DHARAMSINHJIBHAI TALJABHAI RABARI Vs. THAKORE SITAJI MOHANJI

JUDGEMENT

(1.) This appeal is filed against an order passed by the learned Single Judge in Special Civil Application No. 10720 of 1995 on 6th September 1996. In the operative part of the judgment, the learned Single Judge has observed;

(2.) Few relevant facts to appreciate controversy raised in the present appeal may now be stated : On 4th January 1994, election of the Members of the Managing Committee of Patan Agriculture Produce Market Committee was held. On 5th January 1994, results were declared. On 11th January 1994, Election Petition No. 1 of 1994 was filed before the Competent Authority i.e. before the Director of Agricultural Marketing & Rural Finance, Gujarat State, Gandhinagar. Respondents No. 1 to 8 who were declared as elected, were joined as opponents.

(3.) We have heard Mr. P.K. Jani, learned counsel for the appellant and Mr. M.R. Shah, learned counsel for the respondents.