KUBER BHANDARESHWAR GROUP KHETI PIYAT SAHKARI MANDLI LTD. Vs. AUTHORISED OFFICER AND CO-OPERATIVE ATTACHED TO MARKET

JUDGEMENT

(1.) The petitioners in this writ petition are the Societies which are registered under the provisions of the Gujarat Co-operative Societies Act, 1961 (for short 'the Act'). The petitioners are functioning as per the Bye-laws of the Societies in the interest of their members. The date of registration of the petitioner Nos.1 to 5 Societies by the Competent Authority are 23.02.2009, 23.07.2009, 23.07.2009, 23.07.2009 and 19.02.2009 respectively. In this petition, the petitioners have challenged the common order dated 17.07.2011 passed by the Authorized Officer, the respondent No.1 by which the respondent No.1 has removed the names of the petitioners Societies from the final voters' list of the Agriculturists constituency in the election of Agriculture Produce Market Committee, Naswadi.

(2.) The Director of Agricultural Marketing and Rural Finance fixed the following program for elections to the APMC, Naswadi :- <FRM>JUDGEMENT_742_GLR1_2012_1.html</FRM>

(3.) We have heard Mr. Dilip Rana, learned counsel appearing for the petitioners and Mr. N. J. Shah, learned Assistant Government Pleader appearing for the respondent no.1. Though notice had been served on respondent No.2, it appears, that he had chosen not to contest this petition.