TRIBHOVANDAS GANGARAMDAS PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) What is challenged in this petition under Article 226 of the Constitution is the order dated 17.08.2007 of the Collector, Mehsana setting aside the election programme for election of delegates who are eventually to participate in the election of Directors of Mehsana District Central Co-operative Bank Ltd.

(2.) Mehsana District Central Co-operative Bank Ltd. (herein after referred to as Sthe Bank ) had published the election programme in the news paper dated 11.08.2007 giving the following schedule for election of delegates of individuals as well as for election of delegates of Sother Co-operative Societies :- Sr. No. Particulars Date 1 Publication of the provisional voters list at the head office at Mehsana and at the branches in Talukas. 11.08.2007 2 Last date for lodging objections against the list at the head office. 14.08.2007 3 Publication of final list of voters with amendments. 17.08.2007 4 Nomination forms to be filed 20.08.2007 and 21.08.2007 5 Scrutiny of nomination forms. 22.08.2007 6 Publication of the list of valid nominations after scrutiny. 22.08.2007 7 Withdrawal of nominations 24.08.2007 8 Polling 27.08.2007 and 30.08.2007

(3.) By the impugned order dated 17.08.2007, the Collector set aside the election programme and public notice to that effect was published in the news papers dated 19.08.2007.