VANRAJBHAI BHAVANBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Both the petitions are identical and both the petitions are challenging the selfsame order of even date i.e. dtd. 10/6/2022 and 22/6/2022. Both the petitions also challenge the impugned Preliminary Voters' list published on 23/5/2022, Revised Draft Voters' list published on 11/6/2022 and Final Voters' list published on 23/6/2022 of the election of the Agriculture Produce Market Committee (APMC), Wadhwan qua inclusion of the respondent nos. 3, 5, 6, 8, 9 and 10 societies (as far as Special Civil Application No. 12300 of 2022 is concerned) and qua inclusion of the respondent nos. 1 to 6 society in the voters' list (as far as Special Civil Application No. 12305 of 2022 is concerned). Both the petitions seek deletion of names of the respondent societies and its managing committee members from the final voters' list of APMC, Wadhwan. In both the petitions, facts are identical and same, and therefore, no separate facts are narrated qua Special Civil Application No. 12305 of 2022. The composite prayers are prayed for against the separate societies in both the petitions. The prayers of Special Civil Application No. 12300 of 2022 reads thus:

(2.) The prayers of Special Civil Application No. 12305 of 2022 reads thus:

(3.) The Special Civil Application No. 12300 of 2022 be treated as a lead matter and the facts are narrated from the said petition.