DEODAR TALUKA CO. OPERATIVE PURCHASE AND SALES Vs. DIRECTOR OF AGRICULTURE MARKETING AND RURAL FINANCE GUJARAT STATE

JUDGEMENT

(1.) In this petition, under Article 226 of the Constitution of India, the petitioner has challenged the order dated 21.8.2020 passed by the authorized officer, respondent No.2, by which the objection of the petitioners for excluding the name of the respondent Nos.3 to 15 in the voters list has been rejected.

(2.) The facts in brief are as under: *

(3.) Heard Mr.P.K. Jani, learned Sr. Counsel appearing with Mr.Shivang Jani, learned advocate for the petitioners and Mr.K.M. Antani, learned AGP for the respondent - State.