RAJKUMAR COLLEGE TRUST Vs. PADMARAJSINHJI GHANSHYAMSINHJI JADEJA

JUDGEMENT

(1.) learned Senior Counsel Shri Mehul S. Shah with learned Advocate Shri Jenil Shah for the petitioner in all the four petitions, learned Senior Counsel Shri Percy Kavina with learned Advocate Shri S.J. Adesara for the respondent No.1 in Special Civil Application No.10967 of 2021 and learned Senior Counsel Shri Devang S. Nanavati with learned Advocate Shri M.K. Purohit for the respondent No.1 in Special Civil Application Nos.10968 of 2021, 10969 of 2021 and 10971 of 2021 and learned AGP Shri Ishan Joshi for respondent No.2 in all four matters.

(2.) In all four matters, orders passed by the respondent No.3 Election Officer for the election to Rajkumar College Trust, Rajkot is under challenge, whereby names of the respective respondent No.1 in all four matters have been directed to be included in the electoral role of Rajkumar College Trust for Group A - Salute States. Since the issue raised in all four matters being similar, all the matters have been heard together and whereas a common order is being passed in all four matters.

(3.) At the outset, learned Senior Counsel Shri Kavina and learned Senior Counsel Shri Devang Nanavati have raised a preliminary objection with regard to the maintainability of the present petition before this Court.