KUNTESHBHAI BHASKARBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the writ applicant has prayed for the following reliefs;

(2.) The case of the writ applicant, in his own words, as pleaded in the writ application, is as under;

(3.) The petitioner submits that the petitioner was elected as Director of Bharuch District Co-operative Milk Producers Union Limited (Dudh Dhara Dairy) from Jambusar Voter's Constituency being a Chairman of Gajera Dudh Utpadak Sahkari Mandali Limited pursuant to the general election held on 29.06.2016. It is submitted that the petitioner was elected as Director on 30.06.2015 for a period of 5 years as per the provisions of law.