LAWS(GJH)-2023-4-132

PATEL KAUSHIK MANHARBHAI Vs. VALLABH INDUSTRIES

Decided On April 13, 2023
Patel Kaushik Manharbhai Appellant
V/S
Vallabh Industries Respondents

JUDGEMENT

(1.) The present Letters Patent Appeal under Clause 15 of the Letters Patent arises from an oral order dtd. 14/3/2023 passed by learned Single Judge accepting the petition filed by the private respondent and quashing and setting aside the order dtd. 22/2/2023 passed by the Authorized Officer and Cooperation Officer (Markets), Chhotaudepur by which names of the original petitioners - (private respondents herein), as voters of Traders Constituency for the elections of Agriculture Produce Market Committee Bodeli, Tal. Sankheda, Dist. Chhotaudepur were removed from the voters' list accepting the objections raised by the present appellants treating that they have not paid the cess fees periodically but have paid in lump sum.

(2.) The appeal was listed on 28/3/2023 and considering the publication of election programme of the APMC, Bodeli, notice was made returnable on 3/4/2023. Learned advocates appearing for the respective respondents appeared and waived service. Accordingly, the appeal was heard on 3/4/2023.

(3.) The short facts arise from the record are as under :-