BALBHADRASINH VAJESINH PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioner has challenged the order dated 19. 03. 2008 (Annexure H to the petition ).

(2.) THE substantial prayers in this petition are as under:

(3.) WE find that the impugned order dated 19. 03. 2008 (Annexure-H) is passed by the Election Officer and Deputy Collector, Surendranagar and not by the Administrator as indicated in the prayer clause. The petitioner has challenged the inclusion of respondent Nos. 5 to 19 in the list of voters for the constituency of Agricultural Credit Co-operative Societies. All these respondent- Societies were enrolled as members of the Surendranagar District Co-operative Bank Ltd. prior to 31st March, 2007. The objection raised by the petitioner Balbhadrasinh Vajesinh Parmar before the Election Officer upon publication of the provisional list of voters was that only those Societies which were enrolled as the members of the District Co-operative Bank prior to or up to 31. 03. 2007 could be included in the list of voters and the petitioner objected against the inclusion of the Societies which were enrolled as members after 31. 03. 2007. The Election Officer and Deputy Collector, Surendranagar accepted the said objection and did not include in the list of voters the Co-operative Societies which were enrolled as members of the Surendranagar District Co-operative Bank after 31. 03. 2007. There is no dispute about the fact that respondent Nos. 5 to 19 were enrolled as members of the Surendranagar District Co-operative Bank prior to 31. 03. 2007.