VIKAS V PRABHU Vs. REGISTRAR OF CO-OPERATIVE SOCIETIES, DEPARTMENT OF COOPERATION, GOVERNMENT OF GOA, PANAJI, GOA

JUDGEMENT

(1.) Rule made returnable forthwith. The learned Additional Government Advocate waives service for respondent nos. 1, 2 and 3, Advocate Shri Amonkar waives service for respondent nos. 4 and 6 and Advocate Shri Shahapurkar waives service for the respondent no. 5. Heard finally by consent of parties.

(2.) By this petition, under Articles 226 and 227 of the Constitution of India, the petitioner is challenging the order dated 007.2018, passed by the respondent no. 1/Registrar of Co-operative Societies, thereby rejecting the objection raised by the petitioner, to the voters list, for election to the Board of Directors, of the Goa State Agricultural Marketing Board (Board, for short).

(3.) The board is established by the State Government, under Section 10 of the Goa Agricultural Produce Marketing (Development and Regulation) Act, 2007 (Act of 2007, for short). As per Section 12 of the Act of 2007, the board inter alia consists of eleven "agriculturist members" to represent "agriculturists", from each Taluka, of the State. Presently, we are not concerned with the other members.