JAYANT PATEL, J. - (1.)The petitioners, claiming to be the Member and the Ex -Director of respondent No.4 Society, have approached this Court for invoking Public Interest Litigation jurisdiction and have prayed to direct respondent No.2 to hold an inquiry in relation to the sale of molasses through Kinjal Chemical and it is further prayed to initiate appropriate criminal proceedings in respect of the sale of sugar at Rajasthan and sale of molasses to Kinjal Chemical and Mehsana Dudh Sahkari Mandali Ltd. It is prayed that the State Registrar be directed to take appropriate action in the matter.
(2.)We have heard Mr.Pushpadatta Vyas, learned Counsel for the petitioners, Mr.Devnani, learned Assistant Government Pleader for respondents No.1 to 3 and Mr.Prajapati, learned Counsel for respondent No.4.
(3.)It appears that pending the petition, the matter is stated to have been inquired into by Sr. Clerk attached to the office of the District Registrar and he has submitted the report dated 23.2.2015 and as per the said report, no irregularity or illegality has been found.