GHANSHYAM HIRALAL AMIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) On 23/12/1999, we issued notice and granted status quo . The said order read as under :

(2.) Petitioners have filed the above petition for the reliefs in terms of para 67 which reads as under:

(3.) At the time of preliminary hearing, a contention was raised on behalf of learned counsel for the petitioners that though constitutional validity of sub-section (2) of Section 80 of the Gujarat Cooperative Societies Act, 1961 (hereinafter referred to as "the Act") was upheld by a Division Bench of this Court in Amreli Dist.Co.op.Sale and Purchase Union vs. State, (1984) 25 (2) GLR 1244 and Special Leave Petition filed against the said decision was also disposed of without entering into the merits of the matter, subsequently constitutional validity of the same provisions came to be challenged before the Supreme Court in SLP (C) No. 7165 of 1999 from the judgment and order passed by this Court in SCA No. 2412 of 1999 decided on 8/04/1999. On 13/05/1999,the Supreme Court passed the following order: