulty. Rule discharged. Interim relief is vacated.