TEJA RANABHAI DER Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Baiju Joshi for the petitioner in of Special Civil Application No. 15282 of 2018, learned Assistant Government Pleader Mr. Dhawan Jayswal for the respondent-State and learned Senior Advocate Mr. B.S.Patel for learned advocate Mr. Chirag B. Patel for respondent Nos. 5 and 6.

(2.) Learned advocate Mr. Joshi submitted that these petitions are filed in the years 2018 and 2015 respectively. It was submitted that in the year 2019, election of Kalpana Cooperative Housing Society Limited was conducted and therefore, the grievances raised iin these petitions have become academic. It was submitted that the rights of the petitioners and respondents may be kept open to agitate before the appropriate authority in the proceedings which are pending or which may be initiated by either party in accordance with law.

(3.) Learned Senior Advocate Mr. B.S.Patel also concurs with the submissions of learned advocate Mr. Joshi and submitted that the election of Kalpana Cooperative Housing Society Limited was held in the year 2019 and therefore, these petitions have become academic.