AMRUTLAL MULCHANDAS PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Mihir Joshi, learned Senior Counsel appearing with Mr. Dipen Desai, learned advocate appearing for the petitioner and Ms. Manisha L. Shah, learned Additional Advocate General appearing with Mr. Jay Trivedi and Ms. Nidhi Vyas, learned AGP appearing for the respondent - State.

(2.) The Special Civil Application No.8831 of 2024 is preferred by the members of the Agriculture Produce Market Committee (for short 'APMC'), Unjha and the Special Civil Application No.8833 of 2024 is preferred through the Chairman of the APMC, Unjha. The dispute involved in both the petitions is analogous and identical and in view thereof, both the petitions are heard together and are being disposed of by this common order.

(3.) By way of captioned petitions, the petitioners herein have prayed for a direction qua the respondent authorities more particularly, the respondent No.2 herein to declare and hold elections of the respondent No. 4 - APMC, Unjha, as early as possible. It is also prayed that in the meantime, the respondent Nos.1 and 2 be directed to extend the term of the present elected body of APMC, Unjha till the fresh elections are held and till the newly elected body takes over the charge of the APMC, Unjha. It is further prayed that the respondent Nos.1 and 2 be restrained from appointing Administrator in the respondent No.4 - APMC.