AKHANI RAJESHKUMAR AMRUTLAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Considering the nature of controversy and urgency, present petition is taken up for final hearing at the admission stage with the consent of learned advocates appearing for the respective parties.

(2.) Issue Rule returnable forthwith. Learned A.G.P. Mr. Venugopal Patel waives service of notice of Rule on behalf of the respondents - State authorities. Learned advocate Mr. C. P. Champaneri waives service of notice of Rule on behalf of the respondents - Traders.

(3.) By way of this petition under Article 226 of the Constitution of India, the petitioner has approached this Court challenging, inter alia, the order dtd. 8/5/2025 passed by the Authorized Officer, wherein the objections of the petitioner against the inclusion of names of the respondents - Traders in the preliminary voters list - Constituency for the election of the Agricultural Produce Market Committee, Thara came to be rejected.