LAWS(GJH)-2009-8-41

PATEL CHANDRAKANT THAKORBHAI Vs. STATE OF GUJARAT

Decided On August 13, 2009
PATEL CHANDRAKANT THAKORBHAI Appellant
V/S
State of Gujarat and Ors. Respondents

JUDGEMENT

(1.) RULE. Mr. Nikunt Raval learned AGP waives service of Rule for respondent Nos. 1 to 4. Heard Mr. Tushar Mehta learned Additional Advocate General, Mr. V. C. Vaghela learned advocate for petitioner, Mr. B. S. Patel learned advocate for respondent No. 5 and Mr. Dipen Desai learned advocate for respondent Nos. 8 to 12.

(2.) In this petition, the petitioner has challenged the final voters' list dated 15. 7. 2009 for traders constituency in the matter of elections to Agriculture Produce Market Committee, Karjan in Baroda District [hereinafter referred to as "the APMC"].

(3.) THE broad facts leading to filing of the present petition, as emerging from the record, are as under :-