TRIVEDI ARVINDBHAI HARGOVANBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) All the petitions, being filed by the same petitioners, challenging the similar orders passed by the respondent No.4 - Authorized Officer, they were heard together and are being disposed of by this common order. The SCA No.10865 of 2020, being the lead matter, as requested by the learned Advocate Mr. Dipen Desai for the petitioners, the facts of the said petition are taken into consideration.

(2.) The petitioners by way of the present petition have challenged the impugned order dated 21.8.2020 passed by the respondent No.4 - Authorized Officer (Annexure-A), whereby the respondent No.4 has rejected the objections raised by the petitioners against the inclusion of the names of the members of Managing Committee of the respondent No.5 Society in the voters' list of Agriculturist Constituency for the election of Agriculture Produce Market Committee, Deodar (hereinafter referred to as the "APMC, Deodar").

(3.) The short facts giving rise to the present petition are that the petitioners are the agriculturists and they being the members of the managing committee of their respective societies, their names have been included in the voters' list for the agriculturist constituency for the election of APMC, Deodar. They had raised the objections against the inclusion of the members of the Managing Committee of the respondent No.5 Society on the ground that the said members were not elected members of the Managing Committee as contemplated under Section 74 of the Gujarat Cooperative Societies Act (hereinafter referred to as 'the Societies Act') and therefore, could not be included in the voters' list. The said objections have been rejected by the respondent No.4 - Authorized Officer vide the impugned order.