THASRA TALUKA CO OPERATIVE FRUIT AND VEGETABLES GROWERS Vs. ELECTION OFFICER GUJARAT STATE CO OP MARKETING

JUDGEMENT

(1.) RULE of which notice is waived by learned Counsel for respondents and learned Assistant Government Pleader.

(2.) PETITIONERS are aggrieved by order dated 04.04.2011 of the Election Officer and City Deputy Collector, Ahmedabad whereby the objection to inclusion of petitioner No.2 in the voters list has been upheld and the name of petitioner No.2 has been removed from the provisional voters list, prepared for election for the Board of Directors of the Gujarat State Cooperative Marketing Federation Limited, which is a specified society under Section 74-C of the Gujarat Co-operative Societies Act, 1961 (for short 'the Act'). The impugned order is assailed mainly on the ground that it is made without application of mind, relying only on letter dated 03.04.2011 of the District Registrar and on the basis of the order dated 06.01.2007 of the District Registrar which was made without jurisdiction.

(3.) LEARNED Assistant Government Pleader appearing for respondent No.1, Election Officer, submitted that, by now, final voter's lists were published, although election programme was as yet not declared.