KANAKSINH NOGUBHA JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the parties. Mr.Bharat T. Rao for petitioner no.1. Mr.Mihir Joshi, learned Additional Advocate General with Mr.Maulik Nanavati, learned Assistant Government Pleader for respondents no.1 to 3. Mr.B.M. Mangukia, learned advocate for respondent no.5. Mr.Chirag Patel for Mrs.Ranjan B. Patel with Mr.B.S. Patel for respondent no.4 and 6.

(2.) After hearing all the parties, in view of the fact that Mr.Bharat T. Rao, learned advocate for petitioner has already given a go by to the challenge to the bifurcation of Gondal APMC, as is recorded in order dated 23/24th January 2007 (para 5), now the question survives only about the election of the two newly constituted Agricultural Produce Market Committees (APMC).

(3.) Order dated 23/24th January 2007, whereby certain restrictions were placed on the working of the newly constituted APMC, Gondal as well as APMC, Kotada Sangani, respondents no.4 and 5, incorporated in para 9, it is deemed fit to continue those restrictions till the newly elected body takes charge of the affairs. However, it is clarified that the restrictions imposed in para 9 of the order dated 23/24th January 2007 will not come in the way of passing necessary resolution to give effect to bifurcation of the erstwhile Gondal APMC.