CHITVAN COOP Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present group of petitions are filed by the Petitioner - Society under Articles 14, 19 and 226 of the Constitution of India as well as under the provisions of the Bombay Stamp Act 1958 read with Gujarat Stamp Rules 1978 for the prayers inter alias that appropriate writ, order or direction may be issued quashing and setting aside the order passed by Respondent No.2 - Chief Controlling Revenue Authority, Gujarat State dated 27.1.2012 at Annexure-A on the grounds stated in the memo of petitions and also for the interim orders.

(2.) As the issue involved in the group of petitions is same and common, therefore, they are heard together.

(3.) The Petitioner No.1 is a Society registered under the Gujarat Cooperative Societies Act, 1961 (hereinafter referred to as "the Act"). The Petitioner No.1 - Society decided to have a plot in Bopal, Taluka Dascroi, District Ahmedabad as stated in each petitions. For that purpose, the Petitioner No.1-Society purchased the land in the sim of village Bopal and the value of the land was collected from the members of the Petitioner No.1-Society.