CHAUDHARY KESARBHAI PARTHIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.V.C.Vaghela for the petitioners and learned Assistant Government Pleader Ms.Dhwani Tripathi for the respondent-State.

(2.) Learned Assistant Government Pleader Ms.Tripathi for the respondent-State has placed on record the Notification issued by the respondent No.2 declaring the uncontested elected members on 10/9/2022 in the Co- operative Marketing Societies Constituency and elected members in Agriculturist Constituency and Traders Constituency of Agricultural Produce Market Committee, Vadgam, Ta.Vadgam, District: Banaskantha as a result of the General Election held on 20/9/2022 and nominated members by the state Government as per provision of Rule-27 of the Gujarat Agricultural Produce Market Rules, 1965 (for short 'the Rules, 1965'). It was further submitted that the election of Chairman and Vice-Chairman under Rule 31 of the Rules, 1965 shall be held within a period of two weeks.

(3.) In view of the above submissions, learned advocate Mr.V.C.Vaghela for the petitioners submits that the grievances raised by the petitioners are redressed at this stage and therefore, the petition may be disposed of accordingly.