AMRATBHAI LILABHAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.V.C.Vaghela, learned counsel for the appellants, Mr.Krutik Parikh, learned Assistant Government Pleader for the respondent State and Mr.Dipen Desai, learned advocate for the private respondents.

(2.) By way of the present appeal under Clause 15 of the Letters Patent, the appellants have challenged the order dtd. 25/9/2017 passed by the learned Single Judge in Special Civil Application No.16003 of 2017.

(3.) The matter pertains to supersession of elected body of Agriculture Produce Market Committee, Sidhpur. The term of the elected body has expired and a new body has come into force subsequent to fresh elections. Appellant No.1 has passed away during the pendency of the present appeal.