CHANDUBHAI I PATEL Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the writ applicant has prayed for the following reliefs;

(2.) The facts of this case, giving rise to this writ application, can be gathered from the order passed by a Coordinate Bench dated 21st August, 2018, which reads thus;

(3.) This Court has heard the learned senior counsel, Mr.Mihir Thakore with learned advocate, Mr.Mayur Sharad Shah who has taken this Court through the remarks/explanation by the Bank and also the reasons given by the RBI. It is urged by the learned senior counsel that factually it is also quite clear from the details which have been furnished that the accounts of Vimal Dairy Ltd and that of Swastic Ceracon Ltd are not director or related accounts and he has further questioned the very authority of C.E.O. In precluding the petitioner to act as a director by taking this Court through the provisions of Multi States Cooperatives Societies Act, 2002 and also the Bylaws under the very act of the Mahesana Urban Cooperative Bank Limited.