KAMLESHBHAI GUNVANTBHAI DESAI Vs. DIRECTOR, SUGAR

JUDGEMENT

(1.) Heard learned Senior Advocate Mr.B.S.Patel with learned advocate Mr.Chirag B. Patel for the petitioners in Special Civil Application No.5906 of 2020, learned advocate Mr.Dipan Desai for the petitioners in Special Civil Application No.14628 of 2020 and learned Government Pleader Ms.Manisha Shah with learned Assistant Government Pleader Ms.Aishwarya Gupta for the respondent in both the matters.

(2.) In both these petitions, the petitioners have challenged the order dtd. 19/2/2020 passed by the Director, Sugar, Gujarat State in exercise of powers under Sec. 160(1) of the Gujarat Co-operative Societies Act, 1961 (for short 'the Act, 1961') whereby it is ordered that the an individual member having supplied specified quantity of Sugarcane for minimum two years out of five years shall be considered as eligible voter in the election of the sugar CO- operative Society.

(3.) As the issues arising in both the petitions are common, the same were heard analogously and are being disposed of by this common judgment and order. For sake of convenience, the Special Civil Application No.5906 of 2020 is treated as a lead matter.