VITHALBHAI HANSARAJBHAI RADADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) As all matters are interconnected and common questions arise for consideration and hence, they are being considered by this common judgment. I have heard the learned counsels appearing for petitioners Mr. S.N. Shelat with Mr. Champaner, Mr. P.M. Thakkar with Mr. Pahwa, Mr. N.D. Nanavati with Mr. Rawal, as well as Mr. Mihir Joshi, learned Additional Advocate General with Mr. Sunit Shah, learned Government Pleader and Mr. Mengdey, learned AGP for State Authorities, for final disposal. I have also heard Mr. Tushar Mehta for the applicant of Civil Application No. 9107 to 9109 of 2006.

(2.) Special Civil Application No. 15404 of 2006 and the petitions connected therewith is a group of petitions preferred by the Cooperative Societies through its Chairman, Sarpanchs of Gram Panchayats situated in Lodhika Taluka for challenging the action of the State Government by the notification dated 24.07.2006, whereby the APMC Rajkot, which was formerly comprising of the market area of three revenue Taluks viz. Rajkot Taluka, Lodhika Taluka and Paddhari Taluka is divided into APMC Rajkot-Lodhika and APMC Paddhari and by the said notification, the order is also passed by the State Government for nominating various persons as per Schedule-A in APMC Rajkot-Lodhika and as per Schedule-II in APMC Paddhari.

(3.) Special Civil Application No. 15403 of 2006 and connected petitions are preferred by the elected member of APMC Rajkot for challenging the very notification of the State Government dated 24.07.2006 for division of the Market Committee and for nomination of various persons in APMC, Rajkot-Lodhika and APMC Paddhari.