CHANDRESHBHAI RUGNATHBHAI GADHIA Vs. STATE OF GUJRAT

JUDGEMENT

(1.) In the present petition, the petitioner has challenged the order dated 8.4.2005 passed by the Administrator of Gondal Nagarpalika by which one Shri Kishorebhai Chhaganbhai Andipara, respondent No.5, herein was to be appointed as member of the Gondal Agricultural Produce Market Committee under the provisions of section 11(1)(iv) of the Gujarat Agriculture Produce Market Act (hereinafter to be referred to as "the said Act"). The petitioner has also challenged the consequential notification dated 21.4.2005 issued by the Director of Agricultural Marketing and Rural Finance, Gujarat, respondent No.3 herein.

(2.) Short facts leading to the present petition need to be noted, at this stage.

(3.) On the basis of the above factual background, it is the case of the petitioner that the decision of respondent No.4 as at Annexure A dated 8.4.2005 is illegal, unlawful and arbitrary and the consequent notification nominating respondent No.5 as Member of the Market Committee issued by the Director dated 21.4.2005 produced at Annexure B to the petition is also illegal.