BHIKHABHAI DAHYABHAI JAJADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE learned Advocates appearing for the respective respondents are directed to waive service. Considering the urgency, the petition is taken up for final hearing today.

(2.) THIS petition has been heard along with Special Civil Application No. 2980 of 2008. The difference between the petitioners of the present petition and the petitioners of Special Civil Application No. 2980 of 2008 is that the present petition has been filed by the petitioners, who are Cooperative Marketing Societies situate in the market area and holding general licences and thus being entitled to be included in the list of voters for the election of the Agricultural Produce Market Committee, Bhavnagar whose elections are scheduled as per Notification dated 19. 12. 2007.

(3.) IT is an accepted position between the parties that except for this basic difference between the categories of petitioners the contentions of the respective sides remain the same and hence for the sake of brevity, the contentions are not recorded here and the parties have adopted their respective submissions as recorded in the judgment rendered today in Special Civil Application No. 2980 of 2008.