THAKKAR BABULAL GOPALDAS Vs. PATEL MAGANLAL CHUNILAL

JUDGEMENT

(1.) This Letters Patent Appeal is taken up for final disposal with the consent of learned advocates for the respective parties, as the process of election of Agriculture Produce Market Committee, Patan (for short, "the APMC Patan") has already commenced.

(2.) This Letters Patent Appeal is filed against the order dated 07.07.2017 passed by the learned single Judge in Special Civil Application No.12301 of 2007 whereby, the petition is allowed and the Election Officer / Authorized Officer, respondent no.9 herein, has been directed to substitute the name of petitioner no.2, in place of petitioner no.1, as representative of petitioner no.6­Firm in the final voters' list.

(3.) Heard learned advocate Mr. M.B. Gandhi for the appellants, learned Senior Advocate Mr. A.H. Desai assisted by learned advocate Mr. N.P. Gandhi for respondent nos.1 to 6, original petitioner nos.1 to 6 and learned AGP Mr. K.M. Antani for respondent nos.7 to 9.