MAKWANA MULCHANDBHAI MOTIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) ALL these petitions are having common question and there is urgency in the matter as Agricultural Produce Market Committee (APMC) election is already declared which is scheduled to take place on 23.04.2015. In common, the allegation is that the societies herein which were under liquidation by various orders are revived so as to see that the members of their Managing Committee get place in voters' list. This would not have been so much objectionable, but then these societies increased the strength of the members of their Managing committee, in some cases from 11 to 21 with a view to see that more number of voters participate in the ensuing APMC election.

(2.) THE matters being mentioned by the learned advocates for the petitioners the same were taken up and at the request of the learned advocate for the petitioners they are taken up for final disposal, to which the other side has no objection.

(3.) RULE . Learned advocates Mr.V.C. Vaghela, Mr.Zala B. Pipalia, and Mr.Dipen Desai waive service of rule for the respective respondents. Learned AGP Mr.Dhawan Jayswal waives service on behalf of respondent - State.