LILABHAI RANABHAI DESAI Vs. PIRABHAI VALABHAI DESAI

JUDGEMENT

(1.) Rule. Mr.Dhaval Barot, learned counsel appearing for respondents Nos. 1,2 and 3, and Ms. Harsha Devani, learned AGP, representing respondent No.4, waive service of Rule. With the consent of learned counsels appearing for the parties, the petition is taken up for final hearing today.

(2.) Heard Mr. K.S.Jhaveri, learned counsel appearing for the petitioners, Mr. Dhaval Barot, learned counsel appearing for respondents Nos. 1,2 and 3, and Ms. Harsha Devani, learned AGP, representing respondent No.4.

(3.) Instant petition under Article 226 of the Constitution of India is directed against the judgment and order dated 25.1.2002, passed by the Gujarat State Cooperative Tribunal, Ahmedabad, in Election Petition No.1 of 2001, under section 145-U. of the Gujarat Co-operative Societies Act, 1961, (hereinafter called `the Act'), between Lilabhai Ranabhai Desai and others and the Election Officer and Assistant Collector, Deesa & others, whereby the election of the petitioners to the Managing Committee of the Deesa Taluka Kharid Vechan Sangh Limited, a Taluka Union, registered under the Act, has been set aside,in exercise of the powers under Rule 82 of the Gujarat Specified Co-operative Societies Elections to Committees Rules, 1982, (hereinafter called `the Rules').