BALKRISHNA M PATEL PRESIDENT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BOTH these petitions raised common questions of law and facts and, therefore, with the consent of the learned counsel for the parties, they were heard together and were disposed of by common order dated 4.5.2007 for the reasons to be recorded later on. Here are the reasons.

(2.) WHILE Special Civil Application No.9480 of 2007 filed by 46 persons challenged their exclusion from the final list of voters in the constituency of traders holding general licenses for elections to Agricultural Produce Market committee, Dabhoi, District Baroda ("APMC" for short), Special Civil Application No.9390 of 2007 prayed for a direction to the Election Officer to delete 54 more persons from the said final list of voters published on 22.3.2007.

(3.) THE facts giving rise to these petitions, briefly stated, were as under: -