RAJENDRA DALICHAND KOTICHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Trusha Patel learned A.G.P. waives service of Rule on behalf of respondent Nos. 1, 2 and 3, Mr. B. T. Rao learned Advocate waives service on behalf of respondent Nos. 5 and 6 on caveat. As far as respondent No. 4 A.P.M.C., Upleta is concerned, it is formal party andits presence is not required.

(2.) In the facts and circumstances of the case, particularly, considering the urgency involved in the election matter, with the consent of the learned Advocates, the petition is taken up for final disposal, and is accordingly being disposed of by this judgment.

(3.) The Director of Agricultural Produce Market Committee declared the programme for election of A.P.M.C., Upleta, District Rajkot on 19-2-2007. As per the said programme, the relevant dates are as under : Publication of final list of voters : 3-4-2007 Date for submitting nomination forms : 3-5-2007 Publication of nomination forms : 3-5-2007 Scrutiny of nomination forms : 4-5-2007 Date for withdrawal of nomination forms : 8-5-2007 Final publication of list of candidates : 8-5-2007 Date of polling : 19-5-2007 Date of counting : 20-5-2007 Declaration of the result soon after completion of counting.