JUDGEMENT
SONIA GOKANI,J. -
(1.) By way of this petition, the petitioner prays for expeditious hearing of Revision Application No. 135 of 2017 which is pending before the learned Additional Registrar (Appeals) of Cooperative Societies, Gandhinagar filed by the petitioner challenging the order of the learned Assistant District Registrar, Godhra dated 13.10.2017.
(2.) The petitioner is the President of the Samratnagar Cooperative Housing Society Limited, registered under the provisions of the Gujarat Cooperative Societies Act, 1961 (hereinafter referred to as 'the Act of 1961' for the sake of brevity). One of the members of the said society made an application to the Additional District Registrar, Godhra and raised grievance against not electing the committee member of the society, even though his term was over. The Assistant District Registrar, Godhra passed an order appointing a custodian committee on 13.10.2017. It is averred that same is without following the prescribed procedure and dehors the provisions of section 74 (1) (c) of the Act, 1961.
(3.) Being aggrieved and dissatisfied with the said order, petitioner approached the revisional authority being the learned Additional Registrar (Appeals) of Cooperative Societies. The said application is not heard till date by the revisional authority.;
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