REGISTRAR Vs. VIPULBHAI M CHAUDHARY

JUDGEMENT

(1.) This petition under Articles 226 and 227 of the Constitution Of India has been filed by the Petitioner State and its authorities under the Gujarat Co-operative Societies Act, 1961. Challenge is to the order dated 18.01.2019 passed by the Gujarat State Cooperative Tribunal, Ahmedabad by which the Tribunal has restrained the petitioner authorities from proceeding further with the notice dated 13.12.2018 without following the principles of natural justice. The order is an ex-parte order of the Tribunal.

(2.) Facts in brief leading to the filing of the present petition are as under:

(3.) Mr Prakash Jani, learned Additional Advocate General, appearing for the petitioner authorities submitted that the revision application against the order of Inquiry Officer dated 13.12.2018 and 05.01.2019 is not maintainable for these many reasons: