CHANDRAKANTBHAI THAKOREBHAI PATEL Vs. J R DODIA

JUDGEMENT

(1.) Heard learned counsel for the parties. Mr. B.V. Jha, Collector, Vadodara, is in attendance, Mr. J.R. Dodiya, Deputy Collector, Dabhoi, District-Vadodara-cum- Election Officer is also in attendance in accordance with the directions issued by this Court, each of them has filed his personal affidavit in the matter.

(2.) Petitioner Chandrakantbhai Thakorbhai Patel is before this Court, seeking relief that by issuing appropriate writ, order or direction, the election programme declared by the respondent No. 1 - Election Officer on 19.3.2005 be quashed and the order passed by the respondent No.2 at Annexure : B on 15.3.2005 be also quashed and the respondents be required to hold the elections in accordance with law. They have also prayed for ad-interim relief.

(3.) Facts necessary for disposal of the present writ application are that, the respondent No.3 - Vadodara District Cooperative Sugarcane Producers Union Ltd., is a Cooperative sugarcane factory and as such, it is a specified society under Section 74-C of the Gujarat Cooperative Societies Act, 1961. Under the provisions of Section 74-C, the election of the Managing Committee is required to be held as per the provisions of Chapter XI-A of the Act.