PRADEEPBHAI PARSHOTTAMBHAI SOJITRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Ms. Sangeeta Vishen learned AGP waives service of notice of rule for the State Authorities.

(2.) WITH the consent of the learned Counsel appearing for both the sides, the matter is finally heard today.

(3.) THE petitioners by this petition has challenged the legality and validity of the order dated 12. 12. 2008 passed by the State Government in purported exercise of the power under Section 11 (5) (A) (1) of the Gujarat Agricultural Produce Market committee Act (hereinafter referred to as the "act"), whereby the administrator has been appointed and the elected body is ousted from the power.