ARSHIBHAI DEVABHAI DUVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Both the petitions arise out of the impugned order dtd. 30/9/2021 passed by the respondent no. 4- Authorized Officer, whereby, the respondent no.4 rejected the objections raised by the petitioner against the inclusion of the names of the respondent nos. 5 to 28 from the voters' list of traders constituency for the elections of Agriculture Produce Market Committee (APMC), Bhatiya in Special Civil Application No. 15879 of 2021. The prayers of the SCA No. 15879 of 2021 reads thus:

(2.) The petitioner is aggrieved with the inclusion of the respondent nos. 5 to 10 in the voters' list of cooperative marketing societies' constituency for the elections of Agriculture Produce Market Committee (APMC), Bhatiya in Special Civil Application No. 15883 of 2021. The prayers of Special Civil Application No. 15883 of 2021 reads thus:

(3.) As both the petitions are identical, the facts are narrated from Special Civil Application No. 15879 of 2021: