(1.) LEAVE to amend. Rule. Learned AGP Ms.Manisha Narsinghani waives service of Rule on behalf of respondents.
(2.) HEARD learned advocate for the parties. The petitioners, elected members of the Junagadh Agriculture Produce Market Committee in the agricultural constituency have filed this petition for seeking appropriate direction to the respondent No.2 for holding meeting as to No Confidence Motion against the Chairman and Vice Chairman. The application for the same has been given to respondent No.2 on 03.02.2011 and as no action was taken, one identical request was also sent on 11.02.2011. As there was inaction, this petition was preferred. These petitioners were compelled to move the application to call the meeting for No Confidence Motion and for getting election held. The petitioners apprehended that the authorities were for reasons best known to them not inclined to hold meeting.
(3.) IN view of the peculiar facts and circumstances of the case, this Court is of the opinion that respondent No.2 is required to be directed to examine the grievances of the present petitioners, if they approach him, by way of appropriate representation in respect of No Confidence Motion as well as their alleged resignations. As till date, resignations have not been accepted, the learned AGP has submitted under the instructions that the entire issue is open and respondent No.2 has not accepted the resignations till date.