JITENDRABHAI CHUNIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Both these petitions under Article 226 of the Constitution challenge the notification dated 13.1.2003 (Annexure "A") of the State Government in the Agriculture & Co-operation Department declaring the intention of the State Government to denotify the separate market area of APMC, Dascroi and to amalgamate the area of the Dascroi taluka in Ahmedabad District into the market area comprising of the Ahmedabad City taluka including the Municipal Corporation Limits and to regulate the sale and purchase of various specified foodgrains, vegetables, pulses and fruits in the market area comprising the Ahmedabad City taluka (including Ahmedabad Municipal Corporation limits) and Dascroi taluka. By the said notification, the State Government also cancelled the election programme earlier declared by the Director of Agricultural Marketing & Rural Finance.

(2.) The facts leading to filing of these petitions, briefly stated, are as under :-

(3.) Special Civil Application No. 580 of 2003 is filed by the following persons :-