LAXMANJI PUNAJI CHAUDHARY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In this petition, under Article 226 of the Constitution of India under challenge is the order dated 4.7.2019 passed by the Authorized Officer, respondent No.4 by which the objection of the petitioner for the decision of respondent No.5 in the voters' list of Cooperative Marketing Societies has been rejected.

(2.) The facts in brief are as under:

(3.) Mr.Dipen Desai, learned counsel appearing for the petitioner would submit as under: