RAMDE HAMIRBHAI CHAVDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Considering the nature of dispute raised in the present petition, the petition is taken -up for final hearing and disposed with the consent of learned advocates for the parties at the notice stage.

(2.) The petitioner who objected to inclusion of the names of respondent Nos. 6 to 155 in the voter list prepared to elect four members as per Section 11(1)(ii) to constitute Agriculture Produce Market Committee, Bhatiya has come with present petition under Article 226 of the Constitution of India, challenging the order dated 05/03/2016 passed by the Authorised Officer -respondent No. 3 deciding to include the names of respondent Nos. 6 to 155 in the said voter list.

(3.) It appears that the Authorised Officer had earlier passed order dated 27/01/2016 removing the names of respondent Nos. 6 to 155 from the voter list. The said order was challenged before this Court in Special Civil Application No. 1974 of 2016. This Court set aside the said order on the ground that the said order was passed without hearing the respondent No. 6 to 155, and the matter was remanded to the Authorised Officer vide order dated 29/02/2016.