(1.) Heard learned advocate C. P. Champaneri, learned advocate for the petitioner and Mr. K. M. Antani, learned AGP for the respondents No.1 and 2.
(2.) The petitioner has stated that Sahesa Milk Producer's Co­Operative Society Ltd., changed their representative from respondent No.3 to petitioner No.1. It is further stated that it is well within the domain of the society to change the representative before six days of the nomination. It was permissible for the petitioner to change the nomination till 14.12.2020. The petitioner applied for change of representative on 7.12.2020 to the respondent No.2 ­ Election of ficer. The same came to be rejected. The effect of the order is that while rejecting the nomination of the petitioner the Mandli is left without any representation. 2. This Court is of the opinion that the matter requires to be relegated to the respondent No.2 ­ Election of ficer for rehearing.
(3.) The impugned order dated 10.12.2020 Annexure­A is hereby quashed and set aside. The case is remanded to the respondent No.2 - Election of ficer. The respondent No.2 - Election of ficer is directed to hear all the parties on 2.1.2021 afresh.