RAMESHBHAI GANESHBHAI CHAUDHARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of the learned advocates, the petition is heard and decided today.

(2.) The petitioner is an agriculturist operating within the market area of the respondent no.4 - Agricultural Produce Market Committee, Siddhpur (hereinafter referred to as "the Market Committee").

(3.) The petitioner has approached this Court under Article 226 of the Constitution of India against the inclusion of the names of the members of the managing committees of the respondent nos.5 to 23 societies in the list of voters of the Market Committee in the constituency of the agriculturists.