NAVINCHANDRA KANTILAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Service of rule is waived by learned AGP Shri Ronak Raval for respondents Nos. 1 -3 and learned advocate Shri Siraj Gori for respondents Nos. 4 -6.

(2.) THE present petition is filed by the petitioner under Arts. 14, 19 and 226 of the Constitution of India as well as under the Gujarat Co -operative Societies Act, 1961 (hereinafter referred to as 'the Act') read with the Gujarat Co -operative Societies Rules, 1965 (hereinafter referred to as 'the Rules') for the prayers, inter alia, that the impugned order dated 10.11.2014 passed by respondent No.3 -Election Officer rejecting the nomination papers of the petitioner at Annexure -A may be quashed and set aside and the Election Officer may be directed to accept the nomination papers of the petitioner on the grounds stated in the memo of petition.

(3.) RESPONDENT No. 4 -6 had filed a civil application to be impleaded as party and they have been joined as party respondents.