DEDHIYAL DUDH UTPADAK SAHAKARIMANDALI LTD Vs. DIST REGISTRAR

JUDGEMENT

(1.) THE petitioners have preferred the petition for various reliefs, but the principal relief is under Section 81 of the Gujarat Cooperative Societies Act, 1961 (hereinafter referred to as "the Act" for short ).

(2.) IT appears that the principal challenge is against the show-cause notice Annexure A1, which has been issued in purported exercise of power under Section 81 of the Act for supersession of the managing committee and as on the alleged grounds mentioned in the show-cause notice, the action is initiated, the bye-laws are also challenged.

(3.) IT appears that when the matter came to be considered for the first time on 18. 6. 1989, notice was issued and the ad-interim relief was granted in terms of para 9 and as a result thereof, the operation and implementation of the order Annexure "c" was stayed and Mr. K. N. Nayak was restrained from taking charge.