JAYANT PATEL - (1.) . Heard Mr. KS Jhaveri, for petitioner and Mr. AD Oza, Ld. GP with Mr. IM Pandya, Ld. AGP for the respondent nos. 1,2 and 3 and Mr. Vaghelal for the respondent No.4 and Mr. DA Desai for SK Jhaveri, for respondent No.5.
(2.) . Rule. With the consent of the parties the matter is taken up today for final hearing.
(3.) . The short facts giving rise to the present petition are that, on 6.12.2001, the District Registrar passed an order for appointing the administrator in exercise of the powers under Sec. 81 of the Gujarat Cooperative Societies Act, 1961 (hereinafter for the sake of convenience and brevity referred to as "The Act"). Against the said order passed by the District Registrar, the respondent No.4 viz. Society, preferred a Revision before the State Government though the appeal was maintainable under Sec. 153(3) of the Act and the said Revision Application came to be preferred under Sec. 155 of the Act. The Revisional Authority passed an order which came to be challenged by the petitioner by preferring Spl.C.A. No.11667 of 2001 and on 14.12.2001, this Court passed an order directing the petitioner to prefer an appeal before the State Government interalia observed that it will be open for the petitioner to raise all contentions, which are mentioned in the petitioner, as well as which are available to the petitioner under the law, and shall decide the same in accordance with law.;