MANILAL KARSHANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioner has challenged the order passed by the Authorised Officer-respondent No. 3 dated 22-7-2011, whereby the Authorised Officer appointed by respondent No. 1 has rejected the objections raised by the petitioner.

(2.) The facts of the case are that the respondent No. 1-Director, Agriculture Produce and Rural Finance has declared election programme for the market committee of Himmatnagar Agriculture Produce Market Committee. The Notification came to be issued on 20-6-2011, where the following programme was declared. <FRM>JUDGEMENT_2497_TLGJ0_2011_1.html</FRM>

(3.) The petitioner raised objection that members of certain society namely, Kankol Gam Seva Sahakari Mandli Ltd. has co-opted four members contrary to bye-laws and their names are included only for the purpose of election.