DRIVE IN PARK APARTMENT COOPERATIVE HOUSING SOCIETY LTD Vs. DEPUTY SECRETARY APPEALS AGRICULTURE AND COOPERATION

JUDGEMENT

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

(2.) The case of the writ applicants, as pleaded in the writ application, is as under;

(3.) Thus, it appears that the respondents Nos.4 and 5 are members of the Drive-in Park Apartment Cooperative Housing Society Ltd. and the writ applicants Nos.2 and 3 herein are the Chairman and Secretary respectively of the said Society. A dispute cropped up between the respondents Nos.4 and 5 and the applicants Nos.2 and 3. In this regard, the respondents Nos.4 and 5 lodged a complaint with the District Registrar (Housing), Ahmedabad. This dispute, ultimately, led to initiation of proceedings by the District Registrar under section 76(B) of the Gujarat Cooperative Societies Act, 1961 (in short "the Act, 1961"). It all started with a show-cause notice issued by the District Registrar dated 17th October, 2016. The showcause notice reads thus; <FRM>JUDGEMENT_27_LAWS(GJH)12_2018_1.html</FRM>