UKABHAI JIVABHAI KANJARIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ms Trusha Patel, learned AGP appears and waives service of Rule for all the respondents under instructions of Mr A. C. Pathan on behalf of the State of Gujarat and Mr S.N. Joshi-respondent No. 3. In the facts and circumstances of the case. the petition is taken up for final disposal today.

(2.) Elections to APMC Bhatia. Dist. Jamnagar were declared as per the election notification at Annexure-C on 29.1.2007. The relevant portion of the election programme was as under:- <FRM>JUDGEMENT_242_GLH2_2007.htm</FRM>

(3.) As per the provisions of Section 11 (1) of the Gujarat Agricultural Produce Markets Act, 1963, every market committee shall consist of the following members, namely :-