KARAMSINH MEVABHAI RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) It is pointed out that this Court has finally decided the question as to what meaning could be assigned to the phrase "Primary Agricultural Credit Cooperative Societies", inserted in section 11(1)(i) of the Gujarat Agricultural Produce Markets Act, 1963 ("the Act") by Gujarat Act 14 of 2015, vide its judgment dated 15.03.2016 rendered in Special Civil Application No.2000 of 2016 and allied matters.

(2.) Learned Advocates therefore requested to take up the matters for final disposal.

(3.) In view of the above, this group of petitions is taken up for final hearing and disposal at the notice stage, with the consent of the learned advocates for the parties.