MAVJIBHAI MAGANBHAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Assistant Government Pleader waives service of rule on behalf of the respondent-state.

(2.) This petition under Article 226 of the Constitution of India is filed with the prayers, which are as under:

(3.) By the present petition, the Notification dated 18-09-2020 issued by the respondent - State for declaring election programme of the Banaskantha District Co-operative Milk Producers Union Ltd. has brought under question. It is the case of the petitioner who is the Chairman of Shree Baivada Dudh Udpadak Sahakari Mandali Limited and elected Member of Managing Committee of Banaskantha District Co-operative Milk Producers Union Ltd. and is also Vice President of the society is challenging the declaration of the election.