(1.) This Letters Patent Appeal is directed against the order dated 01.09.2017 of the learned Single Judge dismissing Special Civil Application No.14210 of 2017 filed by Mr. Anvarbhai Vajesinh Rana and 25 others vs. State of Gujarat and 4 others.
(2.) The issue arose because of the order passed by the Competent Authority under provisions of the Gujarat Agriculture Produce Markets Act and Rules thereunder rejecting the objections of the Petitioners vide order dated 24.07.2017 for cancellation of their Trade Licences by the Competent Authority was in close proximity of time with the order dated 07.07.2017 rejecting their objections for the Voters' List for the elections to be held for Agricultural Produce Market Committee, Savli and thus depriving the Petitioners of their right to vote in the said election.
(3.) Since the said two issues were mingled by the Petitioners in the same writ petition, the learned Single Judge took an exception to the same and therefore dismissed the writ petition with certain observations against the Petitioners in the impugned order. The elections were actually held in 2017 against which also it appears that the Appellants / Petitioners have not availed any regular remedy by way of appeal / revision in accordance with relevant Rules.